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Rajender Kumar vs Yogender Kumar And Others on 14 December, 2016

Bench: Jagdish Singh Khehar, Arun Mishra

  ITEM NO.32                             COURT NO.2                 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)......CC No(s).
  23505/2016

  (Arising out of interim impugned order dated 09/08/2016 in CM No.
  28685 of 2016 in RSA No. 212/2016 and the interim impugned order
  25/10/2016 in CM No.39781/2016 in RSA No. 212 of 2016 passed by the
  High Court Of Delhi At New Delhi)

  RAJENDER KUMAR                                                       Petitioner(s)
                                                 VERSUS

  YOGENDER KUMAR AND OTHERS                          Respondent(s)
  (with appln. (s) for c/delay in filing SLP and office report)

  Date : 14/12/2016 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                         HON'BLE MR. JUSTICE ARUN MISHRA

  For Petitioner(s)
                                    Mr. Somdutt Kaushik, Adv.
                                    Mr. Chand Qureshi, Adv.
                                    Mr. Mushtaq Ahmad,Adv.
  For Respondent(s)

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

Delay condoned.

No ground to interfere with the impugned orders is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petitions are, accordingly, dismissed.

Pending applications, if any, stand disposed of.

[RENUKA SADANA] [SUKHBIR PAUL KAUR] ASSISTANT REGISTRAR A.R.-CUM-P.S.