Supreme Court - Daily Orders
Mahajan Sahkari Awas Samiti Ltd vs Resham Singh (Deceased) Through Lrs. . on 1 April, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.25 COURT NO.9 SECTION XI
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)...CC No(s). 5147/2016
(Arising out of impugned final judgment and order dated 29/10/2015
in CMP No. 3781/2015 passed by the High Court Of Judicature at
Allahabad)
MAHAJAN SAHKARI AWAS SAMITI LTD Petitioner(s)
VERSUS
RESHAM SINGH (DECEASED) THROUGH LRS. AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Annam D. N. Rao,Adv.
Mr. Nitesh Jain,Adv.
Mr. Annam Venkatesh,Adv.
Mr. Sudipto Sircar,Adv.
Ms. Ankita Chadha,Adv.
Mr. Rahul Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2016.04.01 15:50:44 IST Reason: (SUMAN WADHWA) (MADHU NARULA) AR-cum-PS COURT MASTER