Supreme Court - Daily Orders
Anokh Ram (Dead) Through Legal Heirs vs Tara Chand on 14 February, 2023
Author: A.S. Bopanna
Bench: A.S. Bopanna
ITEM NO.16 COURT NO.12 SECTION II-C
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 (Crl.) No.8885/2021
(Arising out of impugned final judgment and order dated 03-09-2021
in CRLR No. 283/2017 passed by the High Court of Himachal Pradesh
at Shimla)
ANOKH RAM (DEAD) THROUGH LEGAL HEIRS Petitioner(s)
VERSUS
TARA CHAND Respondent(s)
(IA No. 149746/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 14-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Aditya Dhawan, Adv.
Ms. Kiran Dhawan, Adv.
Mr. Bhuwan Raj, AOR
Mr. C. Solomon, Adv.
For Respondent(s) Mr. Anil Nag, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we feel that in a matter of the present nature an amicable resolution to the issue is necessary.
Hence, learned counsel for the parties to discuss the matter to its arriving a settlement. Signature Not Verified
List after four weeks.
Digitally signed byRajni Mukhi Date: 2023.02.14 17:42:46 IST Reason:
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR