Supreme Court - Daily Orders
Bhau Ram vs Kamla Devi on 14 February, 2020
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.6 COURT NO.9 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) No(s).3634/2020
(Arising out of impugned final judgment and order dated 06-11-2019
in CMPMO No. 212/2018 passed by the High Court Of Himachal Pradesh
At Shimla)
BHAU RAM Petitioner(s)
VERSUS
KAMLA DEVI & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 14-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. E. C. Agrawala, AOR
Mr. Rajesh Kumar,Adv.
Mr. Ashwini Kumar,Adv.
Ms. Prashi Tyagi,Adv.
For Respondent(s) Mr. Bhagabati Prasad Padhy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 20.03.2020 The operation of the impugned judgment and order shall remain stayed, until further orders.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2020.02.18
16:55:54 IST
Reason: