Supreme Court - Daily Orders
Krishna Kumar Rastogi vs Sumitra Devi on 14 August, 2014
R ITEM NO.44 COURT NO.5 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. 34694-34695/2013
(Arising out of impugned final judgment and order dated 12/10/2006
in CMWP No. 34997/2000,13/02/2012 in CMRA
No.225618/2006,13/02/2012 in CMWP No. 34997/2000 passed by the
High Court Of Judicature At Allahabad)
KRISHNA KUMAR RASTOGI Petitioner(s)
VERSUS
SUMITRA DEVI Respondent(s)
(With office report)
Date : 14/08/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s) Mr. Vikash Singh, Sr. Adv.
Mr. Nandan K. Jha, Adv.
Mr. Ram Ekbal Roy, Adv.
Mrs. Deepeika Kalia, Adv.
Mr. Kapish Seth, Adv.
Mr. Rameshwar Prasad Goyal ,Adv.
For Respondent(s) Mr. R. D. Upadhyay ,Adv.
Mr. Girdhar G. Upadhyay, Adv.
Mr. J.P. Tripathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties. Arguments concluded.
Judgment is reserved.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2014.08.14 15:52:55 IST Reason: [RAJNI MUKHI] [USHA SHARMA] SR. P.A. COURT MASTER