Supreme Court - Daily Orders
M. C. Luthra vs Ashok Kumar Khanna on 15 May, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.26 COURT NO.2 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). 11702/2018
(Arising out of impugned final judgment and order dated 27-02-2018
in RFA No. 780/2017 passed by the High Court of Delhi at New Delhi)
M.C. LUTHRA Petitioner(s)
VERSUS
ASHOK KUMAR KHANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.66642/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 15-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s)
Mr.Rana Mukherjee, Sr.Adv.
Ms.Neha Sharma, AOR
Mr.Deeptakirti Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Rajinder Kaur) Court Master Court Master Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.05.16 13:40:54 IST Reason: