Supreme Court - Daily Orders
Birma Devi vs Bimla Devi on 3 July, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.54 COURT NO.11 SECTION IV-B
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) Diary No(s). 19382/2023
(Arising out of impugned judgment and order dated 15-11-2022 in RSA
No. 2426/2022 24-01-2023 in RARS No. 2/2023 in RSA No. 2426/2022
passed by the High Court of Punjab & Haryana at Chandigarh)
BIRMA DEVI & ANR. Petitioner(s)
VERSUS
BIMLA DEVI & ORS. Respondent(s)
(IA No.112827/2023-CONDONATION OF DELAY IN FILING and IA
No.112828/2023-EXEMPTION FROM FILING O.T.)
Date : 03-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Sanchar Anand, Adv.
Mr. Devendra Singh, AOR
Mr. Anant K Vatsya, Adv.
Mr. Aman Kumar Thakur, Adv.
Mr. Arjun Rana, Adv.
Ms. Sumbul Ausaf, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having considered the concurrent order of the Courts below, we see no reason to entertain the Special Leave Petitions. Accordingly, the matters stand dismissed.
Pending application(s), if any, shall stand closed.
Signature Not Verified Digitally signed by NITIN TALREJA Date: 2023.07.04 (NITIN TALREJA) 16:42:36 IST Reason: (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR