Supreme Court - Daily Orders
Kishan Chand Gupta(Dead)By Lrs vs Union Of India . on 3 May, 2017
Bench: Arun Mishra, Amitava Roy
1
ITEM NO.101 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2418-2419/2008
KISHAN CHAND GUPTA(DEAD)BY LRS & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for permission to file additional documents and
office report)
WITH
C.A. No. 2729/2008
(With APPLN. (S) FOR permission to file additional documents and
exemption from filing O.T. and Interim Relief and Office Report)
Date : 03/05/2017 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Siddhartha Chowdhury,Adv.
Mr. B.S. Maan, Adv.
Mr. Smita Maan, Adv.
Mr Tarun Johri,Adv.
For Respondent(s) Mr. Rakesh Kumar, Adv.
Mr. R.K. Singh, Adv.
Mr. Viraj Gupta, Adv.
Mr. Praveen Swarup,Adv.
Mr. Rakesh Kumar-I,Adv.
Mr. Rupesh Kumar Sinha, Adv.
Mr. Atul Kumar, Adv.
Ms. Rachana Srivastava,Adv.
Ms. Monika, Adv.
Signature Not Verified
Mr. Sukrit R. Kapoor, Adv.
Digitally signed by
NEELAM GULATI
Date: 2017.05.09
Ms. Nitya Madhusoodanan,Adv.
17:02:18 IST
Reason:
2
Mr. A. Saran, Sr. Adv.
Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
M/s Saharya & Co.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties and perusing the record, we find no infirmity in the impugned order passed by the High Court. The Appeals are accordingly dismissed.
(NEELAM GULATI) (MADHU NARULA) COURT MASTER COURT MASTER (Signed order is placed on the file) 3 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 2418-2419 OF 2008 KISHAN CHAND GUPTA(DEAD)BY LRS & ORS. Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) WITH CIVIL APPEAL No(s). 2729 OF 2008 O R D E R Having heard learned counsel for the parties and perusing the record, we find no infirmity in the impugned order passed by the High Court. The Appeals are accordingly dismissed.
...............J. (ARUN MISHRA) ...............J. (AMITAVA ROY) NEW DELHI;
MAY 02, 2017