Supreme Court - Daily Orders
Vibhor Garg vs Neha on 3 February, 2022
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.10 Court 9 (Video Conferencing) SECTION IV-B
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). 21195/2021
(Arising out of impugned final judgment and order dated 12-11-2021
in CR No. 1616/2020 passed by the High Court Of Punjab & Haryana At
Chandigarh)
VIBHOR GARG Petitioner(s)
VERSUS
NEHA Respondent(s)
(FOR ADMISSION and I.R. and IA No.169519/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 03-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Ankit Swarup, AOR
For Respondent(s) Mr. Gagan Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Gagan Gupta, AOR put in appearance on behalf of the respondent. He prays for and is granted three weeks time to file the counter affidavit. The learned counsel for the petitioner shall have two weeks thereafter to file rejoinder affidavit.
List immediately after five weeks on a non-miscellaneous day.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.02.03 16:49:09 IST Reason: