Supreme Court - Daily Orders
Vikram Bakshi vs R.P. Khosla on 13 May, 2022
Bench: B.R. Gavai, Pamidighantam Sri Narasimha
ITEM NO.17 COURT NO.16 SECTION II-C
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 (Crl.) No. 3425/2022
(Arising out of impugned final judgment and order dated 05-05-2021
in COA No. 579/2020 passed by the High Court Of Delhi At New Delhi)
VIKRAM BAKSHI & ORS. Petitioner(s)
VERSUS
R.P. KHOSLA & ANR. Respondent(s)
(IA No.54082/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 13-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Jay Savla, Sr. Adv.
Mr. Akshay Sharma, Adv.
Mr. Prabhat Kumar Chaurasia, Adv.
Mr. Rahul Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, there shall be stay of the final impugned order dated 05.05.2021 passed in Co. Appl. 579/2020 in Crl. M. (CO) No. 4/2019 by the High Court of Delhi at New Delhi. (SNEHA DAS) Signature Not Verified (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT Digitally signed by SNEHA DAS Date: 2022.05.17 BRANCH OFFICER 15:03:28 IST Reason: