Supreme Court - Daily Orders
Narender Singh vs Krishna Devi on 17 April, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.59 COURT NO.5 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). 19799/2024
[Arising out of impugned final judgment and order dated 30-07-2024
in RSA No. 124/2010 passed by the High Court of Himachal Pradesh at
Shimla]
NARENDER SINGH & ORS. Petitioner(s)
VERSUS
KRISHNA DEVI Respondent(s)
IA No. 191835/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 203073/2024 - EXEMPTION FROM FILING O.T. Date : 17-04-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) :
Mr. Aslam, Adv.
Mr. Prashant Kumar Umrao, AOR Mr. V. Ramasubbu, Adv.
For Respondent(s) :
Mr. Wasim A.qadri, Sr. Adv. Mr. Mushtaque Ahmad, Adv. Mr. Kamal Chaudhary, Adv. Ms. Sagufta Saba Yasmin, Adv. Mr. Shiv Kumar Vats, Adv. Mr. Gaurav Yadav, Adv.
Mr. Mohit Yadav, Adv.
Mrs. Aarti Pal, Adv.
Mr. Chand Qureshi, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel for the petitioners prays for Signature Not Verified Digitally signed by SONIA BHASIN Date: 2025.04.17 and is granted three weeks time to file rejoinder 18:11:22 IST Reason: affidavit.1
In the meantime, learned counsel for the respondent may file additional documents.
List thereafter.
(SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS ASSISTANT REGISTRAR 2