Supreme Court - Daily Orders
Budhi Ram Dead Thr. Lrs vs Nikku Ram on 20 August, 2024
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.39 COURT NO.11 SECTION XIV
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). 2515/2023
(Arising out of impugned final judgment and order dated 29-08-2022
in RSA No. 566/2011 passed by the High Court of Himachal Pradesh at
Shimla)
BUDHI RAM DEAD THR. LRS Petitioner(s)
VERSUS
NIKKU RAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.15508/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.15509/2023-EXEMPTION FROM
FILING O.T)
Date : 20-08-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Neeraj Shekhar, AOR
For Respondent(s) Mr. Ravi Bakshi, Adv.
Ms. Sayma Feroz, Adv.
Mr. Manvendra Pratap Singh, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. Rohit Kumar Singh , AOR
UPON hearing the counsel the Court made the following
O R D E R
It is stated that there is a bereavement in the family of the learned AOR and who is also the arguing counsel.
Hence, adjourned to 14.10.2024. (RADHA SHARMA) Signature Not Verified (RAM SUBHAG SINGH) ASTT. REGISTRAR-cum-PS Digitally signed by RADHA SHARMA Date: 2024.08.21 COURT MASTER (NSH) 17:35:02 IST Reason: