Supreme Court - Daily Orders
Maniram vs Mamkori on 27 September, 2021
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.15 Court 14 (Video Conferencing) SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 14965/2021
(Arising out of impugned final judgment and order dated 09-03-2021
in SBCRP No. 72/2019 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
MANIRAM & ORS. PETITIONER(S)
VERSUS
MAMKORI & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.120540/2021-EXEMPTION FROM FILING
O.T. )
Date : 27-09-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Pallav Shishodia, Sr. Adv.
Mr. H. D. Thanvi, Adv.
Mr. U. N. Goyal, Adv.
Mr. Rishi Matoliya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Pallav Shishodia, learned Senior Counsel for the petitioners for quite some time.
We find no reason to interfere in the order impugned in our jurisdiction under Article 136 of the Constitution.
The Special Leave Petition is, accordingly, dismissed.
Signature Not VerifiedDigitally signed by NEETU KHAJURIA
Pending application(s), if any, shall stand Date: 2021.09.28 19:09:34 IST Reason: disposed of.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)