Supreme Court - Daily Orders
State Of Rajasthan vs Indira Devi on 19 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.114 COURT NO.11 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2699/2010
STATE OF RAJASTHAN & ORS. Appellant(s)
VERSUS
INDIRA DEVI Respondent(s)
Date : 19-07-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Harsha V.,Adv.
Mr.Milind Kumar, AOR
For Respondent(s) Mr. H.D. Thanvi,Adv.
Ms.Preeti Thanvi,Adv.
Mr.Rishi Matoliya,Adv.
Mr. Sarad Kumar Singhania, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
(MADHU BALA) (VEENA KHERA) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.07.22 11:33:41 IST Reason: IN THE SURPEME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2699 OF 2010 STATE OF RAJASTHAN & ORS. ...APPELLANT(S) VERSUS INDIRA DEVI ...RESPONDENT(S) O R D E R Heard learned counsel for the parties. We do not see any ground to interfere with the impugned order. The appeal is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
….....................J. [ADARSH KUMAR GOEL] NEW DELHI ….....................J. 19TH JULY, 2017 [UDAY UMESH LALIT]