Supreme Court - Daily Orders
Deepti Kapur vs Kunal Julka on 7 January, 2021
Bench: A.M. Khanwilkar, Krishna Murari
ITEM NO.17 Court 4 (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). 14571/2020
(Arising out of impugned final judgment and order dated 30-06-2020
in CM(M) No. 40/2019 passed by the High Court Of Delhi At New
Delhi)
DEEPTI KAPUR Petitioner(s)
VERSUS
KUNAL JULKA Respondent(s)
(FOR ADMISSION and I.R. and IA No.123816/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 07-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Rakesh Vatsa, Adv.
Mr. Jeetin Jhala, Adv.
Mr. Neel Guliya, Adv.
Ms. Reenila Jhala, Adv.
Ms. Shakunt Jhala, Adv.
Mr. V. K. Sidharthan, AOR
For Respondent(s) Mr. Karan D Bhosale, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Somesh Tiwari, Adv.
Mr. Vidula Mehrotra, Adv.
Mr. Shakun Sudha Shukla, Adv.
Mr. Dhananjay Tewari, Adv.
Mr. Abhinav S. Raghuvanshi, AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matter after two weeks.
Signature Not VerifiedIn the meantime, the parties to explore the possibility of Digitally signed by DEEPAK SINGH Date: 2021.01.07 settlement, if any.
17:03:14 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)