Supreme Court - Daily Orders
Rajeev Gupta vs Prashant Garg on 22 April, 2022
Bench: Indira Banerjee, A.S. Bopanna
ITEM NO.2 COURT NO.8 SECTION XI
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). 2998/2022
(Arising out of impugned final judgment and order dated 21-09-2021
in SA No. 426/2017 passed by the High Court Of Judicature At
Allahabad)
RAJEEV GUPTA & ORS. Petitioner(s)
VERSUS
PRASHANT GARG & ORS. Respondent(s)
(FOR ADMISSION and IA No.26066/2022-EXEMPTION FROM FILING O.T. )
Date : 22-04-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Kavin Gulati, Sr. Adv.
Mr. Pramod Dayal, AOR
Mr. Nikunj Dayal, Adv.
Mr. Rakesh Kumar, Adv.
For Respondent(s) Ms. Sakshi Kakkar, AOR
Mr. Shakti Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 10.05.2022. Ms. Sakshi Kakkar, learned counsel, who is on caveat accepts notice.
Counter affidavit be filed before within a week from today. In the meanwhile, status quo, as on today, shall be maintained.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2022.04.22 16:19:44 IST Reason: (GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH)