Supreme Court - Daily Orders
Surender Kumar Singhal vs Arun Kumar Bhalotia on 27 April, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.6 Court 2 (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). 6171/2021
(Arising out of impugned final judgment and order dated 25-03-2021
in CMM No. 1272/2019 passed by the High Court Of Delhi At New
Delhi)
SURENDER KUMAR SINGHAL & ORS. Petitioner(s)
VERSUS
ARUN KUMAR BHALOTIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.54108/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 27-04-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Arjun Garg, Adv.
Ms. Shrutika Garg, Adv.
Mr. Aakash Nandolia, Adv.
for M/S. GSL Chambers
For Respondent(s)
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.
(JAYANT KUMAR ARORA) Signature Not Verified (R.S. NARAYANAN) COURT MASTER Digitally signed by Jayant Kumar Arora Date: 2021.04.27 COURT MASTER 15:35:46 IST Reason: