Supreme Court - Daily Orders
Jasmeet Singh Marwah vs Central Court Hotel on 3 September, 2021
Bench: Vineet Saran, Dinesh Maheshwari
ITEM NO.12 Court 9 (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). 12512-
12514/2021
(Arising out of impugned final judgment and order dated 05-08-2021
in OMP(I)(COMM) No. 228/2020 05-08-2021 in RP No. 55/2021 05-08-
2021 in IA No. 4184/2021 passed by the High Court Of Delhi At New
Delhi)
JASMEET SINGH MARWAH Petitioner(s)
VERSUS
CENTRAL COURT HOTEL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.98680/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.98681/2021-EXEMPTION FROM
FILING AFFIDAVIT )
Date : 03-09-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Ms. Avnish Ahlawat, Adv.
Mr. Uday Ahlawat, Adv.
Ms. Palak Rohemtra, Adv.
Ms. Anupama Ngangom, Adv.
Mr. Karun Sharma, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere with the order passed by the High Court in exercise of our jurisdiction under Article 136 of the Constitution. The Special Leave Petitions are, accordingly, dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.09.03 16:42:24 IST Reason:(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS