Supreme Court - Daily Orders
Rameshchandra (Dead) Thr. Lrs vs Purushottam on 9 December, 2022
Bench: A.S. Bopanna, Bela M. Trivedi
ITEM NO.32 COURT NO.13 SECTION IV-C
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). 22816/2022
(Arising out of impugned final judgment and order dated 07-07-2022
in SA No. 2866/2019 passed by the High Court Of M.p At Indore)
RAMESHCHANDRA (DEAD) THR. LRS & ORS. Petitioner(s)
VERSUS
PURUSHOTTAM & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.179078/2022-CONDONATION OF DELAY
IN FILING and IA No.179079/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.179082/2022-EXEMPTION FROM FILING
O.T. )
Date : 09-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Mr. Ishit Saharia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Delay condoned.
We find no merit in the Special Leave Petition.
The Special Leave Petition is dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Deepak Singh Date: 2022.12.09 17:47:59 IST Reason:(DEEPAK JOSHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR