Supreme Court - Daily Orders
Banshi Lal vs Champa Lal on 2 March, 2020
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
ITEM NO.3 COURT NO.13 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). 4932/2020
(Arising out of impugned final judgment and order dated 22-07-2019
in SBCSA No. 136/2019 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
BANSHI LAL Petitioner(s)
VERSUS
CHAMPA LAL & ORS. Respondent(s)
(IA No. 24111/2020 - EXEMPTION FROM FILING O.T.)
Date : 02-03-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Jayendra Sevada, Adv.
Mr. Murlimanohar Prajapat, Adv.
Mr. Rajeev Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petition is dismissed. Pending applications, if any, stand disposed of accordingly.
(GULSHAN KUMAR ARORA) (KAPIL SHARMA)
AR-CUM-PS) COURT MASTER
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2020.03.03
17:47:43 IST
Reason: