Supreme Court - Daily Orders
Yaqoob Ali Khan (Deceased) Through His ... vs Smt. Noorul Saba on 18 November, 2021
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.19 Court 3 (Video Conferencing) 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). 20443/2015
(Arising out of impugned final judgment and order dated 23-12-2014
in WC No. 8755/2000 passed by the High Court Of Judicature At
Allahabad)
YAQOOB ALI KHAN (DECEASED)
THROUGH HIS LEGAL REPRESENTATIVE Petitioner(s)
VERSUS
SMT. NOORUL SABA Respondent(s)
Date : 18-11-2021 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For parties Mr. Pradeep Rai, Sr. Adv. Mr. Abhinav S. Raghuvanshi AOR Mrs. Rajshri Rai, Adv.
Mr. Vinay Rai, Adv.
Mr. Rajesh Kumar Adv.
Mr. Kunal Rao Adv.
Mr. Kunal Yadav Adv.
Mr. Priyam Kaushik, Adv. Ms. Ritika Gaur Adv.
Ms. Divyanshee Singh Adv. Mr. Mohnish Nirwan Adv. Mr. Akarsh Sharma Adv.
Mr. Harsh Singh, Adv.
Ms. Banshika Garg Adv.
Mr. Shashank Rai Adv M/S R And R Law Associates, AOR Ms. Rekha Agarwal , Adv. Mr. Pankaj Kumar Singh, Adv. Mr. Raj Singh Rana AOR Mr. Manindra Dubey, Adv. Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by NEETU KHAJURIA Date: 2021.11.20 13:09:21 IST Reason: O R D E R We decline to interfere in this special 2 leave petition. The special leave petition is accordingly dismissed.
The dismissal of this special leave petition, however, will not come in the way of the petitioner(s) to move appropriate application before the executing Court for recording satisfaction in the decree, which application be considered by the executing Court on its own merits in accordance with law.
We make it clear that we may not be understood to have expressed any opinion either way in that regard.
Pending applications, if any, shall stand disposed of.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER