Supreme Court - Daily Orders
Neetu Singh vs Pratima Chaudhary & Others on 13 February, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
SLP(C).......CC 2114-2115/15 1
ITEM NO.12 COURT NO.5 SECTION XI
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)......CC No(s).
2114-2115/2015
(Arising out of impugned final judgment and order dated 09/04/2013
in SA No.189/2013 and order dated 16/07/2014 in RPD No.474/2014
passed by the High Court of Judicature at Allahabad)
NEETU SINGH Petitioner(s)
VERSUS
PRATIMA CHAUDHARY & OTHERS Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 13/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Vijay Hansaria, Sr.Adv.
Mr.Avnish Pandey, Adv.
Ms.Sucha R., Adv.
Mr.Debashree Saikia, Adv.
Ms. Sneha Kalita, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no justification whatsoever to interfere with the impugned order dated 09.04.2013, which is in the nature of an interim order. We are, however, satisfied that the main controversy pending before the High Court deserves to be adjudicated Signature Not Verified Digitally signed by expeditiously.
Satish Kumar YadavDate: 2015.02.14
The petitioner is accordingly directed to submit a 12:52:37 IST Reason:
certified copy of this order to the Registrar of the High Court. The Registrar of the High Court shall place the same before the SLP(C).......CC 2114-2115/15 2 Hon'ble Chief Justice of the High Court for directions, for listing the matter before an appropriate Bench, so as to ensure the disposal of the same within three months therefrom.
The special leave petitions are disposed of in the above terms.
(SATISH KUMAR YADAV) (RENU DIWAN) COURT MASTER COURT MASTER