Supreme Court - Daily Orders
Hira Lal vs Om Prakash on 30 October, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.17 COURT NO.11 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) No(s). 29977/2015
(Arising out of impugned final judgment and order dated 01/09/2015
in CMN No. 17832/2015 in RFA No. 510/1999 passed by the High Court
of Delhi at New Delhi)
HIRA LAL Petitioner(s)
VERSUS
OM PRAKASH Respondent(s)
(with interim relief)
Date : 30/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Rajiv Dalal, Adv.
Mr. Kunal Rawat, Adv.
Mr. Aditya Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Learned Counsel for the Petitioner. We find no ground to interfere.
The Special Leave Petition is dismissed. Application, if any, also stands disposed of.
(USHA BHARDWAJ) (H.S.NEGI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.10.31
12:20:00 IST
Reason: