Supreme Court - Daily Orders
State Of Rajasthan vs Maharana Of Mewar ... on 11 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.54 COURT NO.11 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). 29531/2009
(Arising out of impugned final judgment and order dated 02/04/2009
in SBCSA No. 278/2004 passed by the High Court Of Rajasthan At
Jodhpur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
MAHARANA OF MEWAR CHART.FOUNDATION,UDAIPUR Respondent(s)
(with interim relief and office report)
(for final disposal)
Date : 11/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Milind Kumar, AOR
For Respondent(s) Mr. Puneet Jain, Adv.
Mr. Aslam Naushad, Adv.
Ms. Chhaya Kirti, Adv.
Mr. Abhinav Gupta, Adv.
Ms. Ankita Gupta, Adv.
For Ms. Pratibha Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner submits that this petition has become infructuous since the respondent is already in possession of the properties in question.
In view of the submission made, the Special Leave Petition is Signature Not Verified dismissed as having become infructuous.
Digitally signed by R.NATARAJAN Date: 2016.01.13 16:44:58 IST Reason: (R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master