Supreme Court - Daily Orders
Satyanarain Khandelwal vs Prem Arora on 14 March, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.15 Court 10 (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) Nos. 3549-3554/2022
(Arising out of impugned final judgment and order dated 11-11-2021
in CM No. 36092/2021 in TR.P(C)No. 47/2021, CM No. 36097/2021 in
TR.P(C)No. 49/2021, CM No. 36103/2021 in TR.P(C)No. 52/2021, CM No.
36107/2021 in TR.P(C)No. 54/2021, CM No. 36109/2021 in TR.P(C)No.
55/2021 and CM No. 36115/2021 in TR.P(C)No. 58/2021 passed by the
High Court of Delhi at New Delhi)
SATYANARAIN KHANDELWAL ETC. Petitioner(s)
VERSUS
PREM ARORA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.29480/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.29478/2022-PERMISSION TO
FILE LENGTHY LIST OF DATES and IA No.29477/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 14-03-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Praveen Suri, Adv.
Ms. Komal Chibber, Adv.
Mr. Neeraj Kumar Gupta, AOR
Mr. Ranjit K Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are against an interim order. We are not inclined to interfere. The special leave petitions will stand dismissed. Pending applications stand disposed of.
However, we make it clear that we have not expressed on the merits of the matter. We also make it clear that it will be open to the petitioner to seek an early disposal of the proceedings in TR.P(C) filed and pending in the High Court in Signature Not Verified which notice has been issued.
Digitally signed by Nidhi Ahuja Date: 2022.03.15 16:56:23 IST Reason: (NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER