Supreme Court - Daily Orders
Fahmida Khatoon (D) By Lrs. vs Md. Altamash Evak Kamal Arvi(D) By Lrs. & ... on 10 September, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CIVIL APPEAL NO.5842 OF 2006
FAHMIDA KHATOON (D) BY LRS. & ORS. ... APPELLANT(S)
VS.
MD. ALTAMASH EVAK KAMAL ARVI(D) BY
LRS. & ORS. ... RESPONDENT(S)
O R D E R
Heard the learned counsel. We do not find any merit in this appeal. The civil appeal is dismissed.
As a sequel to the dismissal of this appeal, all the pending applications stand disposed of.
..............J. [ANIL R. DAVE] .................J. [ADARSH KUMAR GOEL] New Delhi;
10th September, 2015.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.09.12 10:56:36 IST Reason: ITEM NO.101 COURT NO.3 SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s).5842/2006 FAHMIDA KHATOON (D) BY LRS. & ORS. Appellant(s) VERSUS MD. ALTAMASH EVAK KAMAL ARVI(D) BY LRS. & ORS. Respondent(s) Date : 10/09/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Dinesh Dwivedi,Sr.Adv.
Mr. Saket Singh,Adv.
Mr. Krishnan Mishra,Adv. Mr. Nishant Singh,Adv.
Mr. Y. Kant,Adv.
Mr. Manish Shankar Srivastava,Adv. For Ms. Niranjana Singh,Adv.
For Respondent(s) Mr. Gopal Jha,Adv.
Mr. Vivek Vardhan,Adv.
Mr. Gautam Singh,Adv.
Mr. Rajesh,Adv.
For Mr. Sanjay Jain,Adv.
Mr. Tapesh Kumar Singh,Adv. Mohd. Waqus,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order. As a sequel to the dismissal of this appeal, all the pending applications stand disposed of.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)