Supreme Court - Daily Orders
Braham Dutt Sharma vs Naresh Aherwas on 15 February, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.5 COURT NO.11 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). 25801/2019
(Arising out of impugned judgment and order dated 30-01-2019 in
FAFO No. 534/1995 passed by the High Court Of Judicature At
Allahabad)
BRAHAM DUTT SHARMA PETITIONER(S)
VERSUS
NARESH AHERWAR & ANR. RESPONDENT(S)
(IA No. 160356/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 160355/2019 - EXEMPTION FROM FILING O.T.)
Date : 15-02-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Anilendra Pandey, AOR
Ms. Priya Kashyap, Adv.
Mr. Rajeev Kumar Ranjan, Adv.
For Respondent(s) Mr. S.L. Gupta, Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. Asutosh Sharma, Adv.
Ms. Gunjan Sharma, Adv.
Mr. Himanshu Gandhi, Adv.
Mr. Ankit Bhatnagar, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
1. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
2. The petition for Special Leave to Appeal is dismissed.
Signature Not Verified Digitally signed by POOJA SHARMA3. Pending applications are disposed of.
Date: 2024.02.15 17:44:07 IST Reason: (POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)