Supreme Court - Daily Orders
Jogendra Singh vs Mukul Joshi on 7 July, 2021
Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy
ITEM NO.2 Court 1 (Video Conferencing) 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 for Special Leave to Appeal (C) No.4211/2021
(Arising out of impugned final judgment and order dated 29092020
in SA No. 77/2017 passed by the High Court of Uttarakhand at
Nainital)
JOGENDRA SINGH Petitioner(s)
VERSUS
MUKUL JOSHI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.35357/2021EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.35360/2021EXEMPTION FROM
FILING O.T.)
Date : 07072021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Suvesh Kumar, Adv.
Mr. Naresh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Having heard learned counsel appearing for the petitioner and carefully perusing the material available on record, we see no reason to interfere with the impugned order passed by the High Court of Uttarakhand at Nainital dismissing the second appeal filed by the petitioner.
The Special Leave Petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by Vishal AnandPending applications filed in the matter also stand disposed of.
Date: 2021.07.07 16:40:22 IST Reason:
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)