Supreme Court - Daily Orders
Bhai Manjit Singh (Huf) vs Bhai Manjit Singh on 14 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
ITEM NO.47 COURT NO.8 SECTION XIV
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). 8513/2015
(Arising out of impugned final judgment and order dated 30/01/2015
in FAO No. 46/2015 passed by the High Court of Delhi at New Delhi)
BHAI MANJIT SINGH (HUF) Petitioner(s)
VERSUS
BHAI MANJIT SINGH AND ANR. Respondent(s)
(With interim relief and office report)
Date : 14/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Subramonium Prasad, Adv.
Mr. Suresh Dutt D., Adv.
Mr. Gaurav Agrawal,Adv.
Mr. Y. Goel, Adv.
For Respondent(s) Mr. Amarendra Sharan, Sr. Adv.
Mr. Rajneesh Chopra, Adv.
Mr. Pratik Malik, Adv.
Mr. Anupam Mishra,Adv.
Mr. Rudra Nath Sinha, Adv.
Ms. Chhavi Gupta, Adv.
Mr. Gaurav Goel,Adv.
Mr. Basava P. Patil, Sr. Adv.
Mr. Vivek Malik, Adv.
Mr. Rahul Gupta, Adv.
Mr. Mukul, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.09.15 10:52:37 IST Reason: In view of the Order dated 29.02.2016 passed by the Division Bench of the High Court of Delhi in FAO (OS) No. 46/2015, 2 we continue the interim Order dated 27.03.2015 passed by this Court till the disposal of the injunction application pending before the learned Single Judge of the High Court.
We make it clear that we have not expressed any opinion on the merits of the case.
The special leave petition stands disposed of accordingly.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER