Supreme Court - Daily Orders
Dilbagh Singh vs Hira Lal on 6 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.31 COURT NO.12 SECTION XIV
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). 33101/2017
(Arising out of impugned final judgment and order dated 26-04-2017
in RSA No. 127/2017 passed by the High Court Of Delhi At New Delhi)
DILBAGH SINGH Petitioner(s)
VERSUS
HIRA LAL Respondent(s)
(IA No.111026/2017-CONDONATION OF DELAY IN FILING and IA
No.111027/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. N.S. Dalal, Adv.
Mr. D.P. Singh, Adv.
Toral Banerjee, Adv.
Mr. R. C. Kaushik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.11.06 17:09:29 IST Reason: