Supreme Court - Daily Orders
Ashok Argal vs Bhagirath Prasad &Amp Ors. on 14 September, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.48 COURT NO.6 SECTION XVII
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). 31716/2010
(Arising out of impugned final judgment and order dated 17/09/2010
in EP No. 48/2009 passed by the High Court Of M.p At Gwalior)
ASHOK ARGAL Petitioner(s)
VERSUS
BHAGIRATH PRASAD & ORS. Respondent(s)
(with office report)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. D. N. Goburdhan,Adv.
Mr. Balendu Shekhar,Adv.
Mr. Prabal Bagchi,Adv.
Mr. Lal Raamtiamma,Adv.
Mr. Abhisheet Agrawal,Adv.
For Respondent(s) Mr. Ashok Mathur,Adv.
Mr. B. S. Banthia,Adv.
Mr. Naveen Sharma,Adv.
Mr. Mishra Saurabh,Adv.
Mr. Mohit D. Ram,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the petition has become infructuous.
The Special Leave Petition is dismissed as having become Signature Not Verified infructuous.
Digitally signed by Om Parkash Sharma Date: 2015.09.14 16:56:09 IST Reason: [O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER