Supreme Court - Daily Orders
Smt. Rajeshwari Devi (D) Thr. Lrs. vs Arvind Kumar Tewari on 1 July, 2014
8 ITEM NO.39 COURT NO.3 SECTION XI
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). 8260/2013
(Arising out of impugned final judgment and order dated 30/10/2012
in WA 21443/2000 passed by the High Court Of Judicature At
Allahabad)
RAJESHWARI DEVI Petitioner(s)
VERSUS
ARVIND KUMAR TEWARI Respondents(s)
(With Prayer for Prayer for Interim Relief and Office Report)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C NAGAPPAN
For Petitioner(s) Ms. Niranjana Singh,Adv.
Ms. Prema Singh,Adv.
Mr. Ram Bhaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The respondent has not appeared to contest this petition. Leave granted.
Issue fresh notice to the respondent. Post the matter for hearing on its turn. (MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by COURT MASTER Mahabir Singh Date: 2014.07.01 16:01:37 IST Reason: