Supreme Court - Daily Orders
Vishnu Kuamr vs Jamil Ahmed on 4 July, 2014
Ê ITEM NO.27 COURT NO.6 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). 14335/2014
(Arising out of impugned final judgment and order dated 08/05/2014
in RCREV No. 604/2012 passed by the High Court Of Delhi At N.
Delhi)
VISHNU KUAMR Petitioner(s)
VERSUS
JAMIL AHMED Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief and office report)
Date : 04/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s)
Mr. Udav Gupta, ADv.
Ms. Shivani M. Lal, Adv.
Mr. M.K. Tripathi,
Mr. Mohan Pandey ,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
We find no merit in the special leave petition. The special leave petition is dismissed.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.07.05 13:52:11 IST (Neeta) (Usha Sharma) Reason: Sr. P.A. Court Master