Supreme Court - Daily Orders
Gunjan Kumar vs Vipin Kumar Parwanda on 25 April, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.40 COURT NO.10 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). 10557/2016
(Arising out of impugned final judgment and order dated 22/02/2016
in FAO No. 623/2015 passed by the High Court of Delhi at New Delhi)
GUNJAN KUMAR Petitioner(s)
VERSUS
VIPIN KUMAR PARWANDA AND ANR. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
Judgment and interim relief)
Date: 25/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mriganka Dutta, Adv.
Mr. Ashish Rana,Adv.
Mr. Shaveer Ahmed, Adv.
For Respondent(s)
Mr. M. Dutta, Adv.
Mr. Ashish Rana, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing for the petitioner.
We do not find any reason to interfere with the order passed by the High Court. Accordingly, the Special Leave Petition is dismissed.
Pending application filed in the matter is also disposed of. Since the suit has been filed in the year 2010, we direct the Trial Court to dispose of the same preferably within a period of one year from today.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.04.25 17:46:46 IST Reason: (VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER