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Anurag Goel vs Chhavi Agarwal on 22 September, 2023

Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Prashant Kumar Mishra

     ITEM NO.40                              COURT NO.4                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). 19519/2023

     (Arising out of impugned judgment and order dated   18-08-2023 in
     CONT.APP.(C) No. 43/2023 passed by the High Court Of Delhi At New
     Delhi)

     ANURAG GOEL                                                        Petitioner(s)
                                                    VERSUS

     CHHAVI AGARWAL                                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.178417/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.178418/2023-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 22-09-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)                 Mr. S. S. Jauhar, AOR
                                       Mr. Prabhjit Jauhar, Adv.
                                       Ms. Rosemary Raju, Adv.
                                       Mr. Bhanu Thakur, Adv.
                                       Mr. Ranveer Talwar, Adv.

     For Respondent(s)                 Mr. Sumit Sinha, AOR
                                       Ms. Zeba Khair, Adv.
                                       Ms. Ananya Garg, Adv.
                                       Ms. Dhriti Gupta, Adv.

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

1. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.

2. Pending application(s), if any, shall stand disposed of.

     (VARSHA MENDIRATTA)                                               (ANJU KAPOOR)
     COURT MASTER (SH)                                              COURT MASTER (NSH)