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Vinod Kumar Pandey vs Seesh Ram Saini on 24 March, 2022

Bench: S. Abdul Nazeer, Vikram Nath

                                             1


     ITEM NO.14                      COURT NO.7                 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).   7900/2019

     (Arising out of impugned final judgment and order dated 13-03-2019
     in LPA No. 1194/2006 passed by the High Court Of Delhi At New
     Delhi)

     VINOD KUMAR         PANDEY & ANR.                           Petitioner(s)

                                            VERSUS

     SEESH RAM SAINI & ANR.                                      Respondent(s)


      IA No. 49210/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 143504/2021 - INTERVENTION/IMPLEADMENT) WITH SLP(C) No. 7897/2019 (XIV) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 49139/2019 FOR INTERVENTION/IMPLEADMENT ON IA 143481/2021 IA No. 49139/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 143481/2021 – INTERVENTION/IMPLEADMENT) Diary No(s). 10495/2019 (XIV) FOR CONDONATION OF DELAY IN FILING ON IA 49386/2019 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 49390/2019 FOR PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS ON IA 49394/2019 FOR INTERVENTION/IMPLEADMENT ON IA 143499/2021 IA No. 49386/2019 - CONDONATION OF DELAY IN FILING IA No. 49390/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 143499/2021 - INTERVENTION/IMPLEADMENT IA No. 49394/2019 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS) Diary No(s). 10508/2019 (XIV) Signature Not Verified ( FOR CONDONATION OF DELAY IN FILING ON IA 49536/2019 Digitally signed by Anita Malhotra Date: 2022.03.31 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 11:12:23 IST Reason:

FOR PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS ON IA 49547/2019 FOR EXEMPTION FROM FILING O.T. ON IA 49722/2019  2 FOR GRANT OF INTERIM RELIEF ON IA 153311/2019 FOR INTERVENTION/IMPLEADMENT ON IA 143492/2021 IA No. 49536/2019 - CONDONATION OF DELAY IN FILING IA No. 49538/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 49722/2019 - EXEMPTION FROM FILING O.T. IA No. 153311/2019 - GRANT OF INTERIM RELIEF IA No. 143492/2021 - INTERVENTION/IMPLEADMENT IA No. 49547/2019 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS) Date : 24-03-2022 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. R. Chandrachud, AOR Mr. Kirtiman Singh, Adv.

Mr. Waize Ali Noor, Adv.

Mr. G.D. Venkata Krishna, Adv.

For Intervenor Ms. Beena Goyal, Adv.

Mr. Hitesh Kumar Sharma, Adv. Mr. S.K. Rajora, Adv.

Mr. Akhileshwar Jha, Adv. Mr. E. Vinay Kumar, Adv.

For Respondent(s) Mr. Ashutosh Dubey, Adv.

For RR. No.1 Mr. Dhiraj, Adv.

Mr. Abhishek Chauhan, Adv. Mr. P. N. Puri, AOR Mr. G.S. Makker, Adv.

Mr. Kanu Agrawal, Adv.

Mr. Udai Khanna, Adv.

Mr. Sughosh Subramanyam, Adv. Mr. Balaji Srinivasan, Adv. Mr. Rajesh Kumar Singh, Adv. Mr. B. V. Balaram Das, AOR Mr. Arvind Kumar Sharma, AOR  3 UPON hearing the counsel the Court made the following O R D E R In view of letter circulated on behalf of respondent No.1 to adjourn the matters on personal ground, matters are adjourned.

As prayed, list after two weeks.

(NEELAM GULATI) (DIPTI KHURANA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)