Supreme Court - Daily Orders
Chauthi Lal Agarwal (Since Deceased) ... vs Abdul Majid on 10 August, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.10 Court 2 (Video Conferencing) 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). 15676/2021
(Arising out of impugned judgment and order dated 04-07-2019 in
SBCWP No. 10728/2019 03-02-2021 in SBCWP No. 10728/2019 passed by
the High Court Of Judicature For Rajasthan At Jaipur)
CHAUTHI LAL AGARWAL (SINCE DECEASED) THR. LALITA DEVI Petitioner(s)
VERSUS
ABDUL MAJID Respondent(s)
(FOR ADMISSION and I.R. and IA No.85371/2021-CONDONATION OF DELAY
IN FILING and IA No.84299/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.84302/2021-EXEMPTION FROM FILING O.T.)
Date : 10-08-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Sunil Prakash Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Applications seeking exemption from filing Official Translation and Certified Copy of the impugned order are allowed.
Issue notice.
Until further orders, there shall be stay of operation of the impugned interim orders of the High Court.
Tag with SLP (C) No. 1551/2018. Signature Not Verified (R. NATARAJAN) Digitally signed by R (NISHA TRIPATHI) Natarajan ASTT. REGISTRAR-cum-PS Date: 2021.08.10 15:29:12 IST BRANCH OFFICER Reason: