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Supreme Court - Daily Orders

Murat Ram vs Bhadar Singh on 5 September, 2014

Bench: Ranjan Gogoi, R.K. Agrawal

                                                                       REVISED
     ITEM NO.25                              COURT NO.11                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)....../2014
                                   (CC No(s). 14077/2014)

     (Arising out of impugned final judgment and order dated 29/03/2014
     in RSA No. 266/2002 passed by the High Court Of H.P At Shimla)

     MURAT RAM                                                          Petitioner(s)

                                                    VERSUS

     BHADAR SINGH                                                       Respondent(s)
     (With appln. (s) for c/delay in filing SLP)


     Date : 05/09/2014 This petition was called on for hearing today.

     CORAM :
                                 HON'BLE MR. JUSTICE RANJAN GOGOI
                                 HON'BLE MR. JUSTICE R.K. AGRAWAL

     For Petitioner(s)                  Mr. Sanchar Anand,Adv.
                                        Mrs.Silpa Sood,Adv.
                                        Mr. Piyush Hans,Adv.
                                        Mr. Devendra Singh,Adv.


     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the petitioner and perused the relevant material.

Delay condoned.

We do not find any legal and valid ground for interference. The special leave petition is dismissed.


Signature Not Verified

Digitally signed by
Madhu Bala
Date: 2014.09.13         (MADHU BALA)                                 (ASHA SONI)
12:04:04 IST
Reason:                  COURT MASTER                                 COURT MASTER
ITEM NO.25                COURT NO.11                 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)....../2014 (CC No(s). 14077/2014) (Arising out of impugned final judgment and order dated 29/03/2014 in RSA No. 266/2002 passed by the High Court Of H.P At Shimla) MURAT RAM Petitioner(s) VERSUS BHADAR SINGH Respondent(s) (With appln. (s) for c/delay in filing SLP) Date : 05/09/2014 This petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. Devendra Singh,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
    (MADHU BALA)                                    (ASHA SONI)
    COURT MASTER                                    COURT MASTER