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Supreme Court - Daily Orders

Lt. Gen. M.L. Dar (Retd) vs Vikram Singh on 29 July, 2022

Bench: K.M. Joseph, Hrishikesh Roy

     ITEM NO.17                               COURT NO.7                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)                   Nos.11799-11801/2022

     (Arising out of impugned final judgment and order dated 05-03-2020
     in CMA No. 126680/2018 16-08-2021 in OS No. 865/1997 26-04-2022 in
     CMA No. 122911/2021 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     LT. GEN. M.L. DAR (RETD) & ORS.                                     Petitioner(s)

                                                     VERSUS

     VIKRAM SINGH & ORS.                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.92258/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.92259/2022-EXEMPTION FROM
     FILING O.T.)

     Date : 29-07-2022 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE K.M. JOSEPH
                             HON'BLE MR. JUSTICE HRISHIKESH ROY


     For Petitioner(s)                 Mr.   Gaurav Agrawal, Adv.
                                       Mr.   Mahesh Kumar Singh, Adv.
                                       Mr.   Jitendra Chaudhary, Adv.
                                       Mr.   Wasi Haider, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The special leave petitions are dismissed without prejudice to all the legal remedies which are open to the petitioners in law.

Pending applications are stand disposed of. (JAGDISH KUMAR) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by JAGDISH KUMAR Date: 2022.07.30 ASSISTANT REGISTRAR 13:19:55 IST Reason: