Rajasthan State Shriganganagar Sugar ... vs Ajeet Singh on 4 September, 2023

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Supreme Court - Daily Orders

Rajasthan State Shriganganagar Sugar ... vs Ajeet Singh on 4 September, 2023

Bench: M.M. Sundresh

                                                   1

     ITEM NO.22                            COURT NO.14                SECTION XV

                              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)
     ………..D.No(s).19726/2023

     (Arising out of impugned final judgment and order dated 29-03-2023
     in SBCFA No.1/2023 passed by the High Court of Judicature for
     Rajasthan at Jodhpur)

     RAJASTHAN STATE SHRIGANGANAGAR SUGAR MILLS LTD.                  Petitioner(s)
                                     VERSUS
     AJEET SINGH & ORS.                                               Respondent(s)

     (FOR ADMISSION and IA No.172065/2023-EXEMPTION FROM FILING O.T. and
     IA No.172067/2023-CONDONATION OF DELAY IN REFILING/CURING THE
     DEFECTS and IA No.172068/2023-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 04-09-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE M.M. SUNDRESH
                         HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)            Mr. Sanjay R Hegde, Sr. Adv.
                                  Mr. Shantanu Jugtawat, Adv.
                                  Mr. Sudeep Lakhotia, Adv.
                                  Mr. Mukesh K Singh, Adv.
                                  Mr. Ikshit Singhal, Adv.
                                  Mr. Sharukh Ali, Adv.
                                  Mr. Ankit Tiwari, Adv.
                                  Mr. Tanay Hegde, Adv.
                                  Ms. Stuti Srivastava, Adv.
                                  Mr. Apoorva Bhumesh, AOR

     For Respondent(s)            Mr. Puneet Jain, Adv.
                                  Ms. Christi Jain, AOR
                                  Mrs. Shruti Singh, Adv.
                                  Mr. Yogit Kamat, Adv.
                                  Mr. Mann Arora, Adv.
                                  Ms. Akriti Sharma, Adv.

                         UPON hearing the counsel the Court made the following
Signature Not Verified
                                            O R D E R

Digitally signed by satish kumar yadav Date: 2023.09.06

1. 17:55:33 IST

Reason: Delay condoned.

2. Having heard learned Senior Counsel appearing on behalf of the petitioner and on carefully perusing the material placed on 2 record, we find no ground to interfere with the impugned order dated 29.03.2023 passed by the High Court of Judicature for Rajasthan at Jodhpur.

3. However, taking into consideration the fact that the alienation has taken place during the pendency of Original Revenue Suit bearing No.18/2019, filed before the Assistant Collector, Jodhpur, we grant liberty to the petitioner to file an appropriate application to implead the subsequent purchaser, as a party to the suit proceedings.

4. With the aforesaid liberty, the Special Leave Petition stands disposed of.

5. As a result, pending interlocutory applications also stand disposed of.

(SATISH KUMAR YADAV) (RAM SUBHAG SINGH) DEPUTY REGISTRAR COURT MASTER (NSH)

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