Supreme Court - Daily Orders
Puran Singh vs Brij Lal (Dead) Thr Lrs. on 4 April, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.28 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)....../2016
(CC No(s). 5688-5689/2016)
(Arising out of impugned final judgment and order dated 25/02/2013
in RSA No. 16/2001 and 16/07/2013 in RA No. 206/2013 passed by the
High Court Of Delhi At New Delhi)
PURAN SINGH Petitioner(s)
VERSUS
BRIJ LAL (DEAD) THR LRS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and exemption from filing certified copy of the impugned order)
Date : 04/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Rohit Bimal,Adv.
Mr. Avijit Paliwal,Adv.
Mr. Kunal Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
As a sequel to the above, the application for exemption from filing certified copy of the impugned order stands disposed of.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.04.04 17:23:39 IST Reason: (Madhu Bala) (Renuka Sadana) Court Master Court Master