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Shiv Kumar Tyagi @ Satish Tyagi vs Subhash Chand Jain on 23 August, 2021

Bench: Vineet Saran, Dinesh Maheshwari

     ITEM NO.10                    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).   12607/2021

     (Arising out of impugned final judgment and order dated 05-04-2021
     in CMM No. 75/2021 passed by the High Court Of Delhi At New Delhi)

     SHIV KUMAR TYAGI @ SATISH TYAGI                                       Petitioner(s)

                                                     VERSUS

     SUBHASH CHAND JAIN                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.99847/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 23-08-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE VINEET SARAN
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI


     For Petitioner(s)                 Mr. Sanjeet Singh, Adv.
                                       Ms. Divya Roy, AOR

     For Respondent(s)


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

Heard learned counsel for the petitioner. We do not find any ground to interfere with the order passed by the High Court in exercise of our jurisdiction under Article 136 of the Constitution. The Special Leave Petition is, accordingly, dismissed.

Pending application(s), if any, stands disposed of accordingly.

Digitally signed by MEENAKSHI KOHLI Date: 2021.08.23 16:07:06 IST Reason: (ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS