Supreme Court - Daily Orders
Gajratan vs Mahangu on 27 February, 2024
Bench: Bela M. Trivedi, Pankaj Mithal
ITEM NO.8 COURT NO.15 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
SPECIAL LEAVE PETITION (CIVIL) Diary No.5375/2024
(Arising out of impugned final judgment and order dated 04-04-2014
in SA No. 453/2002 passed by the High Court of Chhattisgarh at
Bilaspur)
GAJRATAN Petitioner(s)
VERSUS
MAHANGU & ORS. Respondent(s)
(IA No.45543/2024-CONDONATION OF DELAY IN FILING SLP and IA
No.45544/2024-EXEMPTION FROM FILING O.T.)
Date : 27-02-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Prashant Kumar Umrao, AOR
Ms. Nishi Prabha Singh, Adv.
Ms. Prashasti Singh, Adv.
Mr. V. Ramasubbu, Adv.
Mr. Upendra Narayan Mishra, Adv.
Mr. Rishesh Sikarwar, Adv.
Ms. Swati Surbhi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Exemption Application is allowed.
2. There is a delay of 3501 days in filing the Special Leave Petition which has not been satisfactorily explained by the petitioner.
3. Having heard the learned counsel for the petitioner at length and after carefully perusing the material placed on record, we are not inclined to interfere with the impugned order passed by the High Court.
4. Signature Not Verified The Special Leave Petition is, accordingly, dismissed on the Digitally signed by VISHAL ANAND ground of delay as well as on merits. Date: 2024.02.28 17:22:02 IST Reason:
(VISHAL ANAND) (MAMTA RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)