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Supreme Court - Daily Orders

Lalchand Maloo vs Vijay Kumar V Iyer on 20 November, 2020

Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi

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                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION



                                    CIVIL APPEAL    NO(S).   3169-3170/2020


                             LALCHAND MALOO                                 APPELLANT(S)

                                                      VERSUS

                             VIJAY KUMAR V. IYER & ANR.                    RESPONDENT(S)



                                                      WITH

                         CIVIL APPEAL No. 3135/2020 & CIVIL APPEAL No. 3110/2020


                                                    O R D E R

After hearing learned counsel for the parties we are not inclined to interfere with the order(s) impugned.

The appeals are dismissed. Pending application(s), if any, shall stand disposed of accordingly.

................J. [L. NAGESWARA RAO] ...............J. [HEMANT GUPTA] Signature Not Verified ..............J. [AJAY RASTOGI] Digitally signed by GEETA AHUJA Date: 2020.11.21 13:58:00 IST Reason: NEW DELHI;

NOVEMBER 20, 2020.

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ITEM NO.6      Court 7 (Video Conferencing)               SECTION XVII

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

Civil Appeal No(s). 3169-3170/2020 LALCHAND MALOO Appellant(s) VERSUS VIJAY KUMAR V. IYER & ANR. Respondent(s) (FOR ADMISSION and IA No.91360/2020-STAY APPLICATION and IA No.91361/2020-EXEMPTION FROM FILING AFFIDAVIT ) WITH C.A. No. 3135/2020 (XVII) ( IA No.89931/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.89933/2020-STAY APPLICATION) C.A. No. 3110/2020 (XVII) ( IA No.88758/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.88759/2020-STAY APPLICATION) Date : 20-11-2020 These appeals were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE AJAY RASTOGI For the parties :
Mr. C. A. Sundaram, Senior Advocate Mr. Zaffer Inayat, Adv. Mr. Akhil Sharma Adv Ms. Varsha Banerjee, Advocate Ms. Stuti Vatsa, Advocate Mr. Karan Batura (AOR) Mr. Krishnan Venugopal, Sr. Adv Mr. Amarjit Singh Bedi, Adv. Mr. Ram Prakash Aggarwal, Adv. Mr. Amarjit Singh Bedi, AOR Mr. Raju Ramachandran, Sr. Adv. Mr. Ishaan Chhaya, Adv. Ms. Neha Naik, Adv.
Mr. Sanjeev Sambasivan, Adv. Mr. Sahil Tagotra, AOR 3 Mr. KV Vishwanathan, Sr. Adv. Mr. Ramji Srinivasan, Sr. Adv. Ms. Vanita Bhargava, AOR Mr. Ajay Bhargava, Adv Ms. Wamika Trehan, Adv Ms. Vansha S. Suneja, Adv Mr. Eklavya Dwivedi, Adv Mr. Karan Batura, AOR Ms. Pallavi Pratap, Adv. Mr. Harsh Gokhale, Adv.
M/S. M/s Pratap And Co., AOR UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master (Signed order is placed on the file)