Supreme Court - Daily Orders
Ram Krishan Tripathi vs Daya Shankar Mani on 17 December, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.18 Court 6 (Video Conferencing) SECTION IV-A
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).14632/2020
(Arising out of impugned final judgment and order dated 12-02-2020
in WA No. 1461/2012 passed by the High Court of M.P. Principal Seat
at Jabalpur)
RAM KRISHAN TRIPATHI Petitioner(s)
VERSUS
DAYA SHANKAR MANI & ORS. Respondent(s)
(WITH I.R. and IA No.124209/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.124207/2020-EXEMPTION FROM FILING O.T.
and IA No.124210/2020-EXEMPTION FROM FILING AFFIDAVIT )
Date : 17-12-2020 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Akshat Shrivastava, AOR
Mrs Pooja Shrivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice.
2 Tag with SLP (C) No 7991 of 2020.
3 In the meantime, following the interim order passed in the above case, there
shall be a stay of the operation of the judgment and order of the High Court of Madhya Pradesh dated 12 February 2020 in WA No 1461 of 2012.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.12.17 17:47:41 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER