Supreme Court - Daily Orders
Dharam Pal vs Ram Piari on 17 August, 2023
Author: Vikram Nath
Bench: Vikram Nath
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2597 OF 2015
DHARAM PAL APPELLANT(S)
VERSUS
RAM PIARI & ORS. RESPONDENT(S)
O R D E R
This appeal has been taken up in the revised call.
2. No one is present on behalf of the appellant on both the calls to press the appeal.
3. Learned counsel for the respondents is present.
4. Having perused the material placed on record, we are of the view that this appeal stands concluded by concurrent findings recorded by all the three Courts below. The appeal is, accordingly, dismissed.
......................J. [VIKRAM NATH] Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.08.18 18:12:20 IST Reason: ......................J. [AHSANUDDIN AMANULLAH] NEW DELHI;
AUGUST 17, 2023.
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ITEM NO.110 COURT NO.8 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2597/2015 DHARAM PAL Appellant(s) VERSUS RAM PIARI & ORS. Respondent(s) Date : 17-08-2023 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Appellant(s) Mr. Ravindra Keshavrao Adsure, AOR (NP) For Respondent(s) Mr. Shiv Ram Sharma, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s) shall stand disposed of. (NEETU KHAJURIA) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.)