Supreme Court - Daily Orders
Karan Kapoor vs Madhuri Kumar on 7 October, 2021
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.9 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). 13800/2021
(Arising out of impugned final judgment and order dated 08-04-2021
in RFA No. 218/2021 passed by the High Court of Delhi at New Delhi)
KARAN KAPOOR Petitioner(s)
VERSUS
MADHURI KUMAR Respondent(s)
(IA No. 113251/2021 - APPLICATION FOR PERMISSION
IA No. 112124/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 07-10-2021 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Tanmaya Mehta, Adv.
Ms. Rupali Sharma, AOR
Mr. Lalit Valecha, Adv.
Ms. Sadaf Iliyas, Adv.
Mr. Rahul Malik, Adv.
For Respondent(s) Mr. Vaibhav Joshi, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the dispute which has arisen between the parties as to whether Annexure ‘P/1’ (Advance Receipt Cum Agreement to Sell & Purchase), filed by the learned counsel for the petitioner, had been a part of the records in the lower court or not, the Annexure ‘P/1’ (Advance Receipt Cum Agreement to Sell & Purchase) shall be Signature Not Verified Digitally signed by SUNIL KUMAR Date: 2021.10.08 deemed to have been deleted from the paperbook. 19:04:34 IST Reason:
Arguments heard in part.
List on 28.10.2021 for further hearing. 2 The status quo as granted by this Court vide order dated 17.09.2021, shall continue, until further orders.
(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)