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M/S Gangadhar Sawalram Agrawal vs Shankarlal Durgaram Agrawal ... on 9 September, 2020

Author: V. Ramasubramanian

Bench: V. Ramasubramanian

      ITEM NO.2                   Court 9 (Video Conferencing)           SECTION IX

                     S U P R E M E                 C O U R T O F I N D I A
                             RECORD                OF PROCEEDINGS
      REVIEW PETITION (CIVIL) Diary                No(s). 37210/2019 IN
      PETITION FOR SPECIAL LEAVE TO                APPEAL (C) NOS. 29710-29711 OF 2018

      M/S GANGADHAR SAWALRAM AGRAWAL                                    Petitioner(s)

                                                     VERSUS

      SHANKARLAL DURGARAM AGRAWAL (DECEASED)
      THR. LEGAL REPRESENTATIVES SAU MANISHA
      ANIL MOHANKA                                     Respondent(s)
      (IA No. 158012/2019 - CONDONATION OF DELAY IN FILING REVIEW
      PETITION
       IA No. 38471/2020 - CONDONATION OF DELAY IN FILING THE SPARE
      COPIES
       IA No. 158014/2019 - DISCHARGE OF ADVOCATE ON RECORD
       IA No. 158016/2019 - ORAL HEARING)

          Date : 09-09-2020 These matters were called on for hearing today.

      CORAM :
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
                                               [IN CHAMBER]

      For Petitioner(s)                Ms.   Vaijayanthi, Adv.
                                       Mr.   Ram Sankar, Adv.
                                       Mr.   Amit Arora, Adv.
                                       Mr.   Mohd. Asif Ali, Adv.
                                       Mr.   Om Prakash Kumar Srivastava, Adv.
                                       Mr.   Ashish Chaubey, Adv.
                                       Mr.   Yusuf, AOR
                                       Mr.   Amarjeet Singh, AOR
      For Respondent(s)

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

I.A. No. 158014/2019 is allowed. However,the allegations contained therein against the Advocate on Record are eschewed.

The new counsel on record shall positively report to this Court on the next date of hearing whether the tenanted premises has been vacated or not.

An affidavit in this regard shall be filed within four weeks.

Post the matter after four weeks.

                         (RAJNI MUKHI)                              (DIPTI KHURANA)
                         COURT MASTER (SH)                         COURT MASTER (NSH)