Supreme Court - Daily Orders
Thakur Prasad Pandey Trust vs Sankatha Prasad on 25 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.11 COURT NO.11 SECTION XI
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).6080/2014
(Arising out of impugned final judgment and order dated 05-12-2013
in WC No. 64559/2012 passed by the High Court of Judicature at
Allahabad)
THAKUR PRASAD PANDEY TRUST Petitioner(s)
VERSUS
SANKATHA PRASAD & ORS. Respondent(s)
Date : 25-04-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. S.R. Singh, Sr. Adv.
Mr. Krishna Kumar Yadav, Adv.
Mr. Ujjawal Pandey, Adv.
Ms. Anita Tripathi, Adv.
Ms. Sunita Pandit, Adv.
Mr. Yash Pal Dhingra, AOR
For Respondent(s) Mr. Manish Kr. Choudhary, Adv.
Mr. Ali Sardar Zaidi, Adv.
Ms. Namita Choudhary, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the petitioner is directed to file (i) a copy of the judgment and decree dated 19 December 1953; and (ii) the deed of Dastbardari dated 16 December 1953 within a period of four weeks from today.
List the Special Leave Petition in the week Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.04.26 commencing 22 July 2019.
17:00:43 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER