Supreme Court - Daily Orders
Sunder Singh (Since Deceased) Through ... vs Mohan Lal Benal on 25 August, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.8 COURT NO.13 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. 23849/2022
(Arising out of impugned final judgment and order dated 10-09-2021
in RSA No. 585/2019 passed by the High Court of Himachal Pradesh at
Shimla)
SUNDER SINGH (SINCE DECEASED)
THROUGH HIS LEGAL REPRESENTATIVES & ORS. Petitioner(s)
VERSUS
MOHAN LAL BENAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.162073/2023-CONDONATION OF DELAY
IN FILING and IA No.162076/2023-EXEMPTION FROM FILING O.T. and IA
No.162074/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 25-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. Aniket Jain, Adv.
Mr. Umang Shankar, AOR
Mr. Vidyut Kayarkar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any ground and reason to interfere in the order impugned. The special leave petition is dismissed. Pending application stands disposed of.
Signature Not Verified(NIDHI AHUJA) (VIRENDER SINGH) Digitally signed by Nidhi Ahuja Date: 2023.08.25 AR-cum-PS BRANCH OFFICER 16:18:27 IST Reason: