Supreme Court - Daily Orders
Jai Krishan Dass (D) Thr.Lrs. vs Hari Krishan Dass Gupta ... on 7 February, 2014
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ITEM NO.10 COURT NO.10 SECTION XIV
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).39366/2013
(From the judgement and order dated 05/04/2013 in RAF No.27/1997 of The
HIGH COURT OF DELHI AT N. DELHI)
JAI KRISHAN DASS (D) THR.LRS. Petitioner(s)
VERSUS
HARI KRISHAN DASS GUPTA (D)THR.LRS.&ORS Respondent(s)
(With prayer for interim relief and office report )
Date: 07/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. Sunil Kumar Jain,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We see no reason to interfere. The special leave petition is dismissed.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master