Supreme Court - Daily Orders
Budhi Ram Dead Thr. Lrs vs Nikku Ram on 15 April, 2026
ITEM NO.27 COURT NO.7 SECTION III-B
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).2515/2023
[Arising out of impugned final judgment and order dated 29-08-2022
in RSA No. 566/2011 passed by the High Court of Himachal Pradesh at
Shimla]
BUDHI RAM DEAD THR. LRS Petitioner(s)
VERSUS
NIKKU RAM & ORS. Respondent(s)
FOR ADMISSION and I.R. and IA No.15508/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.15509/2023-EXEMPTION FROM
FILING O.T
Date : 15-04-2026 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) : Mr. Neeraj Shekhar, AOR
Mrs. Kshama Sharma, Adv.
Ms. Avi Sahai, Adv.
Mr. Rajat Singh Chandel, Adv.
Mrs. Ritwik Prasad, Adv.
For Respondent(s) : Mr. Ravi Bakshi, Adv.
Ms. Sayma Feroz, Adv.
Mr. Manvendra Pratap Singh, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. Rohit Kumar Singh, AOR
Mr. Akash Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Leave granted.
Signature Not Verified2. Digitally signed by HARPREET KAUR Date: 2026.04.16 Interim order, if any, to continue. 10:25:39 IST Reason:
(HARPREET KAUR) (POOJA SHARMA) COURT MASTER (SH) COURT MASTER (NSH)