Supreme Court - Daily Orders
Rajasthan Housing Board vs Sakuntla Parakh on 9 October, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.32 COURT NO.8 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). 13730/2015
(Arising out of impugned final judgment and order dated 09/02/2015
in DBSA No. 1224/2014 passed by the High Court Of Rajasthan At
Jaipur)
RAJASTHAN HOUSING BOARD AND ANR. Petitioner(s)
VERSUS
SAKUNTLA PARAKH AND ANR Respondent(s)
(With appln. (s) for exemption from filing O.T.)
Date : 09/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Surya Kant,Adv.
For Respondent(s) Mr. Amit Aggarwal,Adv.
Mr. Nikhil Singhvi,Adv.
Ms. Mehaak Jaggi,Adv.
Ms. Supriya Juneja,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel states that the SLP(C)NO. 21269 of 2015 etc. titled as Rajasthan Housing Board & Anr. Vs. Simmi Arun Mehta & Anr. arising out of the same judgment has been dismissed by this Court's order on 10.08.2015. In view of the same, the present special leave petition is also dismissed.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.10.10 13:14:28 IST Reason: