Supreme Court - Daily Orders
Rajendra Kumar Adhwaryu vs Daya Bai on 30 July, 2014
ü ITEM NO.45 COURT NO.9 SECTION IVA
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). 18172/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/03/2014
IN SA NO. 76/2006 PASSED BY THE HIGH COURT OF M.P AT JABALPUR)
RAJENDRA KUMAR ADHWARYU AND ANR Petitioner(s)
VERSUS
DAYA BAI AND ORS Respondent(s)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 30/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Akshat Shrivastava, Adv.
Mr. Inderjeet Yadav, 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] [SNEH LATA SHARMA] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.08.02 10:34:33 IST Reason: