Supreme Court - Daily Orders
Amarawati vs Ghanshyam Patel on 28 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.1 Court 3 (Video Conferencing) SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 315/2022 in SLP(C) No. 6526/2020
(Arising out of impugned final judgment and order dated 06-08-2021
in SLP(C) No. No. 6526/2020 passed by the Supreme Court Of India)
AMARAWATI & ANR. Petitioner(s)
VERSUS
GHANSHYAM PATEL & ANR. Respondent(s)
(FOR ADMISSION )
(Courts Motion)
Date : 28-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Dr. Vinod Kumar Tewari, AOR
For Respondent(s)
Shri. Gaichangpou Gangmei, AOR
UPON hearing the counsel the Court made the following
O R D E R
Perused the office report dated 14.02.2022 and the letter dated 10.01.2022, sent by the Additional Civil Judge (Junior Division), Varanasi.
It appears that the Trial Court is unable to dispose Signature Not Verified of the case due to pendency of two writ petitions before Digitally signed by NEETU KHAJURIA Date: 2022.02.28 17:12:04 IST Reason: the High Court between the same parties.
We request the High Court of Judicature at Allahabad 2 to expedite the hearing of the said writ petitions, being Writ Petition Nos. 4747 of 2019 and 5892 of 2021, if still pending. The Trial Court shall dispose of the case immediately thereafter in terms of the directions given by the High Court and reiterated by this Court vide order dated 06.08.2021.
The Misc. Application is disposed of accordingly. Copy of this order be forwarded to the concerned Trial Court and the Registrar (Judicial) of the High Court of Judicature at Allahabad forthwith through email for information and necessary action.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)