Supreme Court - Daily Orders
Babu Ram vs Santokh Singh (Deceased) Through His ... on 7 March, 2019
Equivalent citations: AIR 2019 SUPREME COURT 1506, 2019 (14) SCC 162, AIRONLINE 2019 SC 484, (2019) 136 ALL LR 712, (2019) 200 ALLINDCAS 262, (2019) 2 CURCC 59, (2019) 2 HINDULR 15, (2019) 2 ICC 548, (2019) 2 RAJ LW 1733, (2019) 2 RECCIVR 608, (2019) 3 CAL HN 48, (2019) 3 CIVLJ 177, (2019) 4 ANDHLD 188, (2019) 4 SCALE 726, AIR 2019 SC (CIV) 1859
ITEM NO.1502 COURT NO.8 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 for Special Leave to Appeal (C) No.31039/2018
(Arising out of impugned final judgment and order dated 07-05-2018
in RSA No.457/2002 passed by the High Court Of Himachal Pradesh At
Shimla)
BABU RAM Petitioner(s)
VERSUS
SANTOKH SINGH (DECEASED) THROUGH HIS LRs. & ORS. Respondent(s)
Date : 07-03-2019 This matter was called on for pronouncement of Judgment today.
For Petitioner(s) Mr. Devendra Singh, AOR Mr. Sanchar Anand, Adv.
Dr. Sushil Balwa, Adv.
Mr. Atul K. Sinha, Adv.
For Respondent(s) Ms. Jayatee Chatterjee, Adv.
Mr. Ranjan Mukherjee, AOR Hon’ble Mr. Justice Uday Umesh Lalit pronounced the reportable judgment of the Bench comprising His Lordship and Hon’ble Mr. Justice M.R. Shah.
Leave granted.
Civil Appeal is dismissed, in terms of the signed reportable judgment.
Pending application(s), if any, shall stand disposed of. Signature Not Verified
(MUKESH NASA) (SUMAN JAIN) Digitally signed by MUKESH KUMAR Date: 2019.03.07 COURT MASTER BRANCH OFFICER 17:00:44 IST Reason: (Signed Reportable Judgment is placed on the file)