Supreme Court - Daily Orders
Arun Kumar Agarwal vs Anil Agrawal on 1 March, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
SLP(C)No.5215/19 1
ITEM NO.15 COURT NO.4 SECTION XVI
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).5215/2019
(Arising out of impugned final judgment and order dated 28-09-2018
in CMJ No.1117/2018 passed by the High Court of Judicature at
Patna)
ARUN KUMAR AGARWAL Petitioner(s)
VERSUS
ANIL AGRAWAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.30001/2019-EXEMPTION FROM FILING
O.T.)
Date : 01-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr.Jayant Bhushan, Sr.Adv.
Mr.Rohit Kumar Singh, AOR
Mr.Raghavendra P.Singh, Adv.
Mr.Ketan Paul, Adv.
Mr.Tushar Bhushan, Adv.
For Respondent(s) Mr.Swetank Shantanu, AOR
Mr.Pratap Shanker, Adv.
Ms.Rishu Agarwal, Adv.
Ms.Indira Goswami, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned senior counsel for the petitioner, we do not find any ground to interfere with the impugned order passed by the High Court in exercise of our jurisdiction under Article 136 of the Constitution.
Signature Not Verified
The special leave petition is accordingly dismissed. Digitally signed by SATISH KUMAR YADAV Date: 2019.03.02 11:35:41 IST Reason: As a sequel to the above, pending interlocutory application also stands disposed of.
SLP(C)No.5215/19 2
However, keeping in view the fact that the suit is pending since 2013, we direct the trial court to expedite the trial and dispose of the pending suit in accordance with law as early as possible and preferably within a period of one year from the date of receipt/production of a copy of this order.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR