Supreme Court - Daily Orders
Budhi Ram Dead Thr. Lrs vs Nikku Ram on 9 April, 2026
ITEM NO.801 COURT NO.7 SECTION III-B
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(s). 2515/2023
[Arising out of impugned final judgment and order dated 29-08-2022
in RSA No. 566/2011 passed by the High Court of Himachal Pradesh at
Shimla]
BUDHI RAM DEAD THR. LRS Petitioner(s)
VERSUS
NIKKU RAM & ORS. Respondent(s)
FOR ADMISSION and I.R. and IA No.15508/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.15509/2023-EXEMPTION FROM
FILING O.T
Date : 09-04-2026 This petition was mentioned today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) : Mr. Neeraj Shekhar, AOR
For Respondent(s) : Mr. Chander Shekhar Ashri, AOR
Mr. Rohit Kumar Singh , AOR
UPON hearing the counsel the Court made the following
O R D E R
Not to be deleted from the date already notified, i.e., 14-04-2026.
(VISHAL ANAND) (POOJA SHARMA) DY. REGISTRAR COURT MASTER (NSH) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2026.04.09 17:46:38 IST Reason: