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SAVITRI BAI v. SAVITRI BAI
Savitri Bai & Anr. v. Savitri Bai
Factual and Procedural Background
Civil Appeal No. 9035 of 2013 was heard by the Supreme Court of India on 15 February 2024 before Justices Sanjay Karol and Sanjay Kumar. After hearing counsel for the appellants and the sole respondent at length, the Court recorded that oral arguments had concluded.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The order contains no substantive legal analysis. Having heard both sides at length and noting that arguments had concluded, the Court reserved judgment. It permitted the parties to file their respective written submissions within one week. Senior counsel for the appellants also stated that a complete and legible photocopy of the Will marked Exhibit D1 would accompany the written submissions.
Holding and Implications
JUDGMENT RESERVED. The parties may submit written arguments within one week of 15 February 2024, and the appellants are to place a complete and legible photocopy of Exhibit D1 on record with their submissions. No final determination of the appeal was made, and no new precedent was set by this procedural order.
ITEM NO.301(PH) COURT NO.9 SECTION IV-C
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.9035/2013
SAVITRI BAI & ANR. Appellant(s)
VERSUS
SAVITRI BAI Respondent(s)
([ PART-HEARD BY : HON'BLE SANJAY KAROL AND HON'BLE SANJAY KUMAR, JJ. ] ) Date : 15-02-2024 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE SANJAY KUMAR
For Appellant(s) Ms. Meenakshi Arora, Sr. Adv. Mr. Sunil Singh Parihar, Adv. Mr. C. Chaube, Adv. Mr. Nanakey Kalra, Adv.
Ms. Awantika Manohar, AOR For Respondent(s)
Mr. N.K. Mody, Sr. Adv. Mr. Akshat Shrivastava, AOR
Mrs. Pooja Shrivastava, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Heard learned counsel for the appellants and learned Senior
counsel for the sole respondent at length.
2. Arguments concluded.
3. Judgment is reserved.
4. It shall be open for the parties to place on record their
respective written submissions within one week from today.
5. Ms. Meenakshi Arora, learned Senior counsel states that the
complete and legible photo copy of the `Will’ (Exhibit `D1’) shall
be placed along with written submissions.
(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
- 2024-02-15T17:59:25+0530
- VISHAL ANAND
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