Supreme Court - Daily Orders
Mahendra Kumar Jain vs Appellate Rent Tribunal Ajmer on 7 October, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.3 Court 6 (Video Conferencing) SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SLP(C) Nos.16403-16405/ 2021
(@ SPECIAL LEAVE PETITION (CIVIL) Diary No.22196/2021)
(Arising out of impugned final judgment and order dated 10-05-2019
in SBCWP No.1953/2010 27-07-2021 in DBCR(LB) No.1/2020 10-08-2021
in DBCSAW No.853/2019 passed by the High Court of Judicature for
Rajasthan at Jaipur)
MAHENDRA KUMAR JAIN Petitioner(s)
VERSUS
APPELLATE RENT TRIBUNAL AJMER & ORS. Respondent(s)
(IA No.127007/2021-CONDONATION OF DELAY IN FILING
IA No.127010/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.127008/2021-EXEMPTION FROM FILING O.T. ) Date : 07-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. A. K. Bhandari, Sr. Adv.
Mr. Anuj Bhandari, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
We are not inclined to interfere with the impugned judgments.
The special leave petition(s) are dismissed. Pending applications stand disposed of.
Signature Not Verified(RASHMI DHYANI) (POONAM VAID) Digitally signed by COURT MASTER COURT MASTER RASHI GUPTA Date: 2021.10.07 17:11:57 IST Reason: