Supreme Court - Daily Orders
Devendra Kumar Upmanyu vs Ramakant Upamanyu on 4 July, 2023
Bench: Aniruddha Bose, C.T. Ravikumar
ITEM NO.30 COURT NO.6 SECTION IV-C
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) No(s).11318/2023
(Arising out of impugned final judgment and order dated 28-02-2023
in MP No. 646/2021 passed by the High Court Of M.p At Gwalior)
DEVENDRA KUMAR UPMANYU & ORS. Petitioner(s)
VERSUS
RAMAKANT UPAMANYU & ORS. Respondent(s)
(IA No.107533/2023-ADDITION / DELETION / MODIFICATION PARTIES and
IA No.107527/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.107530/2023-EXEMPTION FROM FILING O.T.)
Date : 04-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. S.K. Gangele, Sr. Adv.
Ms. Priya Sharma, Adv.
Mr. Prathviraj Chauhan, Adv.
Mr. Arjun Sain, Adv.
Ms. Shashi Kiran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
We do not find any reason to interfere with the order impugned in this petition.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(GAGANDEEP SINGH CHADHA) Digitally signed by Neetu Khajuria Date: 2023.07.04 (VIDYA NEGI) SENIOR PERSONAL ASSISTANT 17:01:31 IST Reason: ASSISTANT REGISTRAR