Supreme Court - Daily Orders
Kuldeep Singh Baweja vs Amarjeet Singh Khurana on 8 August, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
1
ITEM NO.10 COURT NO.11 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). 13457/2022
(Arising out of impugned final judgment and order dated 11-07-2022
in RCREV No. 411/2019 passed by the High Court Of Delhi At New
Delhi)
KULDEEP SINGH BAWEJA Petitioner(s)
VERSUS
AMARJEET SINGH KHURANA Respondent(s)
IA No. 108343/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 08-08-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Divya Roy, AOR
For Respondent(s) Mr. Siddharth Dave, Sr. Adv.
Mr. Amit Sehrawat, Adv.
Mr. Rahul Ranjan Verma, Adv.
Ms. Simran Khurana, Adv.
Mr. Nirmal Kumar Ambastha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Nirmal Kumar Ambastha, AOR appearing on behalf of the respondent accepts notice.
Mr. Siddharth Dave, learned senior counsel submits that there is an order passed by the High Court of Delhi dated 25.02.2022 Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.08.10 directing the petitioner to pay a sum of Rs. 90,000/- per month for 17:55:48 IST Reason:
use and occupation charge in reference to the demised property and this order has not been complied with. 2 In the meanwhile, let the petitioner may make over the payment in terms of the order of the High Court dated 25.02.2022 to the respondent.
Let short counter affidavit be filed be filed with two weeks. List on 06.09.2022.
(MONIKA DEY) (ASHWANI THAKUR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS