Supreme Court - Daily Orders
Mst. Butki Bai (Dead) Through Lrs. vs Mst. Aasmati Halba (Now Dead) Through ... on 28 January, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.8 COURT NO.5 SECTION IV-A
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). 32216/2018
(Arising out of impugned final judgment and order dated 05-09-2018
in SA No. 1201/1998 passed by the High Court Of Chhatisgarh At
Bilaspur)
MST. BUTKI BAI (DEAD) THROUGH LRS. & ORS. Petitioner(s)
VERSUS
MST. AASMATI HALBA (NOW DEAD) THROUGH LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 28-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sahil Tagotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.01.29
17:39:02 IST
Reason: