Supreme Court - Daily Orders
Vinay Kumar Jain vs Indra Devi Kanodia on 19 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.42 COURT NO.7 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). 26850/2016
(Arising out of impugned final judgment and order dated 04/07/2016
in CMP No. 3374/2016 passed by the High Court of Judicature at
Allahabad)
VINAY KUMAR JAIN & ORS Petitioner(s)
VERSUS
INDRA DEVI KANODIA Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
file synopsis and list of dates)
Date : 19/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Pradeep Kant, Sr. Adv.
Mr. E. C. Agrawala,Adv.
Mr. Divayanshu Sahay, Adv.
For Respondent(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. Yatish Mohan, Adv.
Mr. Asish Srivastava, Adv.
Mr. Hem Chand, Adv.
Mr. Vashisht, Adv.
Mr. Kedar Nath Tripathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing OT is allowed. Issue notice.
Mr. Kedar Nath Tripathy, learned counsel accepts notice on behalf of the respondent and seeks some time to file a reply.
List the matter after pleadings are complete.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2016.09.20 15:42:02 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master