Supreme Court - Daily Orders
Jia Lal Khanna vs Jawahar Lal Khanna Tr.Lrs.. on 14 July, 2014
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ITEM NO.38 COURT NO.7 SECTION XIV
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)
.
16547-16548/2012
(Arising out of impugned final judgment and order dated
23.12.2011 and 02/03/2012 in RFA No. 70/2009 passed by the High
Court Of Delhi At N. Delhi)
JIA LAL KHANNA Petitioner(s)
VERSUS
JAWAHAR LAL KHANNA TR.LRS.& ORS. Respondent(s)
I.A. Nos. 1-2/2012(with c/delay in filing slp)
Date : 14/07/2014 These applications were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Subodh Kr. Pathak, Adv.
for Mr. Dharmendra Kumar Sinha,AOR(NP)
For Respondent(s) Mr. S.C. Singhal, Adv.
For Mr. Permanand Gaur, AOR(NP)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, when asked to assist this Court for the disposal of the controversy on merits, submits, that he has no instructions from the petitioner. He further submits, that despite repeated efforts, the petitioner Signature Not Verified has not contacted him, nor has responded to emails addressed by Digitally signed by Parveen Kumar Chawla Date: 2014.07.16 15:23:51 IST him to the petitioner.
Reason:
In view of the above, we are satisfied that the 2 petitioner is no longer interested to pursue the instant petition. The instant petition is, therefore, liable to be dismissed for non-prosecution. Ordered accordingly.
Even otherwise, on the concerned proposition of law, we find no infirmity in the conclusion drawn in paragraph 22 of the impugned order.
The special leave petition is, accordingly, dismissed for non-prosecution, as also, on merits. (Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar