Supreme Court - Daily Orders
Chander Prakash vs Sushila Rani on 3 March, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.4 Court 8 (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). 3051-
3052/2021
(Arising out of impugned final judgment and order dated 26-
02-2020 in CMM No. 249/2020 26-02-2020 in CMM No. 251/2020
passed by the High Court Of Delhi At New Delhi)
CHANDER PRAKASH & ANR.ETC. Petitioner(s)
VERSUS
SUSHILA RANI Respondent(s)
(FOR ADMISSION and I.R. )
Date : 03-03-2021 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Gagan Gupta, AOR
Ms. Sonia A Menon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned orders. The special leave petitions are, accordingly dismissed. Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2021.03.03
17:51:38 IST
Reason: