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Supreme Court - Daily Orders

Patel Rashiklal Shankarlal vs Firajkhan Hnifkhan on 14 November, 2025

Author: Pankaj Mithal

Bench: Pankaj Mithal

                                                                       MA NO.   2043/2025 IN SLP(C) NO. 28963/2018


     ITEM NO.42                                   COURT NO.9                           SECTION III-B

                                    S U P R E M E C O U R T O F                  I N D I A
                                            RECORD OF PROCEEDINGS

          MISCELLANEOUS APPLICATION NO.                  2043/2025 IN SLP(C) NO. 28963/2018

     [Arising out of impugned final judgment and order dated 22-07-2025
     in SLP(C) No. 28963/2018 passed by the Supreme Court of India]

     PATEL RASHIKLAL SHANKARLAL                                                          PETITIONER(S)

                                                         VERSUS

     FIRAJKHAN HNIFKHAN & ANR.                                                           RESPONDENT(S)

     (IA No. 178873/2025 - RESTORATION)

     Date : 14-11-2025 This matter was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE PANKAJ MITHAL
                              HON'BLE MR. JUSTICE PRASANNA B. VARALE


     For Petitioner(s)                   Mr. Nischal Kumar Neeraj, AOR
                                         Mr. Vishal Mudgal, Adv.
                                         Ms. Reema Roy, Adv.
                                         Ms. Neelima Bagoria, Adv.
                                         Mr. Amod Kumar Mishra, Adv.
                                         Mr. Shafiq Khan, Adv.
                                         Ms. Anjani Suri, Adv.
                                         Mrs. Raj Rani, Adv.


     For Respondent(s)                   Mr. Parmanand Gaur, AOR
                                         Ms. Megha Gaur, Adv.
                                         Mr. Vibhav Mishra, Adv.


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

1. The Special Leave Petition was dismissed for want of prosecution on 22.07.2025. An application for Signature Not Verified Digitally signed by geeta ahuja recall of the above order has been filed. Date: 2025.11.15 10:47:08 IST Reason:

2. In the peculiar facts and circumstances of the 1 MA NO. 2043/2025 IN SLP(C) NO. 28963/2018 case, we consider it proper to recall the order dated 22.07.2025 and restore the Special Leave Petition to its original number.

3. We have heard learned counsel for the parties on the merits of the petition.

4. In view of the fact that reasonable compensation has been awarded by the High Court, we feel that it is not a case for interference by this Court under Article 136 of the Constitution of India.

5. The Special Leave Petition is, accordingly, dismissed.

6. Pending application(s), if any, shall stand disposed of. Miscellaneous application also stands disposed of.

   (Nidhi Mathur)                                     (Geeta Ahuja)
Court Master (NSH)                              Assistant Registrar-cum-PS




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