Supreme Court - Daily Orders
Vir Vikram Sen vs Parvati And Ors. Etc. on 13 May, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.10 COURT NO.10 SECTION XIV
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)......CC
No(s). 20591-20592/2015
(Arising out of impugned final judgment and order dated 11/04/2012
in RFA No. 203/1999 and order dated 03/07/2014 in CR No. 145/2012
in RFA No. 203/1999 passed by the High Court of Himachal Pradesh at
Shimla)
VIR VIKRAM SEN AND ORS. Petitioner(s)
VERSUS
PARVATI AND ORS. ETC. Respondent(s)
I.A. 1-2/2015(with c/delay in filing SLPs)
Date: 13/05/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Nidhesh Gupta, Sr. Adv.
Mr. Karanveer Jindal, Adv.
Mr. Dharmendra Kumar Sinha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Senior counsel appearing for the petitioners.
We do not find any reason to interfere with the impugned orders passed by the High Court.
Accordingly, the Special Leave Petitions stand dismissed on the ground of delay as well as on merits.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.05.13 17:10:03 IST (VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Reason: