Supreme Court - Daily Orders
Mst. Butki Bai (Dead) Through Lrs. vs Mst. Aasmati Halba (Now Dead) Through ... on 14 December, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.31 COURT NO.4 SECTION IV-A
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). 32216/2018
(Arising out of impugned final judgment and order dated 05-09-2018
in SA No. 1201/1998 passed by the High Court Of Chhatisgarh At
Bilaspur)
MST. BUTKI BAI (DEAD) THROUGH LRS. & ORS. Petitioner(s)
VERSUS
MST. AASMATI HALBA (NOW DEAD) THROUGH LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 14-12-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Sahil Tagotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for by the learned counsel for the petitioners, list after four weeks.
(JAYANT KUMAR ARORA) (VIDYA NEGI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.12.18
11:23:51 IST
Reason: