Supreme Court - Daily Orders
Dr. Mohd. Arshad vs Syed Mohd. Yahya Nizami on 4 July, 2017
Bench: Abhay Manohar Sapre, R. Banumathi
ITEM NO.20 COURT NO.13 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). 15776/2017
(Arising out of impugned final judgment and order dated 14-02-2017
in CMM No. 1007/2016 passed by the High Court Of Delhi At New
Delhi)
DR. MOHD. ARSHAD & ORS. Petitioner(s)
VERSUS
SYED MOHD. YAHYA NIZAMI Respondent(s)
(FOR ADMISSION)
Date : 04-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Pramod Swarup, Sr. Adv.
Ms. Pareena Swarup, Adv.
Ms. Sushma Verma, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to interfere with the impugned order passed by the High Court.
The Special Leave Petition is, accordingly, dismissed. Pending interlocutory applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.07.06
15:15:16 IST
Reason: