Supreme Court - Daily Orders
Vishal Goyal vs Vishranti City Residents Welfare ... on 26 October, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.601 COURT NO.9 SECTION IVB
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)......... of 2016
(CC No. 20459/2016)
(Arising out of impugned final judgment and order dated 22/07/2016
in CWP No. 14927/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
VISHAL GOYAL Petitioner(s)
VERSUS
VISHRANTI CITY RESIDENTS WELFARE SOCIETY AND ORS Respondent(s)
(With appln. for permission to file SLP and interim relief)
Date : 26/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ankit Swarup,Adv.
Ms. Tanya Swarup, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Issue notice, returnable within four weeks. For the time being, there shall be stay of the direction by the High Court at paragraph 2(ii) of the impugned order as far as attachment and sale of the immovable assets of the petitioner are concerned.
There shall also be stay with regard to the criminal proceedings as ordered in paragraph 2(vi) of the impugned order.
Tag with SLP (C) Nos.28640-28641 of 2016.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2016.10.26 17:35:39 IST Reason: (Rajni Mukhi) (Renu Diwan)
SR. P.A. ASSISTANT REGISTRAR