Supreme Court - Daily Orders
Durga Shankar (D) Thr. Lr. vs Prem Kumari (D) Thr. Lrs. on 13 November, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.4 COURT NO.5 SECTION XV
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). 17054/2019
(Arising out of impugned final judgment and order dated 17-12-2018
in DBCSA No. 50/1997 and 24-01-2019 in DBCR No. 8/2019 passed by
the High Court Of Judicature For Rajasthan At Jaipur)
DURGA SHANKAR (D) THR. LR. Petitioner(s)
VERSUS
PREM KUMARI (D) THR. LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.91900/2019-CONDONATION OF DELAY
IN FILING and IA No.91902/2019-EXEMPTION FROM FILING O.T. )
Date : 13-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Ajay Choudhary, AOR
Ms. Vrinda Jhingan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing on behalf of the petitioner.
Delay condoned.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition(s) is, accordingly, dismissed.
However, the dismissal of this special leave petition will not be an impediment for the Jaipur Development Authority to pursue the remedy in the appeal said to have been filed by the said authority. All the contentions raised by the Jaipur Development Authority may be considered on its own merits without being influenced by the Signature Not Verified factum of the dismissal of this special leave petition.
Digitally signed by MADHU BALA Date: 2019.11.14 10:23:46 IST Reason:Pending application(s), if any, shall stand disposed of.
(MADHU BALA) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER