Supreme Court - Daily Orders
Jia-Ul-Haq (Since Deceased) Thr. Lrs. vs Walidin . on 16 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP(C) 34819/15
1
ITEM NO.35 COURT NO.4 SECTION X
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.34819/2015
(Arising out of impugned final judgment and order dated 12/10/2015
in WP No. 794/2008 passed by the High Court of Uttarakhand at
Nainital)
JIA-UL-HAQ (SINCE DECEASED) THR. LRs. AND ORS. Petitioner(s)
VERSUS
WALIDIN AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief)
Date : 16/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Rohit Menon Alex, Adv.
Mr. Gaurav Jain, Adv.
Mr. Ramavtar, Adv.
Mr. S.P.M. Tripathi, Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Raj Kumar Kaushik, Adv.
Mr. P. S. Sudheer, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.12.16 Application for exemption from filing O.T. is 16:52:54 IST Reason: allowed.
Heard learned counsel for the petitioners. SLP(C) 34819/15 2 Needless to say, the mutation proceeding shall eventually depend upon the result of the suit, if the same is dealt with in the suit.
With the aforesaid observation, the special leave petition stands disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master