Supreme Court - Daily Orders
Vijay Bahadur Singh vs Vishnu Bahadur Singh on 15 April, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.10 COURT NO.3 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
SPECIAL LEAVE PETITION (CIVIL) ………………..Diary No(s).9505/2019
(Arising out of impugned final judgment and order dated 13-11-2018
in SA No.1457/2016 passed by the High Court of M.P. Principal Seat
at Jabalpur)
VIJAY BAHADUR SINGH Petitioner(s)
VERSUS
VISHNU BAHADUR SINGH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.58731/2019-CONDONATION OF DELAY
IN FILING and IA No.58732/2019-EXEMPTION FROM FILING O.T.)
Date : 15-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr.Yashish Chandra, Adv.
Mr.Yashashvi Chouksey, Adv.
Mr.Aakarsh Kamra, AOR
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.
The special leave petition is dismissed. As a sequel to the above, pending interlocutory application also stands disposed of. (SATISH KUMAR YADAV) Signature Not Verified (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR Digitally signed by SATISH KUMAR YADAV Date: 2019.04.15 17:20:14 IST Reason: