Supreme Court - Daily Orders
Deepak Kumar vs Devina Tewari on 18 May, 2023
Bench: B.R. Gavai, Sanjay Karol
1
ITEM NO.16 COURT NO.6 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). 10098/2023
(Arising out of impugned final judgment and order dated 23-02-2023
in SAD No. 197/2022 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
DEEPAK KUMAR & ANR. Petitioner(s)
VERSUS
DEVINA TEWARI & ORS. Respondent(s)
(IA No.100045/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.100047/2023-EXEMPTION FROM FILING O.T. )
Date : 18-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s)
Mrs. Aishwarya Bhati, A.S.G.
Mr. Ankit Goel, AOR
Mr. Pratham Sagar, Adv.
For Respondent(s)
Mr. Kumar Dushyant Singh, AOR
Mr. Sanjeev Kumar Singh, Adv.
Mr. Shighra Kumar, Adv.
Mr. Bhishm Pratap Singh, Adv.
Ms. Subasri Jaganathan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by
1. Deepak Singh Date: 2023.05.22 Issue notice.
12:41:08 IST Reason:
2. Four weeks’ time is granted to file counter affidavit, and thereafter, two weeks time is granted to file rejoinder affidavit, 2 if any.
3. List this matter after six weeks.
4. In the meantime, status quo as of today, shall be maintained by the parties.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)