Supreme Court - Daily Orders
Narain Dass vs Vidya Devi (Dead) By Lrs. on 27 March, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.12 COURT NO.11 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)....../2015
CC No(s). 4991/2015
(Arising out of impugned final judgment and order dated 24/06/2014
in RSA No. 496/2001 passed by the High Court of Himachal Pradesh at
Shimla)
NARAIN DASS & ORS. Petitioner(s)
VERSUS
VIDYA DEVI (DEAD) BY LRS. & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 27/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Irshad Ahmad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned Counsel for the Petitioner. Delay condoned.
We find no ground to interfere. The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.03.27
17:37:01 IST
Reason: