Supreme Court - Daily Orders
Shrichand (D) Thr. Lrs. Prakash @ Kalu vs Shanti Devi . on 4 September, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.36 COURT NO.2 SECTION XV
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). 24980/2015
(Arising out of impugned final judgment and order dated 23/04/2015
in DBCSA No. 193/2005 passed by the High Court Of Rajasthan At
Jodhpur)
SHRICHAND (D) THR. LRS. PRAKASH @ KALU Petitioner(s)
VERSUS
SHANTI DEVI AND ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Surya Kant,Adv.
Mr. Dushyant Parashar, Adv.
Kumari Supriya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order. The special leave petition is accordingly dismissed.
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2015.09.04
10:34:30 IST
Reason: