Supreme Court - Daily Orders
Inderchand Jain (Dead) Thr. Lrs. vs Shyamlal Vyas (Dead) Thr. Lrs. on 4 January, 2021
Bench: S. Abdul Nazeer, K.M. Joseph
ITEM NO.35 Court 10 (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
Petition(s) for Special Leave to Appeal (C) No(s). 16096/2020
(Arising out of impugned final judgment and order dated 24-11-2020
in CR No. 10/2018 passed by the High Court of M.P, Bench at
Gwalior)
INDERCHAND JAIN (DEAD) THR. LRS. Petitioner(s)
VERSUS
SHYAMLAL VYAS (DEAD) THR. LRS. Respondent(s)
(IA No.136967/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.136968/2020-EXEMPTION FROM FILING O.T.)
Date : 04-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Sushil Kumar Jain,Sr.Adv.
Mrs. B. Sunita Rao, AOR
Mr. Harshit Khanduja,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners. We are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications shall also stand disposed of. Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.01.04 (ANITA MALHOTRA) (KAMLESH RAWAT) 17:08:18 IST Reason: COURT MASTER COURT MASTER