Supreme Court - Daily Orders
Vinod Kumar vs Ashok Kumar Gandhi on 31 October, 2018
Bench: Kurian Joseph, A.M. Khanwilkar, D.Y. Chandrachud
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ITEM NO.14 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3793/2016
VINOD KUMAR Appellant(s)
VERSUS
ASHOK KUMAR GANDHI Respondent(s)
WITH
C.A. No. 8972-8973/2017 (XIV)
SLP(C) No. 20735-20741/2017 (XIV)
SLP(C) No. 20414/2017 (XIV)
SLP(C) No. 19965/2017 (XIV)
SLP(C) No. 22383/2017 (XIV)
C.A. No. 16916/2017 (XIV)
SLP(C) No. 28455/2017 (XIV)
Date : 31-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. P.P.Ahuja, Adv.
Mr. Nikunj Dayal, Adv.
Mr. Pramod Dayaal, Adv.
Ms. Payal Dayal, Adv.
Signature Not Verified
Mr. Uday Gupta, Adv.
Ms. Shivani Lal, Adv.
Digitally signed by
SHASHI SAREEN
Date: 2018.11.02
16:40:46 IST
Reason: Mr. Hiren Dasan, Adv.
Mr. M.K.Tripathi, Adv.
Mr. Mohan Pandey, AOR
Mr. Hiren Dasan, Adv.
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Mr. G.L.Soni, Adv.
Mr. Chand Qureshi, Adv.
Mr. Vikash Bansal, Adv.
Mr. Ankul Raghav, Adv.
Mrs. Sarla Chandra, AOR
Mr. Bimlesh Kumar Singh, AOR
Mr. Rajinder Mathur, AOR
Mr. Tarun Mathur, Adv.
Mr. Shikhil Suri, Adv.
Mr. Shiv Kumar Suri, AOR
Mr. Nitin K.Gupta, Adv.
Ms. Manju Jetley, AOR
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. A.K.Nijhawan, Adv.
Mr. Arun K.Sinha, Adv.
Ms. Swastik Verma, Adv.
Ms. Raj Rani Endlaw, Adv.
Mr. Mohit Chaudhary, Adv.
Ms. Puja Sharma, AOR
Mr. Kunal Sachdeva, Adv.
Mr. Imran Ali, Adv.
Ms. Garima Sharma, Adv.
Mr. Balwinder Singh Suri, Adv.
Ms. Srishti Gupta, Adv.
Mr. Jaisahai, Adv.
Mr. Rajesh Goyal, AOR
Mr. Satish Sahai, Adv.
Ms. Deepika Misra, Adv.
Mr. Shivang, Adv.
Mr. Siddharth Mittal, AOR
Mr. S.R.Padhg, Adv.
Mr. V. K. Monga, AOR
Mr. S.C.Singhal, Adv.
Mr. Parmanand Gaur, AOR
Mrs. Rachna Gupta, AOR
Mr. Gagan Gupta, AOR
For Intervention: Ms. Anushree Prashit Kapadia, Adv.
UPON hearing the counsel the Court made the following
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O R D E R
List these matters on a non-miscellaneous day in the month of January, 2019.
I.A. NO.67514/2018 IN SLP(C) No.20414/2017. (ITEM NO. 14.3) The non-applicant(s) is/are directed to deposit the entire arrears of use and occupation charges, within a period of two weeks from today, with the Rent Control Court concerned. In case the entire arrears are not deposited, within the time granted, the Court concerned shall proceed with the execution. I.A. NO.107552/2018 IN SLP(C) No.28455/2017 (ITEM NO.14.7) Issue notice A copy of this application may be served on the learned counsel appearing for the non-applicant(s). Reply, if any, be filed within a week.
(SHASHI SAREEN) (RENU DIWAN) AR CUM PS ASSISTANT REGISTRAR