Supreme Court - Daily Orders
Dharam Paul (D) Through Lrs vs Dharam Chand (D) Through Lrs on 8 December, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.31 COURT NO.9 SECTION XVI -A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 34299/2017
(Arising out of impugned final judgment and order dated 18-07-2017
in LPAOW No. 42/2007 18-07-2017 in LPAOW No. 27/2005 passed by the
High Court Of J & K At Jammu)
DHARAM PAUL (D) THROUGH LRS ETC. Petitioner(s)
VERSUS
DHARAM CHAND (D) THROUGH LRS & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.127029/2017-CONDONATION OF DELAY
IN FILING SLP)
Date : 08-12-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. V. K. Gupta, Sr. Adv.
Mr. M. K. Bhardwaj, Adv.
Ms. Raj Rani Dhanda, Adv.
Mr. Vineet Dhanda, Adv.
Ms. Komal Narula, Adv.
Mr. Tarun Kumar, Adv.
Mr. Gopi Chand, Adv.
Mr. N. A. Usmani, Adv.
Dr. J. P. Dhanda, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
Pending Interlocutory Applications, if any, stand disposed of.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.12.09 12:54:15 IST(JAYANT KUMAR ARORA) Reason:
(JAGDISH CHANDER) COURT MASTER COURT MASTER