Supreme Court - Daily Orders
Ramesh Kumar vs Mahadevpura Parisara Samrakshane ... on 5 July, 2019
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5195 OF 2019
RAMESH KUMAR Appellant(s)
VERSUS
MAHADEVPURA PARISARA SAMRAKSHANE MATTU
ABHIVRUDHI SAMITI (MAPSAS) & ORS. Respondent(s)
O R D E R
We find that the order passed by the Tribunal is absolutely proper. Thus, we are not inclined to interfere with the impugned order passed by the Tribunal. The civil appeal is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
.......................J. [ ARUN MISHRA ] .......................J. [ M. R. SHAH ] New Delhi;
JULY 05, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.07.11 17:35:05 IST Reason: ITEM NO.55 COURT NO.4 SECTION XVII 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). 5195/2019 RAMESH KUMAR Appellant(s) VERSUS MAHADEVPURA PARISARA SAMRAKSHANE MATTU ABHIVRUDHI SAMITI (MAPSAS) & ORS. Respondent(s) (FOR ADMISSION and I.R. and IA No.96007/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.96004/2019-STAY APPLICATION) Date : 05-07-2019 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. Preetam Shah, Adv.
Mr. M. A. Krishna Moorthy, AOR For Respondent(s) 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 interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)