Supreme Court - Daily Orders
Kalyan Since Deceased Thr. His Lrs. . vs Jagdish Narayan Meena on 29 August, 2016
Author: S.A. Bobde
Bench: S.A. Bobde
ITEM NO.20 COURT NO.12 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 for Special Leave to Appeal (C) No. 12493/2015
(Arising out of impugned final judgment and order dated
16/02/2015 in SBCFA No. 312/2001 passed by the High Court Of
Rajasthan At Jaipur)
KALYAN SINCE DECEASED THR. HIS LRS. AND ORS. Petitioner(s)
VERSUS
JAGDISH NARAIN AND ORS. Respondent(s)
(Office report on default)
Date : 29/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
[IN CHAMBERS]
For Petitioner(s) Mr. Sanjeev Kumar, adv.
Mr. H.K. Naik, Adv.
Mr. Ajay Amritraj, Adv.
Mr. Venkateswara Rao Anumolu,AOR
Mr. Rajnish, Adv.
Mr. Sudhanshu, Adv.
For Respondent(s) Mr. Shashi Bhushan Kumar,AOR
Mr. Sanjeev Kumar, Adv.
Mr. Rishi Matoliya,AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Sanjeev Kumar, learned counsel submits that he will file vakalatnama on behalf of unserved respondent Nos. 2(i), 2(iv), 2(vi) and 2(vii) within Signature Not Verified two weeks. The Registry to process the matter after the needful is done.
Digitally signed by CHARANJEET KAUR Date: 2016.08.31 16:53:19 IST Reason: [ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master