Supreme Court - Daily Orders
Narendra Pratap Singh (Died) Thr. Lr. vs Satish Nangalia on 13 July, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
SLP (C) No. 10706/2022
ITEM NO.12 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 for Special Leave to Appeal (C) No. 10706/2022
(Arising out of impugned final judgment and order dated 29-11-2021
in CRD No. 51/2021 passed by the High Court of Judicature at
Allahabad)
NARENDRA PRATAP SINGH (DIED) THR. LR. Petitioner(s)
VERSUS
SATISH NANGALIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.85356/2022-EXEMPTION FROM FILING
O.T. )
Date : 13-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Brijender Chahar, Sr. Adv.
Mr. Ashutosh Kumar, Adv.
Mr. Palav Agarwal, Adv.
Mr. Sudhanshu Kaushesh, Adv.
Mr. K.P. Jayaram, Adv.
Mr. Karan Chahar, Adv.
Mr. Pulkit Agarwal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner(s) and having perused the material on record, we are not inclined to interfere in the order impugned, essentially endorsing the order of the Trial Court for allowing belated filed written statement to be taken on record. However, so far as the last part of the impugned Signature Not Verified order, permitting the withdrawal of the amount of cost by the Digitally signed by Rajni Mukhi Date: 2022.07.13 17:43:17 IST Reason: revisionist is concerned, we leave it open for the petitioner(s) to 1 SLP (C) No. 10706/2022 make an appropriate application for reconsideration by the High Court.
Subject to the observations and liberty foregoing, this petition stands dismissed.
All the pending applications stand disposed of.
(NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)
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