01 October 2019
Supreme Court
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BRIJESH KUMAR Vs SHARDABAI(DEAD) BY LRS

Bench: HON'BLE MR. JUSTICE NAVIN SINHA, HON'BLE MR. JUSTICE SANJIV KHANNA
Judgment by: HON'BLE MR. JUSTICE NAVIN SINHA
Case number: C.A. No.-001090-001090 / 2008
Diary number: 9681 / 2006
Advocates: T. N. SINGH Vs PRATIBHA JAIN


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ITEM NO.1501               COURT NO.13               SECTION IV-A

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

Civil Appeal  No(s).  1090/2008

BRIJESH KUMAR & ANR.                               Appellant(s)

                               VERSUS

SHARDABAI(DEAD) BY LRS & ORS.                      Respondent(s)

WITH C.A. No. 1091/2008  

 Date : 01-10-2019 This appeals were called on for pronouncement

  of judgment today.

For Appellant(s) Mr. Prakash Kumar Singh, AOR Mr. Vinod Mehta,Adv. Mr. Ashutosh Dubey,Adv.

Mr. Neeraj Kumar Jain,Sr.Adv. Mr. T. N. Singh, AOR Mr. Siddharth Jain,Adv. Mr. Vikas K.Singh,Adv.

                   For Respondent(s) Mr. Puneet Jain,Adv.

Ms. Christi Jain,Adv. Mr. Harshit Khanduja,Adv. Mr. Harsh Jain,Adv. Mr. Abhinav Deshwal,Adv. For Ms. Pratibha Jain, AOR

Mr. Rahul Kaushik, AOR

Mr. Arjun Garg, AOR

Hon'ble  Mr.  Justice  Navin  Sinha  pronounced  the

Reportable judgment of the Bench comprising His Lordship

and  Hon'ble Ms. Justice Indira Banerjee.

The  appeals  are  allowed  in  terms  of  the  signed

Reportable judgment.  

Pending applications shall also stand disposed of.  

  (Anita Malhotra)                      (Saroj Kumari Gaur)      Court Master                              Court Master

(Signed Reportable judgment is placed on the file.)