Supreme Court - Daily Orders
Harish Kumar vs Vijay Kumar Aggarwal on 24 March, 2021
Bench: Sanjay Kishan Kaul, R. Subhash Reddy
ITEM NO.4 Court 8 (Video Conferencing) 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).
4368/2021
(Arising out of impugned final judgment and order dated 22-
01-2020 in RCREV No. 69/2018 passed by the High Court Of
Delhi At New Delhi)
HARISH KUMAR & ANR. Petitioner(s)
VERSUS
VIJAY KUMAR AGGARWAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.37500/2021-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.37501/2021-
EXEMPTION FROM FILING O.T. )
Date : 24-03-2021 This petition was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Jaspreet Singh, Adv.
Mr. Neeraj Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The impugned order is interim in character and even otherwise, we are not inclined to interfere with the same.
The Special Leave Petition is dismissed. Pending applications stand disposed of.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.03.25 19:10:15 IST (CHARANJEET KAUR) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Reason: