Supreme Court - Daily Orders
Smt. Rakesh Bala Aneja vs Smt. Sushil Bajaj on 29 January, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.9 COURT NO.12 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]
SMT. RAKESH BALA ANEJA & ORS. Petitioner(s)
VERSUS
SMT. SUSHIL BAJAJ Respondent(s)
IA No. 13/2012 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS
IA No. 11/2012 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS
IA No. 9/2012 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS
IA No. 5/2011 - APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS
WITH
SLP(C) No. 8599/2011 (XI)
IA No. 4/2011 - PERMISSION TO FILE ANNEXURES
IA No. 3/2011 - PERMISSION TO FILE ANNEXURES
Date : 29-01-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) : Mr. Jayant Bhushan, Sr. Adv.
Mr. Rajive Maini, Adv.
Ms. Shriya Maini, AOR
Neeshu Chandpuriya, Adv.
Ms. Charu Mathur, AOR
For Respondent(s) :Mr. Nishant Datta, Adv.
Mr. Ruchita Datta, Adv.
Mr. Pradeep Bhardwaj, Adv.
Mr. Abhisar Vidyarthi, Adv.
Mr. Chirag Rathi, Adv.
Mr. Dipesh Kashyap, Adv.
Mr. Nishant Anshul, Adv.
Mr. Vikas Mehta, AOR
Signature Not Verified UPON hearing the counsel the Court made the following
Digitally signed by
INDU MARWAH
O R D E R
Date: 2025.01.29 17:40:30 IST Reason:
Leave granted.
Interim order, if any, to continue.
(INDU MARWAH) (NIDHI WASON) AR-cum-PS COURT MASTER (NSH)