Supreme Court - Daily Orders
Parsadi Devi vs Municipal Board Sawai Madhopur on 31 January, 2014
ITEM NO.15+11 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 (Civil)....../2014
CC 320/2014
(From the judgement and order dated 09/05/2013 in SBCMA No.2311/2005
of the HIGH COURT OF RAJASTHAN AT JAIPUR)
PARSADI DEVI Petitioner(s)
VERSUS
MUNICIPAL BOARD SAWAI MADHOPUR Respondent(s)
IA No.1 (With appln(s) for c/delay in filing and refiling the SLP with
office report)
WITH
SLP (C) No...CC 22017 of 2013
IA No.1 (With appln. for c/delay in filing the SLP and office report)
Date: 31/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Dr. Monika Gusain, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain the special leave petitions against an order of remand passed by the High Court. The special leave petitions are dismissed.
All the same, since it is a long pending matter, we request the First Appellate Court to dispose of the same within a period of six months from the date of receipt/ production of a certified copy of this order.
|(N.S.K. Kamesh) | |(Suresh Kumar Verma)
|
|Court Master | |Court Master |