Supreme Court - Daily Orders
Suresh Manasharamani vs Rakesh Varma on 13 November, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.20 COURT NO.7 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). 26334-
26335/2019
(Arising out of impugned final judgment and order dated 11-09-2019
in CMM No. 620/2019 11-09-2019 in CMAPPL No. 18717/2019 passed by
the High Court Of Delhi At New Delhi)
SURESH MANASHARAMANI Petitioner(s)
VERSUS
RAKESH VARMA & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 13-11-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. V. Shekhar, Sr. Adv.
Ms. Sakshi Mehley, Adv.
Harshita Kumar, Adv.
Mr. Kawaljit Singh Bhatia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The principal argument of the petitioner is that the respondents moved the High Court at a belated stage and in particular only after the report of handwriting expert was received Signature Not Verified and placed on record before the Trial Court. This aspect, Digitally signed by DEEPAK SINGH Date: 2019.11.14 17:30:05 IST Reason: presumably, was not brought to the notice of the High Court.
In that case, it will be open to the petitioner to approach 2 the High Court by way of Review Petition, if so advised.
These Special Leave Petitions are disposed of with liberty to the petitioner to approach the High Court by way of Review Petition. If the Review Petition is decided against the petitioner, it will be open to the petitioner to challenge the said decision as well as the impugned judgment by way of Special Leave petition before this Court.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)