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Supreme Court - Daily Orders

Col Ramneesh Pal Singh vs Sugandhi Aggarwal on 24 July, 2020

Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee

      ITEM NO.7                   Court 4 (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

      Miscellaneous Application                    No(s). 1208-1212/2020 in SLP (C) Nos.
      6861-6865/2020

      (Arising out of impugned final judgment and order dated   08-06-2020 in
      SLP(C) No. No. 6861/2020 08-06-2020 in SLP(C) No. No. 6862/2020 08-06-
      2020 in SLP(C) No. No. 6863/2020 08-06-2020 in SLP(C) No. No. 6864/2020
      08-06-2020 in SLP(C) No. No. 6865/2020 passed by the Supreme Court Of
      India)

      COL RAMNEESH PAL SINGH                                                 Petitioner(s)

                                                         VERSUS

      SUGANDHI AGGARWAL                                                      Respondent(s)

      IA No. 65981/2020 - EXEMPTION FROM FILING AFFIDAVIT
      IA No. 64053/2020 - STAY APPLICATION

      Date : 24-07-2020 These matters were called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MS. JUSTICE INDIRA BANERJEE

      For Petitioner(s)                  By Courts Motion
                                         Ms. Gauri Neo Rampal, AOR
                                         Petitioner in-person
      For Respondent(s)                  Respondent in-person

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

After hearing the petitioner in-person, his Advocate and the respondent in-person, we are of the view that the trial Court must complete final hearing of all the matters before it positively within one month from today. Neither party will ask for an adjournment. The Execution Application will also be decided along with the main petition.

Signature Not Verified

Digitally signed by SUSHMA KUMARI

Miscellaneous Applications stand disposed of. BAJAJ Date: 2020.07.24 16:07:21 IST Reason: Pending applications, if any, also stand disposed of.

      (R. NATARAJAN)                                                     (NISHA TRIPATHI)
      ASTT. REGISTRAR-cum-PS                                              BRANCH OFFICER