Supreme Court - Daily Orders
Atul Aggarwal vs Devender Aggarwal on 17 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.30 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 14005/2017
(Arising out of impugned final judgment and order dated 26-09-2016
in ARBP No. 367/2015 passed by the High Court Of Delhi At New
Delhi)
ATUL AGGARWAL & ANR. Petitioner(s)
VERSUS
DEVENDER AGGARWAL Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 39781/2017)
Date : 17-07-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Gaurav Srivastava, Adv.
Ms. Green Lata Srivastava, Adv.
Mr. Gaurav AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It has been stated by learned counsel for the petitioners that the parties have since entered into a settlement.
In view of the above, the Special Leave Petition is disposed of as being infructuous.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
R.NATARAJAN
Date: 2017.07.18
16:41:06 IST
Reason: