Supreme Court - Daily Orders
Mangluram Dewangan vs Surendra Kumar Singh on 23 August, 2021
Bench: K.M. Joseph, S. Ravindra Bhat
ITEM NO.9 Court 9 (Video Conferencing) 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). 12205/2021
(Arising out of impugned final judgment and order dated 16-12-2020
in MCC No. 547/2020 passed by the High Court Of Chhattisgarh At
Bilaspur)
MANGLURAM DEWANGAN Petitioner(s)
VERSUS
SURENDRA KUMAR SINGH & ORS. Respondent(s)
(FOR ADMISSION and IA No.95110/2021-ADDITION / DELETION /
MODIFICATION PARTIES and IA No.95109/2021-EXEMPTION FROM FILING
AFFIDAVIT )
Date : 23-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Dr. Rajesh Pandey, Sr. Adv.
Mr. Satish Pandey, AOR
Mr. Mahesh Tiwari, Adv.
Ms. Tanuja Manjari Patra, Adv
Mr. Salim Ansari, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On condition that the petitioner will deposit a sum of Rs.1 lac before the Registrar General of the High Court of Chhattisgarh within a period of four weeks and on production of the said receipt before the Registry of this Court, notice be issued to the respondents.
We further direct that upon deposit being made before the Registrar General of the High Court of Chhattisgarh, the amount shall be kept in an interest bearing account in a Nationalized Bank Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.08.25 initially for a short term period with auto-renewal facility. 16:01:22 IST Reason:
(MEENAKSHI KOHLI) (RENU KAPOOR)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER