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Bharat Bhushan Gupta vs Pratap Narain Verma on 26 April, 2019

Bench: Abhay Manohar Sapre, Dinesh Maheshwari

     ITEM NO.29                               COURT NO.6                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).   9780/2019

     (Arising out of impugned final judgment and order dated 18-03-2019
     in CM(M) No. 961/2018 passed by the High Court of Delhi at New
     Delhi)

     BHARAT BHUSHAN GUPTA                                                Petitioner(s)

                                                     VERSUS

     PRATAP NARAIN VERMA & ANR.                                          Respondent(s)

     (FOR ADMISSION and I.R.)

     Date : 26-04-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI


     For Petitioner(s)                 Mr.   Arun Mohan,Sr.Adv.
                                       Mr.   V.K.Gupta,Sr.Adv.
                                       Ms.   Ruchira Gupta,Adv.
                                       Ms.   Mona Sinha,Adv.
                                       Mr.   Divyam Agarwal, AOR

     For Respondent(s)


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

Issue notice returnable in four weeks. In the meantime, operation of the impugned judgment shall remain stayed.

                         (ANITA MALHOTRA)                           (CHANDER BALA)
                           COURT MASTER                              COURT MASTER
Signature Not Verified

Digitally signed by
ANITA MALHOTRA
Date: 2019.04.27
12:29:26 IST
Reason: