Supreme Court - Daily Orders
Kailash Gahlot vs Vijender Gupta on 13 May, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.24 COURT NO.6 SECTION II-C
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 (Crl.) No(s). 1809/2022
(Arising out of impugned final judgment and order dated 24-11-2021
in CRLMC No. 2964/2021 passed by the High Court Of Delhi At New
Delhi)
KAILASH GAHLOT Petitioner(s)
VERSUS
VIJENDER GUPTA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.28403/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 13-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Manish Vashisht, Sr. Adv.
Ms. Jyoti Mendiratta, AOR
Ms. Neharika Modgil, Adv.
Mr. M. Jha, Adv.
Mr. Ravinder Pal Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The impugned order being in the nature of an interim order, we would loath to interfere with the same. The Special Leave Petition is accordingly, dismissed. Pending application stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2022.05.13
17:13:53 IST
Reason: