Supreme Court - Daily Orders
Adhiraj Singh vs Yograj Singh on 1 March, 2024
Bench: Pankaj Mithal, Rajesh Bindal
ITEM NO.46 COURT NO.13 SECTION II-C
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 (Crl.)No(s).16051-
16052/2023
(Arising out of impugned final judgment and order dated 28-11-2023
in CRMMO No. 341/2020 28-11-2023 in CRMMO No. 777/2019 passed by
the High Court Of Himachal Pradesh At Shimla)
ADHIRAJ SINGH Petitioner(s)
VERSUS
YOGRAJ SINGH & ORS. Respondent(s)
(IA No.257406/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 01-03-2024 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Ms. Shradha Karol, Adv.
Mr. Sarthak Karol, Adv.
Ms. Akriti Chaubey, AOR
Ms. Neelakshi Bhadauria, Adv.
Ms. Sadhana Madhavan, Adv.
For Respondent(s) Mr. Anant Kumar Vatsya, AOR
Mr. G. Arudhra Rao, Adv.
Mr. Karan Thakur, Adv.
Mr. Sathvik H.C.Adv.
Mr. Rohan A.Naik, Adv.
Mr. Kumar Abhishek, Adv.
Mr. Vivek ram, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for and is granted two weeks’ time, as a last opportunity, to file counter affidavit. List on 19.03.2024.
Rejoinder affidavit, if any, be filed in the meantime.
(VARSHA MENDIRATTA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)