ITEM NO.1502               COURT NO.8               SECTION XIV

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Petition for Special Leave to Appeal (C) No.31039/2018

(Arising out of impugned final judgment and order dated 07-05-2018 in RSA No.457/2002 passed by the High Court Of Himachal Pradesh At Shimla)

BABU RAM                                           Petitioner(s)

                               VERSUS

SANTOKH SINGH (DECEASED) THROUGH HIS LRs. & ORS.    Respondent(s)

 Date : 07-03-2019 This matter was called on for pronouncement of Judgment today.

For Petitioner(s) Mr. Devendra Singh, AOR Mr. Sanchar Anand, Adv. Dr. Sushil Balwa, Adv. Mr. Atul K. Sinha, Adv.

    For Respondent(s) Ms. Jayatee Chatterjee, Adv.

Mr. Ranjan Mukherjee, AOR

Hon’ble Mr. Justice Uday Umesh Lalit pronounced the reportable

judgment  of  the  Bench  comprising  His  Lordship  and  Hon’ble  Mr.

Justice M.R. Shah.  

Leave granted.

Civil Appeal is dismissed, in terms of the signed reportable

judgment.  

Pending application(s), if any, shall stand disposed of.  

 (MUKESH NASA)                                  (SUMAN JAIN)       COURT MASTER                                  BRANCH OFFICER

(Signed Reportable Judgment is placed on the file)