Supreme Court - Daily Orders
Vishnu Das Mahant (D) Thr. Lr vs The Collector District Indore on 5 July, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.51 COURT NO.4 SECTION IV-A
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(s). 1886/2019
(Arising out of impugned final judgment and order dated 14-09-2018
in SA No. 707/2005 passed by the High Court Of M.p At Indore)
VISHNU DAS MAHANT (D) THR. LR Petitioner(s)
VERSUS
THE COLLECTOR DISTRICT INDORE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.80822/2019-CONDONATION OF DELAY
IN FILING and IA No.80824/2019-EXEMPTION FROM FILING O.T. and IA
No.80823/2019-CONDONATION OF DELAY IN REFILING)
WITH
Diary No(s). 1892/2019 (IV-A)
(FOR ADMISSION and I.R. and IA No.87102/2019-CONDONATION OF DELAY
IN FILING and IA No.87101/2019-EXEMPTION FROM FILING O.T. and IA
No.87103/2019-CONDONATION OF DELAY IN REFILING)
Date : 05-07-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. N. K. Mody, Sr. Adv.
Mr. Siddhant Gupta, Adv.
Mr. Chirag Sharma, Adv.
A. Sharma, Adv.
Mr. M. P. Shorawala, AOR
(Appearance slip not legible)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.07.09 13:32:53 ISTPending interlocutory application(s), if any, is/are disposed Reason: of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER