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Pritama Kaur vs Jugal Kishore Toshniwal on 25 July, 2018

Bench: Arun Mishra, S. Abdul Nazeer

                                                    1

     ITEM NO.15                            COURT NO.8                 SECTION XVI

                                  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).7532/2016

     (Arising out of impugned final judgment and order dated 19-07-2005
     in CWJC No.9936/2004 passed by the High Court Of Judicature At
     Patna)

     PRITAMA KAUR                & ANR.                                Petitioner(s)

                                                   VERSUS

     JUGAL KISHORE TOSHNIWAL & ANR.                    Respondent(s)
     (With appln.(s) for withdrawal of the SLP, permission to bring LRs.
     of deceased Petitioner No.1, impleament of the newly appointed
     trustee and for filing additional documents)

     WITH
     SLP(C) Nos.4180-4181/2016 (XVI)
     (With appln.(s) for withdrawal of the SLP, impleadment of the newly
     appointed trustee and for filing additional documents)

     Date : 25-07-2018 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ARUN MISHRA
                           HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)                Mr. Ajay Choudhary,AOR
                                      Mr. Vijay Choudhary,Adv.
                                      Ms. Kalpana Chauhan,Adv.

     For Respondent(s)                Mr. Sibo Shankar Mishra,Adv.
                                      Ms. Shriya Maini,Adv.

                                      Mr. Rajiv Shankar Dvivedi,AOR
                                      Mr. Devashish Bharuka,Adv.
                                      Mr. Gopal Singh,AOR

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

Signature Not Verified Applications for impleadment/substitution are Digitally signed by SARITA PUROHIT Date: 2018.07.25 17:34:16 IST Reason: allowed.

As the order 2005 has been questioned, we are not inclined to entertain these petitions on the ground of delay alone. Though prayer for withdrawal of the petitions is made by some of the petitioners also, but some of the petitioners have filed applications for impleadment. They have opposed prayer for withdrawal.

Be that as it may. On the ground of delay the special leave petitions are dismissed.

  (Sarita Purohit)                    (Jagdish Chander)
     Court master                       Branch Officer