Supreme Court - Daily Orders
Chander Pal Singh (Dead) Through Lrs vs Yogendra Pal Singh on 25 February, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.10 COURT NO.15 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) No.5489/2019
(Arising out of impugned final judgment and order dated 23-10-2018
in SA No.1000/2006 passed by the High Court Of Judicature at
Allahabad)
CHANDER PAL SINGH (DEAD) THROUGH LRS Petitioner(s)
VERSUS
YOGENDRA PAL SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.32325/2019-EXEMPTION FROM FILING
O.T.)
Date : 25-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Jitendra Mohan Sharma, Sr. Adv.
Ms. Arunima Bhattacharjee, Adv.
Mr. Ajit Sharma, AOR
Mr. Adnan Siddiqiui, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner(s) and perused the relevant material.
We are not inclined to interfere with the impugned judgment. The Special Leave Petition is accordingly dismissed.
Pending application(s), if any, shall also Signature Not Verified stand disposed of.
Digitally signed by POOJA ARORA Date: 2019.02.27 11:25:23 IST Reason: (POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER