Supreme Court - Daily Orders
Nisith Ranjan Das @ Bapan vs Sunita Biswas on 1 August, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.17 COURT NO.12 SECTION XIV
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). 22188/2022
(Arising out of impugned final judgment and order dated 07-04-2022
in CRP No. 58/2021 passed by the Gauhati High Court)
NISITH RANJAN DAS @ BAPAN & ORS. Petitioner(s)
VERSUS
SUNITA BISWAS & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.104457/2022-CONDONATION OF DELAY
IN FILING and IA No.104460/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 01-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Mr. Avijit Roy, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed. The High Court in the impugned judgment has made observations for expeditious disposal of the civil suit. In case the petitioners have any grievance in this regard, they may bring it to the notice of the trial court.
Pending application(s), if any, stand disposed of.
Signature Not Verified Digitally signed by Indu Marwah Date: 2022.08.01 (BABITA PANDEY) 17:12:36 IST Reason: (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR