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Ram Chandra Choudhary vs Roop Nagar Dugdh Utpadak Sahakari ... on 25 August, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.10                            COURT NO.15                           SECTION XV

                                 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(s). 20866/2023

     (Arising out of impugned final judgment and order dated 18-05-2022
     in DBSAW No. 704/2015 passed by the High Court Of Judicature for
     Rajasthan at Jodhpur)

     RAM CHANDRA CHOUDHARY & ORS.                                                Petitioner(s)

                                                       VERSUS

     ROOP NAGAR DUGDH UTPADAK SAHAKARI SAMITI LTD & ORS.                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.157224/2023-CONDONATION OF DELAY
     IN FILING and IA No.157229/2023-EXEMPTION FROM FILING O.T. and IA
     No.157221/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
     No.157228/2023-CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS and IA No.157226/2023-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 25-08-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                         HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)              Mr. Basava Prabhu S. Patil, Sr. Adv.
                                    Mr. Paramjit Singh Patwalia, Sr. Adv.
                                    Mr. Purushottam Sharma Tripathi, AOR
                                    Mr. Ravi Chandra Prakash, Adv.
                                    Mr. Amit, Adv.
                                    Ms. Vani Vyas, Adv.
                                    Ms. Priyambica M Jha, Adv.
                                    Mr. Mukesh Kumar Singh, Adv.
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Permission to file Special leave Petition is granted.

Issue notice on the application(s) seeking condonation of delay as well as on the Special Leave Petition(s), returnable in four weeks.

(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)