Supreme Court - Daily Orders
Rabindra Kumar vs Usha Devi on 25 July, 2014
Ö ITEM NO.49 COURT NO.7 SECTION XVII
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). 12260/2014
(Arising out of impugned final judgment and order dated 05/03/2014
in FA No. 32/2004 passed by the High Court of Jharkhand at Ranchi)
RABINDRA KUMAR Petitioner(s)
VERSUS
USHA DEVI Respondent(s)
(With appln. (s) for exemption from filing official English
translation and exemption from filing O.T. and permission to file
additional documents)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.S.K.Katriar, Sr.Adv.
Mr. Ardhendumauli Kumar Prasad, Adv.
Mr.Nirmal Kumar Ambastha, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2014.07.26
12:45:55 IST
Reason: