Supreme Court - Daily Orders
Maharana Mahendra Singh Mewar vs Arvind Singh on 10 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.36 COURT NO.5 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(s) for Special Leave to Appeal (C) No(s).10142/2017
(Arising out of impugned final judgment and order dated 20/02/2017
in SBCWP No. 13356/2015 passed by the High Court of Rajasthan at
Jodhpur)
MAHARANA MAHENDRA SINGH MEWAR Petitioner(s)
VERSUS
ARVIND SINGH AND ANR. Respondent(s)
(WITH APPLN. (S) FOR exemption from filing O.T. and permission to
file lengthy list of dates and Interim Relief and Office Report)
Date : 10/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s)
Mr. M. K. Garg, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed with costs of Rs.50,000/- to be payable by the petitioner since we are of the clear view that the petitioner is only adopting delaying tactics in a suit pending for about 30 years. The aforesaid amount be deposited with the Supreme Court Legal Services Committee within four weeks failing which appropriate action may require to be taken for dismissal of the suit.
Signature Not VerifiedDigitally signed by SANJAY KUMAR Date: 2017.04.10 List the matter after six weeks for compliance. 17:15:30 IST Reason:
(SANJAY KUMAR-I) (SHARDA KAPOOR)
AR-CUM-PS COURT MASTER