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Krishan Vijay Yati vs Mahila Jasoda Devi (Dead) Thr. Lrs. on 13 October, 2020

Bench: Sanjay Kishan Kaul, Dinesh Maheshwari

     ITEM NO.6                    Court 9 (Video Conferencing)                    SECTION IV-A

                                  S U P R E M E C O U R T O F            I N D I A
                                       RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 7510/2020

     (Arising out of impugned final judgment and order dated 06-11-2019
     in MP No. 2688/2018 passed by the High Court of M.P, Bench at
     Gwalior)

     KRISHAN VIJAY YATI                                                          Petitioner(s)

     VERSUS

     MAHILA JASODA DEVI (DEAD) THR. LRS. & ORS.          Respondent(s)
     (IA No. 92441/2020 - CONDONATION OF DELAY IN FILING
     IA No. 92443/2020 - EXEMPTION FROM FILING O.T.)

     Date : 13-10-2020 This matter was called on for hearing today.

     CORAM :
                                  HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                  HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                    Mr. Puneet Jain,Adv.
                                          Ms. Christi Jain, AOR

     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 order. The special leave petition is accordingly dismissed.

We, however, clarify that the observations in the impugned order are in the context of deciding the application under Order I Rule 10, C.P.C only.

Pending application shall also stand disposed of.

AR-CUM-PS ASSISTANT REGISTRAR Reason: