Supreme Court - Daily Orders
Varsha vs Ghanshyam on 15 December, 2022
Bench: Abhay S. Oka, Vikram Nath
ITEM NO.13 IN COURT NO.2 SECTION IX
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). 11604/2022
(Arising out of impugned final judgment and order dated 31-01-2020
in SA No. 121/2005 passed by the High Court Of Judicature At Bombay
At Nagpur)
VARSHA Petitioner(s)
VERSUS
GHANSHYAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.91459/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.91460/2022-EXEMPTION FROM
FILING O.T. )
Date : 15-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Satyajit A. Desai, Adv.
Mr. satya Kam Sharma, Adv.
Mr. Siddharth Gautam, Adv.
Mr. Abhinav Mutyalwar, Adv.
Mr. Gajanan Tirthkar, Adv.
Ms. Anagha S. Desai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, adjourned by two weeks.
Signature Not Verified(ASHA SUNDRIYAL) Digitally signed by ASHA SUNDRIYAL Date: 2022.12.15 (POONAM VAID) ASTT. REGISTRAR-cum-PS 17:10:06 IST Reason: COURT MASTER (NSH)