1. Having regard to the issues raised in the appeals, we are of the view that the appellant should remain personally present on the next date of hearing.
2. Let these appeals come up for consideration on December 8, 2011 (Matter finally disposed of on this date and reported at (2012) 1 SCC 741 [LQ/SC/2011/1540] ) as part-heard.
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Dhanraj Singh Choudahry v. Nathulal Vishwakarma
Dhanraj Singh Choudahry v. Nathulal Vishwakarma
(Supreme Court Of India)
Civil Appeal No. 2293 Of 2005 With Civil Appeal No. 4484 Of 2005 | 30-11-2011
Advocate List
- For the Appellant S.B. Sanyal, Sr. Adv., Akshat Shrivastava, P.P. Singh, Inderjeet Yadav, Advocates. For the Respondent Umesh Babu Chaurasia, Rameshwar Prasad Goyal, Advocates.
Bench
- HON'BLE MR. JUSTICE R.M. LODHA
- HON'BLE MR. JUSTICE H.L. GOKHALE
Eq Citations
- (2012) 2 SCC 92
- LQ/SC/2011/1511
Head Note
