Supreme Court - Daily Orders
Meghraj vs Anupam Griha Nirman Sahkari Samiti ... on 1 April, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.30 COURT NO.3 SECTION IVA
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). 7763/2016
(Arising out of impugned final judgment and order dated 26/11/2015
in FA No. 182/2004 passed by the High Court Of Chhatisgarh At
Bilaspur)
MEGHRAJ Petitioner(s)
VERSUS
ANUPAM GRIHA NIRMAN SAHKARI SAMITI MARYADIT AND ANR.Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Ravindra Shrivastava,Sr.Adv.
Mr. Sameer Shrivastava,Adv.
Ms. Vijeta Ohri,Adv.
Mr. Abhijeet Shrivastava,Adv.
Mr. Kunal Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned senior counsel for the petitioner, we find no justification, whatsoever, to interfere with the impugned order. The instant petition is, accordingly, dismissed. However, liberty is granted to the petitioner to raise all pleas as may be available to him before the Trial Court.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.04.02 12:54:08 IST Reason: (Madhu Bala) (Renuka Sadana) Court Master Court Master