Supreme Court - Daily Orders
Sant Prasad Rai vs Ramawati Devi on 23 November, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.40 COURT NO.9 SECTION XVI
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).
14528/2015
(Arising out of impugned final judgment and order dated
15/05/2012 in FA No. 215/2005 passed by the High Court of Patna)
SANT PRASAD RAI Petitioner(s)
VERSUS
RAMAWATI DEVI Respondent(s)
(Office report on default)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Ms. Hema Sahu, Adv.
Mr. Rishabh Sahu, Adv.
Mr. C. L. Sahu,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the document i.e. Exhibit 17(ii) as per undertaking is not necessary at this stage and he has also given a letter to the said effect which is found in the case file.
Submission is recorded.
Registry is directed to proceed further in Signature Not Verified the matter.
Digitally signed by Neeta Sapra Date: 2015.11.24 10:39:37 IST Reason: (Neeta) (Ramesh Chand Sharma) Sr. P.A. Court Master