Supreme Court - Daily Orders
Smt. Nirmal Sharma (Deceased) Daughter ... vs Shri Satya Narain Sharma . on 9 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.42 COURT NO.7 SECTION XV
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) NO(S). 3440/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 05/12/2014
IN SBCMA NO. 901/1997 PASSED BY THE HIGH COURT OF RAJASTHAN AT
JAIPUR)
SMT. NIRMAL SHARMA (DECEASED) DAUGHTER OF
LATE VASUDEV SHARMA THR. LEGAL HEIRS
YAMDAGNI SHARMA & ORS. PETITIONER(S)
VERSUS
SHRI SATYA NARAIN SHARMA & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF)
Date : 09/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr. S. K. Sinha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.02.11
17:38:55 IST
Reason: