Supreme Court - Daily Orders
Ram Chander Singh Tr.Subs.Heir vs Dy.Dir.Of Consolidation . on 12 May, 2015
Author: S.A. Bobde
Bench: S.A. Bobde
ITEM NO.24 COURT NO.9 SECTION XI
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). 25251/2010
(Arising out of impugned final judgment and order dated 20/08/2009
in WP No. 9105/1980 passed by the High Court Of Judicature at
Allahabad)
RAM CHANDER SINGH TR.SUBS.HEIR Petitioner(s)
VERSUS
DY.DIR.OF CONSOLIDATION & ORS. Respondent(s)
(Office report on default)
Date : 12/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
[IN CHAMBER]
For Petitioner(s) Mr. Kamal Pundir,Adv.
Mr. Anil Kumar Sharma,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s) Mr. Rakesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned since spare copies of the SLP is filed. Dasti service is permitted to serve unserved respondent No.2 and 3.
Registry to proceed further.
[O.P. SHARMA] [RENU DIWAN]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2015.05.16
12:49:31 IST
Reason: