Supreme Court - Daily Orders
Auduth Timblo vs Smt. Sita Shripad Narvekar on 9 February, 2022
Bench: Hemant Gupta, V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.734 OF 2016
AUDUTH TIMBLO APPELLANT(S)
VERSUS
SMT. SITA SHRIPAD NARVEKAR & ORS. RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties. We do not find any error in the order passed by the High Court.
The appeal is, accordingly, dismissed. Pending application(s), if any, also stand disposed of.
……………………………………………………J. [HEMANT GUPTA] ……………………………………………………J. [V. RAMASUBRAMANIAN] NEW DELHI;
9th FEBRUARY, 2022
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2022.02.10
17:19:21 IST
Reason:
ITEM NO.110 Court 11 (Video Conferencing) SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 734/2016
AUDUTH TIMBLO Appellant(s)
VERSUS
SMT. SITA SHRIPAD NARVEKAR & ORS. Respondent(s)
Date : 09-02-2022 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Appellant(s) Mr. Yashraj Singh Deora, Adv.
Mr. Kishan Rawat, Adv.
Mr. Rajan Narain, AOR For Respondent(s) Mr. A. Raghunath, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)