Supreme Court - Daily Orders
Sanjay Prasad Singh vs Raghunandan Prasad Singh on 28 April, 2014
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ITEM NO.38 COURT NO.12 SECTION XVI
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 (Civil) No(s).10414/2014
(From the judgement and order dated 06/01/2014 in CWJC No.1217/2012
of The HIGH COURT OF PATNA)
SANJAY PRASAD SINGH & ORS Petitioner(s)
VERSUS
RAGHUNANDAN PRASAD SINGH & ORS Respondent(s)
(With appln(s) for exemption from filing O.T. and with prayer for
interim relief)
Date: 28/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.Gaurav Agrawal, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar