Supreme Court - Daily Orders
Rajneesh Kumar vs Ved Prakash on 26 July, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.38 Court 8 (Video Conferencing) 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(s) for Special Leave to Appeal (C) No(s). 935-936/2021
(Arising out of impugned final judgment and orders dated 09-12-2019
in CR No. 96/2019 and dated 10-07-2020 in RP No. 5/2020 passed by
the High Court of Himachal Pradesh at Shimla)
RAJNEESH KUMAR & ANR. Petitioner(s)
VERSUS
VED PRAKASH Respondent(s)
(IA No. 132566/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 132561/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 26-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Aditya Dhawan,Adv.
Ms. Kiran Dhawan,Adv.
Mr. Chander Shekhar Ashri, AOR
For Respondent(s) Mr. Rajesh Gupta,Adv.
Mr. Harpreet Singh,Adv.
Mr. Sumit R. Sharma, AOR
Mr. Pranjal Saran,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent seeking adjournment to file counter statement.
As prayed, two weeks' time is granted. List these petitions after two weeks.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.07.27 16:29:45 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER