Supreme Court - Daily Orders
Anil Verma vs R.K. Jewellers Sk Group on 11 March, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.35 Court 11 (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
Petition(s) for Special Leave to Appeal (C) No(s). 24728/2019
(Arising out of impugned final judgment and order dated 10-05-2019
in FAOOS No. 104/2019 passed by the High Court Of Delhi At New
Delhi)
ANIL VERMA Petitioner(s)
VERSUS
R.K. JEWELLERS SK GROUP & ORS. Respondent(s)
IA No. 134042/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 194905/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 11-03-2022 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. K. K. Sharma, Sr. Adv.
Mr. Avinash Kr. Lakhanpal, AOR Mr. Piyush Lakhanpal, Adv.
For Respondent(s) Mr. Nikhil Nayyar, Senior Advocate Mr. TVS Raghavendra Sreyas, Advocate Mr. Munish Mehra, Advocate Ms. Deepshikha Sarkar, Advocate Mr. Dhananjay Baijal, Advocate UPON hearing the counsel the Court made the following O R D E R We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2022.03.12 13:14:24 IST Reason: (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER