Supreme Court - Daily Orders
Vijay Prakash Jarath vs Tej Prakash Jarath on 30 June, 2014
f ITEM NO.202 COURT NO.11 SECTION X
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) No(s).
8536-8537/2008
(Arising out of impugned final judgment and order dated 2.1.2008
and 13/02/2008 passed by the Single Judge of the High Court of
Uttarakhand at Nainital in Civil Misc. Writ Petition No. 1266 of
2001 and Recall Application No. 94 of 2008 in Writ Petition Misc.
Single No. 1266 of 2001)
VIJAY PRAKASH JARATH Petitioner(s)
VERSUS
TEJ PRAKASH JARATH Respondents(s)
(With appln.(s) for exemption from filing c/c of the impugned
Judgment and exemption from filing O.T. and permission to file
additional affidavit and WITH Prayer for Interim Relief)
(For final disposal)
WITH
SLP(C) No. 32118/2009
(With Prayer for Prayer for Interim Relief and Office Report)
Date : 30/06/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. K. Raghavacharyulu, Adv.
Mr. Kailash Pandey, Adv.
Mr. Ranjeet Singhm, Adv.
Mr. K.V. Sreekumar,Adv.
For Respondent(s)
Mr. Ramesh Chandra Mishra,Adv.
Dr. Meera Agarwal, Adv.
Mr. Dhiman Amarjeet Singh, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
Digitally signed by
O R D E R
Sukhbir Paul Kaur Date: 2014.07.01 23:21:51 IST Reason:
Mr. K. Raghavacharyulu, learned counsel appearing on behalf of the petitioners made his submissions from 2.00 p.m. to 2.40 p.m. -2- The matters remained as part heard.
List for further hearing on 21st July, 2014. (SUKHBIR PAUL KAUR) (INDU BALA KAPUR) COURT MASTER COURT MASTER