Supreme Court - Daily Orders
Vira Wali Manga vs Sarita Rani on 16 February, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
1
ITEM NO.19 COURT NO.5 SECTION X
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). 3759-3760/2018
(Arising out of impugned final judgment and order dated 14-11-2017
in WP No. 2216/2017 14-11-2017 in WP No. 2208/2017 passed by the
High Court Of Uttarakhand At Nainital)
VIRA WALI MANGA Petitioner(s)
VERSUS
SARITA RANI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.17853/2018-EXEMPTION FROM FILING
O.T.)
Date : 16-02-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Gourave Kumar Agarwal, AOR
For Respondent(s) Mr. Jitendra Mohan Sharma, Sr. Adv.
Mr. Ajit Sharma, AOR
Mr. Arvind K. Yadav, Adv.
Mr. Adnan Siddiqui, Adv.
Ms. Seema Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The petitioner has come up before this Court, aggrieved by an interim order in a suit for injunction. We find that the civil suit, being CS (OS) No. 567 of 2010 is pending before the Civil Judge (SD), Dehradun.
We direct the Civil Judge (SD), Dehradun, to try and dispose of the civil suit expeditiously and at any rate, within six months from the next date of posting.
Signature Not VerifiedDigitally signed by JAYANT KUMAR ARORA Date: 2018.02.20 10:48:36 IST Reason:
Since this is essentially a dispute between two neighbours, an attempt may be made to resolve the disputes between the parties by way of mediation.
2In view of the above, the Special Leave Petitions are disposed of.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR