Supreme Court - Daily Orders
Vinod Kumar Singh vs Devraj Singh . on 27 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.5 COURT NO.10 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). 20560/2015
(Arising out of impugned final judgment and order dated 21/08/2015
in RFA No. 59/2015 and RP No. 399/2015 in RFA No. 59/2015 passed by
the High Court Of Delhi at New Delhi)
VINOD KUMAR SINGH AND ORS. Petitioner(s)
VERSUS
DEVRAJ SINGH AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 27/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. G.S. Raghav, Adv.
Mr. Pankaj Kumar, Adv.
Mr. Rajiv Mangla,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard Learned Counsel for the Petitioners. We find no ground to interfere. The Special Leave Petition is dismissed. Application, if any, also stands disposed of. (USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Usha Rani Bhardwaj Date: 2015.11.27 16:33:38 IST Reason: