Supreme Court - Daily Orders
Neelam Alagh vs Ashok Alagh on 6 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
1
ITEM NO.28 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
Petitions for Special Leave to Appeal (C) Nos.016128-016129/2017
(Arising out of impugned final judgments and orders dated
01-03-2017 in RFAOS No. 125/2015 and 28-03-2017 in CSOS No.
1289/2006 passed by the High Court of Delhi at New Delhi)
NEELAM ALAGH & ORS Petitioner(s)
VERSUS
ASHOK ALAGH Respondent(s)
Date : 06-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. K. Ramamoorthy, Sr. Adv.
Ms. Shobha Ramamoorthy, AOR
Mr. Sri Ram J. Thalapathy, Adv.
Mr. V.Adhimoolam, Adv.
Mr. Shilp Vinod, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Application for exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Until further orders, there shall be stay Signature Not Verified of-
Digitally signed by NEETU KHAJURIA Date: 2017.07.08(i) the orders dated 01.03.2017 and 28.03.2017 15:29:31 IST Reason:
passed by the High Court of Delhi in RFA (OS) No.125/2015 and CS(OS)No.1289/2006 respectively;2
(ii) the decree proceedings pending before the Single Judge in CS(OS)No.1289/2006 and before the Court Commissioner and
(iii) status quo, as on today, shall be maintained by the parties in respect of the suit property bearing plot No.N-215, Ground Floor, Greater Kailash Part-1, New Delhi.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER