Supreme Court - Daily Orders
Sumit Raj vs Ajeet Bagra on 26 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
1
ITEM NO.8 COURT NO.7 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) No.D14685/2018
(Arising out of impugned final judgment and order dated 10-04-2018
in SAW No.398/2018 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
SUMIT RAJ & ORS. Petitioner(s)
VERSUS
AJEET BAGRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.60616/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.60614/2018-PERMISSION TO
FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER and IA
No.60619/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS[TO BE TAKEN
UP AT THE TOP OF BOARD AS FIRST ITEM ON 26.04.2018])
Date : 26-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Amrendra Sharan, Sr. Adv.
Mr. Ram Niwas Buri, Adv.
Mr. Prashant Singh, Adv.
Mr. Manu Srinath, Adv.
Mr. Srivignesh M.P., Adv.
Mr. Jose Abraham, AOR
Ms. Aprajitha Mukherjee, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Ms. Purvi Mathur, Adv.
Mr. Kushagra Sharma, Adv.
Mr. Sahir Husain, Adv.
Mr. Anuj Bhandari, AOR
Signature Not Verified
Mr. Gaurav Sharma, AOR
Digitally signed by
SANJAY KUMAR
Date: 2018.04.26 Mr. Dhawal Mohan, Adv.
18:00:04 IST
Reason: Mr. Prateek Bhatia, Adv.
2
Mr. Ajit Kr. Sinha, Sr. Adv.
Ms. Sadhana Sandhu, Adv.
Mr. G.S. Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the additional documents is granted to the petitioners.
Having heard learned counsel appearing for the parties and upon perusal of the record, we uphold the direction given by the High Court in paragraph (26) of the impugned common order dated 10.04.2018 passed in D.B. Special Appeal Writ No.398 of 2018 and connected matters.
In the circumstances of this case, we see no reason to interfere with the impugned order passed by the High Court. Accordingly, the special leave petition is dismissed. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR