Supreme Court - Daily Orders
Mrs. Anant Verinder Singh (Dead) Thr. ... vs Col. Inderjeet Singh (Dead) Thr. L.R. ... on 4 August, 2017
Bench: Dipak Misra, A.M. Khanwilkar
SLP(C) 12563/2017
1
ITEM NO.16 COURT NO.2 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.12563/2017
(Arising out of impugned final judgment and order dated 20-02-2015
in FAO No. 84/2015 passed by the High Court of Delhi at New Delhi)
MRS. ANANT VERINDER SINGH (DEAD) THR. Petitioner(s)
L.R. VIKRAM SINGH
VERSUS
COL. INDERJEET SINGH (DEAD) THR. Respondent(s)
L.R. AJITINDER SINGH
(With appln.(s) for permission to appear and argue in person)
Date : 04-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The present special leave petition assails the order dated 20th February, 2015. The said order reads as follows:-
“The points sought to be urged by the appellant, Signature Not Verified who appears in person, have already been the Digitally signed by subject matter of consideration by a Division Bench of this Court in RFA(OS) 87/2012 which was CHETAN KUMAR Date: 2017.08.10 17:07:27 IST Reason:
decided on 24.02.2014. The appellant has also informed us that he has filed a special leave petition before the Supreme Court in respect of this order (i.e. order dated 24.02.2014). That SLP(C) 12563/2017 2 being the case, and particularly because we cannot sit in appeal over a decision of a Bench of co-equal strength, the present appeal has no merit. He has stated that he shall be pursuing his remedy before the Supreme Court.
Consequently, the present appeal is dismissed.” In view of the aforesaid order, the present special leave petition cannot be entertained. However, if the petitioner so desires, he may file an application for recall of the order dated 27th July, 2015, passed in S.L.P.(C) No...../2014 (D. No.18381/2014).
With the aforesaid observation, the special leave petition stands disposed of.
(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar