Supreme Court - Daily Orders
Gurmeet Kaur vs Devender Gupta on 19 January, 2018
Bench: Kurian Joseph, Amitava Roy
ITEM NO.46 COURT NO.4 SECTION II-B
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 (Crl.) No(s).
9138-9139/2017
(Arising out of impugned final judgment and order dated 01-11-2017
in CRM No. 33535/2017 18-09-2017 in CRM-M No. 4549/2015 passed by
the High Court Of Punjab & Haryana At Chandigarh)
GURMEET KAUR Petitioner(s)
VERSUS
DEVENDER GUPTA Respondent(s)
(FOR ADMISSION and I.R. and IA No.125242/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.125244/2017-EXEMPTION FROM
FILING O.T. and IA No.125240/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 19-01-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Alok Sangwan, Adv.
Mr. Sameer Rohtagi, Adv.
Mr. Sunny Kadiyan, Adv.
Mr. Devashish Bharuka, AOR
For Respondent(s) Mr. Satendra P. Singh, Adv.
Mr. Abhijat P. Medh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for the respondent seeking adjournment for filing counter affidavit.
Counter Affidavit be filed within four weeks. Rejoinder Affidavit, if any, be filed within two weeks thereafter. Signature Not Verified
List after six weeks. Interim order granted by this Court Digitally signed by JAYANT KUMAR ARORA Date: 2018.01.20 10:59:59 IST will continue until further orders.
Reason:
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR