Supreme Court - Daily Orders
Sujata Gandhi vs S B Gandhi on 12 October, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3479 of 2020
[@ Special Leave to Appeal (C) No(s). 9415/2020]
SUJATA GANDHI Appellant(s)
VERSUS
S B GANDHI & ANR. Respondent(s)
O R D E R
Leave granted.
Application for impleadment is allowed. Let Vijay Gandhi be impleaded as respondent No.2. Learned counsel for the parties submit that the parties have settled their disputes in terms of Memorandum of Settlement dated 15.09.2020.
In view of the above, the appeal stands disposed of in terms of the Memorandum of Settlement.
Pending applications stand disposed of.
…....................J. [ASHOK BHUSHAN] …....................J. [R. SUBHASH REDDY] …....................J. [M.R. SHAH] NEW DELHI;
Signature Not VerifiedMEENAKSHI KOHLI Date: 2020.10.14 October 12, 2020.
Digitally signed by17:17:10 IST Reason:
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ITEM NO.1 Court 7 (Video Conferencing) SECTION XI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 9415/2020 (Arising out of impugned final judgment and order dated 12-06-2020 in SA No. 1079/2019 passed by the High Court Of Judicature At Allahabad) SUJATA GANDHI Appellant (s) VERSUS S B GANDHI & ANR. Respondent(s) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 74943/2020 and FOR EXEMPTION FROM FILING O.T. ON IA 74945/2020 and FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 75542/2020 and FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 81771/2020 ) Date : 12-10-2020 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE R. SUBHASH REDDY HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Mr. Jatin Sehgal, Adv.
Mr. Harish Malik, Adv.
Ms. Devna Soni, Adv.
Mr. Alok Tripathi, AOR For Respondent(s) Mr. K.B. Upadhayay, Adv.
Mr. S. R. Setia, AOR Mr. Alok Tripathi, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
Application for impleadment is allowed. The appeal stands disposed of in terms of the signed order. Pending applications stand disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
[Signed order is placed on the file] 2