Supreme Court - Daily Orders
Devdutt vs Shashi Verma on 16 August, 2021
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.4 Court 9 (Video Conferencing) SECTION IV-C
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). 1883/2021
(Arising out of impugned final judgment and order dated 14-12-2020
in CR No. 157/2017 passed by the High Court Of Chhatisgarh At
Bilaspur)
DEVDUTT Petitioner(s)
VERSUS
SHASHI VERMA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.13330/2021-EXEMPTION FROM FILING
O.T. )
Date : 16-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Vikrant Singh Bais, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner. We find no grounds to interfere with the impugned judgment and order passed by the High Court in exercise of the jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, stand disposed of.
Signature Not Verified Digitally signed by SUNIL KUMAR Date: 2021.08.16 16:41:14 IST Reason: (GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH)