Supreme Court - Daily Orders
Masroor Ahmad (Dead) vs Deputy Director Of Consolidation on 6 August, 2018
Bench: Arun Mishra, S. Abdul Nazeer
ITEM NO.13 COURT NO.7 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) .......Diary No(s).21731/2018
(Arising out of impugned final judgment and order dated 21-11-2017
in WB No.55259/2017 passed by the High Court Of Judicature At
Allahabad)
MASROOR AHMAD (DEAD) Petitioner(s)
VERSUS
DEPUTY DIRECTOR OF CONSOLIDATION & ORS. Respondent(s)
(With appln.(s) for c/delay in filing and refiling SLP,
substitution and c/delay in filing substitution appln., exemption
from filing c/c of the impugned judgment and exemption from filing
O.T.)
Date : 06-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Subodh S. Patil,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing substitution application is condoned. Substitution allowed.
Delay in filing SLP is condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.08.07 15:24:20 IST Reason: (Jagdish Chander) (Sarita Purohit) Branch Officer AR-cum-PS