Supreme Court - Daily Orders
Sohan Pal vs Uma Shankar on 19 August, 2014
Ð ITEM NO.41 COURT NO.14 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). 21294/2014
(Arising out of impugned final judgment and order dated 07/05/2014
in RSA No. 223/2013 passed by the High Court Of Delhi At N. Delhi)
SOHAN PAL Petitioner(s)
VERSUS
UMA SHANKAR AND ANR Respondent(s)
Date : 19/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s)
Mr. Sudarshan Rajan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the possession of the property has already been taken. Therefore, the special leave petition has become infructuous, and it is dismissed as having become infructuous. However, the question of law is kept open.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2014.08.20
16:59:59 IST
Reason: