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Smt. Rakesh Bala Aneja . vs Smt. Sushil Bajaj on 22 January, 2016

Bench: S.A. Bobde, Abhay Manohar Sapre

     ITEM NO.46                                  COURT NO.11                   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).   8958-8959/2011

     (Arising out of impugned final judgment and order dated 30/07/2010
     in FAO No. 38/2010 30/07/2010 in CM No. 691/2010 passed by the High
     Court Of Delhi At New Delhi)

     RAKESH BALA ANEJA & ORS.                                                  Petitioner(s)

                                                        VERSUS

     SMT.SUSHILA BAJAJ                                                         Respondent(s)

     (with office report)
     (For final disposal)

     WITH
     SLP(C) No. 8599/2011
     (With appln.(s) for permission                        to    file    additional    documents,
     Interim Relief and Office Report)
     (For final disposal)


     Date : 22/01/2016 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                   Ms. Charu Mathur,Adv.


     For Respondent(s)                   Ms. Anushree Menon,Adv.
                                         Mr. Vikas Mehta,Adv.


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

In view of the letter circulated by learned counsel for the petitioners seeking adjournment on the ground of personal difficulty, the matters are adjourned for two weeks.

                [O.P. SHARMA]                                           [CHANDER BALA]
                 AR-cum-PS                                               COURT MASTER