Supreme Court - Daily Orders
Shyamlal vs Sahodara Bai A Dn Ors on 7 January, 2015
Bench: M.Y. Eqbal, Kurian Joseph
ITEM NO.10 COURT NO.11 SECTION IVA
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......./2014
CC No.21513/2014
(Arising out of impugned final judgment and order dated 02/07/2014
in WP No.1158/2001 passed by the High Court Of Chhatisgarh At
Bilaspur)
SHYAMLAL AND ORS Petitioner(s)
VERSUS
SAHODARA BAI A DN ORS Respondent(s)
(With appln. (s) for c/delay in filing substitution appln. and
permission to file SLP and substitution and office report)
Date : 07/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. S.S. Khanduja, Adv.
Dr. Pratyush Nandan, Adv.
Mr. Yash Pal Dhingra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the special leave petition is granted. Delay in filing the substitution application as also in the special leave petition is condoned.
The substitution application for bringing on record the legal heirs of deceased Petitioner No.5 is allowed. Signature Not Verified
The special leave petition is dismissed.
Digitally signed by Sanjay Kumar Date: 2015.01.07 16:45:06 IST Reason: (SANJAY KUMAR-II) (INDU POKHRIYAL) COURT MASTER COURT MASTER