Supreme Court - Daily Orders
Pheku Seth vs Om Prakash on 17 February, 2014
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ITEM NO.34 COURT NO.13 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 (Civil)....../2014
CC 2503/2014
(From the judgement and order dated 19/09/2013 in CMWP No.51069/2013, of
The HIGH COURT OF JUDICATURE AT ALLAHABAD)
PHEKU SETH Petitioner(s)
VERSUS
OM PRAKASH & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s) Mr. H.C. Kharbanda, Adv.
Mr. T.M. Saxena, Adv.
Mr. Vipin K. Saxena, Adv.
Mr. Yash Pal Dhingra,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
[Gulshan Kumar Arora] [Indu Pokhriyal] Court Master Court Master