Supreme Court - Daily Orders
Amar Singh vs Rajendra Singh on 5 December, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.7 COURT NO.9 SECTION XV
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). 36026/2025
[Arising out of impugned final judgment and order dated 14-07-2023
in SBCMA No. 540/2004 passed by the High Court of Judicature for
Rajasthan at Jaipur]
AMAR SINGH Petitioner(s)
VERSUS
RAJENDRA SINGH & ANR. Respondent(s)
(IA No. 302063/2025 - CONDONATION OF DELAY IN FILING, IA No.
302069/2025 - CONDONATION OF DELAY IN REFILING /CURING THE DEFECTS
and IA No. 302060/2025 - EXEMPTION FROM FILING O.T.)
Date : 05-12-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) : Mr. Ravindra S. Garia, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Petitioner lays challenge to the judgment and order dated 14.07.2023 in SBCMA No.540/2004 titled “Amar Singh vs. Rajendra Singh & Anr.” passed by the High Court of Judicature for Rajasthan at Jaipur.
2. Delay condoned.
3. Issue notice, returnable on 30.01.2026.
4. Signature Not Verified Dasti service, in addition, is permitted. Let steps for Digitally signed by KAPIL TANDON Date: 2025.12.06 service be taken within two weeks. 13:06:41 IST Reason:
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6. In the notice itself let it be mentioned that respondents are required to file their counter affidavit and reply to the interlocutory application(s), if any, before the next date of listing.
(RAJNI MUKHI) (ANU BHALLA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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