Supreme Court - Daily Orders
Basiran Bibi vs Kuresan Bibi . on 3 October, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.18 COURT NO.3 SECTION XVII
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). 23918/2017
(Arising out of impugned final judgment and order dated 09-09-2016
in SA No. 53/2009 passed by the High Court of Jharkhand at Ranchi)
BASIRAN BIBI & ORS. Petitioner(s)
VERSUS
KURESAN BIBI & ORS. Respondent(s)
Date : 03-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Shiv Ram Sharma, AOR
Mr. Satyendra Kumar Srivastav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
(NEETU KHAJURIA) (S.S.R. KRISHNA) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.10.04 15:35:37 IST Reason: