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Supreme Court - Daily Orders

Roger Shashoua vs Mukesh Sharma on 24 August, 2016

Bench: Dipak Misra, C. Nagappan

     SLP(C) 22616-22618/2016
                                                           1

     ITEM NO.6                                 COURT NO.4                       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) Nos.22616-22618/2016

     (Arising out of impugned final judgment and order dated 07/06/2016
     in WPC No. 10954/2015 07/06/2016 in OMP No. 4/2008 07/06/2016 in
     OMP No. 914/2011 passed by the High Court of Delhi at New Delhi)

     ROGER SHASHOUA AND ORS                                                       Petitioner(s)

                                                       VERSUS

     MUKESH SHARMA AND ORS                                                        Respondent(s)

     (With appln. (s) for permission to file additional documents and
     permission to file lengthy list of dates and interim relief and
     office report)

     Date : 24/08/2016 These petitions were called on for hearing today.

     CORAM :
                                     HON'BLE MR. JUSTICE DIPAK MISRA
                                     HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)                   Mr.   Rana Mukherjee, Sr. Adv.
                                         Ms.   Mukti Chowdhary, AOR
                                         Mr.   Gaurav M. Liberham, Adv.
                                         Mr.   Neeraj Gupta, Adv.

     For Respondent(s)                   Mr. Shyam Divan, Sr. Adv.


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

In pursuance of our order dated 8th August, 2016, copies of the petitions have been served on the counsel, who are representing the respondents before the High Court.

Mr. Shyam Divan, learned senior counsel, appearing Signature Not Verified for the respondents prays for three weeks' time to file Digitally signed by counter affidavit. Prayer stands allowed. Rejoinder CHETAN KUMAR Date: 2016.08.24 16:29:27 IST Reason: affidavit, if any, be filed within a week therefrom. SLP(C) 22616-22618/2016 2 As we are going to set out the matter for final disposal, we issue formal notice. Needless to say, as copies have been served on the respondents and time has been granted for filing the counter affidavit, no further notice need be issued.

Let the matter be listed on 25th October, 2016.

As an interim measure, it is directed that the High Court shall not proceed with the matter till the next date of hearing.

             (Chetan Kumar)                      (H.S. Parasher)
              Court Master                         Court Master