Supreme Court - Daily Orders
Himanshu Shekhar vs Prabhat Shekhar on 21 April, 2023
Bench: Sudhanshu Dhulia, Aravind Kumar
ITEM NO.49 COURT NO.10 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). 21068/2022
(Arising out of impugned final judgment and order dated 31-05-2022
in OMP (T) (COMM.) No. 119/2021 passed by the High Court Of Delhi
At New Delhi)
HIMANSHU SHEKHAR Petitioner(s)
VERSUS
PRABHAT SHEKHAR Respondent(s)
( IA No. 173210/2022 - APPLICATION FOR PERMISSION & IA No.
165136/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 21-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Raj Shekhar Rao, Sr. Adv.
Ms. Misha Rohatgi, AOR
Mr. Rajeev Ahuja, Adv.
Mr. Nakul Mohta, Adv.
Mr. Bharat Monga, Adv.
Mr. Devansh Srivastava, Adv.
Mr. Muthu Thangathurai, Adv.
Ms. Riya Dhingra, Adv.
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Rishi Sehgal, AOR
Mr. Ravi Prakash, Adv.
Ms. Namisha Chadha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel/counsel for the parties. There is no calls for interference under Article 136 of the Constitution of India.
Signature Not Verified
The special leave petition is, accordingly, dismissed. Digitally signed by NIRMALA NEGI Date: 2023.04.21 18:05:24 IST Reason: Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR