Supreme Court - Daily Orders
Kali Ram Das Chela Mahant Ganga Ram Das ... vs Raghav Das Chela Mahant Mathura Das ... on 11 December, 2017
Bench: N.V. Ramana, S. Abdul Nazeer
1
ITEM NO.6 COURT NO.9 SECTION XI
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)..../2017(Diary No(s). 27752/2017)
(Arising out of impugned final judgment and order dated 29-03-2017
in CMRA No. 227094/2016 passed by the High Court Of Judicature At
Allahabad)
KALI RAM DAS CHELA MAHANT GANGA RAM DAS (D)
THROUGH MAHANT VIJAY RAM DAS CHELA GANGA RAM DAS Petitioner(s)
VERSUS
RAGHAV DAS CHELA MAHANT MATHURA DAS MAHANT AND
GUARDIAN JAGDISH JI & ORS. Respondent(s)
( IA No.126679/2017-CONDONATION OF DELAY IN FILING and IA
No.126684/2017-CONDONATION OF DELAY IN REFILING)
Date : 11-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Dr. Vivek Sharma, Adv.
Mr. Rahul Kaushik, Adv.
Mr. Mukesh Verma, Adv.
Mr. Pawan Kumar Shukla, Adv.
For Mr. Yash Pal Dhingra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Signature Not VerifiedEven though the High Court made it open to the petitioner to Digitally signed by SUKHBIR PAUL KAUR Date: 2017.12.14 11:49:41 PKT Reason: file before the appropriate Court an application for vacation of the ex-parte interim order passed on 5.4.2016, he has not filed the 2 application. Taking note of the same, we are not inclined to entertain this special leave petition.
Accordingly, the special leave petition is dismissed. Pending applications, if any, shall also stand disposed of. However, the petitioner is at liberty to avail such remedy, available in law.
(SUKHBIR PAUL KAUR) (RENUKA SADANA)
AR CUM PS ASST.REGISTRAR