Supreme Court - Daily Orders
Ishwar Singh vs Pushpendra Singh Kama (Dead). on 1 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.40 COURT NO.7 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). 19626/2013
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/12/2012
IN FA NO. 407/1982 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
ISHWAR SINGH & ORS. PETITIONER(S)
VERSUS
PUSHPENDRA SINGH KAMA (DEAD)& ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR APPOINTMENT OF RECEIVER AND PERMISSION TO FILE
ADDITIONAL DOCUMENTS AND SUBSTITUTION AND INTERIM RELIEF AND OFFICE
REPORT)
Date : 01/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Anil Kaushik, Adv.
Mr. Tripurari Ray, Adv.
Mr. Vishnu Sharma, Adv.
For Respondent(s)
Mr. Prashant Chaudhary, Adv.
Dr. J.N. Dubey, Sr. Adv.
Mr. Sarvendra Singh, Adv.
Ms. Meenakshi Parihar, Adv.
Mr. Rajesh Pandey, Adv.
Mr. S. R. Setia, Adv.
Mr. Ravi Bakshi, Adv.
Mr. Aditya Thakur, Adv.
Mr. Yash Pal Dhingra, Adv.
Ms. Shilpa Singh, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.07.02
12:38:52 IST
Reason:
Page No.1 of 2
UPON hearing the counsel the Court made the following
O R D E R
Learned counsels for the parties submit that the settlement is not possible. The matter will, therefore, have to be heard.
List the matter for final disposal in the month of November, 2016.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Page No.2 of 2