Supreme Court - Daily Orders
Vyas Narayan Gupta vs Kamal Narayan Gupta on 4 March, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.16 Court 10 (Video Conferencing) SECTION IV-C
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. 1663/2022
(Arising out of impugned final judgment and order dated 31-03-2021
in FA No. 163/2017 passed by the High Court of Chhattisgarh at
Bilaspur)
VYAS NARAYAN GUPTA Petitioner(s)
VERSUS
KAMAL NARAYAN GUPTA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.15900/2022-EXEMPTION FROM FILING
O.T.)
Date : 04-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Ms. Vanshaja Shukla, AOR
Mr. Sajal Singhai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application stands disposed of.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2022.03.05
13:48:21 IST
Reason: