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Rajendra Kumari (D) Thr Lrs Sarvadaman ... vs Ranjeet Singh on 6 January, 2020

Bench: S. Abdul Nazeer, Sanjiv Khanna

     ITEM NO.3                         COURT NO.14                  SECTION XV

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.24102/2018

     (Arising out of impugned final judgment and order dated 31-05-2017
     in SBCSA No. 105/1999 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     RAJENDRA KUMARI (D) THR LRS SARVADAMAN SINGH                    Petitioner(s)

                                               VERSUS

     RANJEET SINGH & ORS.                                            Respondent(s)

     IA No. 109996/2018 - EXEMPTION FROM FILING O.T.
     IA No. 109998/2018 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 06-01-2020 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE SANJIV KHANNA


     For Petitioner(s)            Mr. B. Prabhu Patil, Sr. Adv.
                                  Mr. Rishi Matoliya, AOR
                                  Sumati Sharma, Adv.


     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Application for substitution is allowed.

We find no reason to interfere with the judgment/ order impugned.

Accordingly, the Special Leave Petition is dismissed.

Pending application(s), if any, shall stand disposed of.

Reason: (RACHNA) (RAJINDER KAUR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER