Supreme Court - Daily Orders
Ranjeet Singh vs Anant Ram (Minor) Through Their Court ... on 1 September, 2014
Bench: M.Y. Eqbal, Pinaki Chandra Ghose
ITEM NO.2 COURT NO.13 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2 & 3 in Petition(s) for Special Leave to Appeal (C) No(s).
18429/2013
(Arising out of impugned final judgment and order dated 17/08/2012
in RSA No. 1/2001 passed by the High Court Of H.p At Shimla)
RANJEET SINGH Petitioner(s)
VERSUS
ANANT RAM & ORS. Respondent(s)
(for restoration and c/delay in filing application for restoration
and office report)
Date : 01/09/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s)
Mr. Pawan Sharma, Adv.
Mr. Balraj Dewan,Adv.
For Respondent(s)
Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The delay in filing the application for restoration is condoned.
The application for restoration is allowed. Order dated 28.10.2013 is recalled. The special leave petition is restored to its original number.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2014.09.03(Sukhbir Paul Kaur) (Sneh Lata Sharma) 16:55:20 IST Reason: Court Master Court Master