Supreme Court - Daily Orders
Prem Lata Singhal(D) Th.Lr Rohit ... vs Anil Kumar Jain on 23 July, 2014
æ ITEM NO.1 COURT NO.6 SECTION II
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).
8641-8642/2013
(Arising out of impugned final judgment and order dated 12/03/2013
in CRLLP No. 154/2007 and CRLLP No.155/2007 passed by the High
Court Of Delhi At N. Delhi)
PREM LATA SINGHAL(D) TH.LR ROHIT SINGHAL Petitioner(s)
VERSUS
ANIL KUMAR JAIN Respondent(s)
Date : 23/07/2014 These petitions were called on for hearing
today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Sangeeta Mandal, Adv.
Mr. Saurav Aggarwal, Adv.
For M/s Fox Mandal & Co. ,Adv.
For Respondent(s) Mr. Vijay K. Jain ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties at some length. Today in the Court, learned counsel for the respondent has handed over two cheques bearing cheque No.774824 dated 23.07.2014 for a sum of Rs.2,00,000/- (Rupees two lac only) and cheque no.774825 dated 10.08.2014 for a sum of Rs.2,00,000/- (Rupees two lac only) both drawn on Canara Bank, Vivek Vihar, Delhi Branch to learned counsel for the petitioner. The total amount covered by the cheques is Rs.4,00,000/- (Rupees four lac only). The xerox copies of the cheques are placed on record.
Learned counsel for the parties stated that they are not interested in going into the merits of the case. We record this Signature Not Verified statement and dismiss the special leave petitions.
Digitally signed by Gulshan Kumar Arora Date: 2014.08.06 09:57:26 IST Reason: (Gulshan Kumar Arora) (Indu Pokhriyal)
Court Master Court Master