Supreme Court - Daily Orders
Neelam Sharma vs Ekant Rekhan on 8 May, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.11 COURT NO.7 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). 10967/2019
(Arising out of impugned final judgment and order dated 10-01-2019
in RCREV No. 398/2018 passed by the High Court Of Delhi At New
Delhi)
NEELAM SHARMA Petitioner(s)
VERSUS
EKANT REKHAN Respondent(s)
(FOR ADMISSION and I.R. )
Date : 08-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. Bharti Tyagi, AOR
Ms. Roopa Nagpal,Adv.
Mr. Vijay Kinger,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing on behalf of the petitioner.
In Paragraph 15 of the impugned judgment, the High Court has observed that the possession of the shop in question, admittedly is taken over by the respondent on 30.08.2018 in execution proceedings. Therefore, the revision before the High Court has become infructuous. In such view of the matter, we are not inclined to entertain this special leave petition.
The special leave petition is, accordingly, dismissed.
Signature Not VerifiedPending application(s), if any, shall also stand disposed of.
Digitally signed by MADHU BALA Date: 2019.05.09 (MADHU BALA) 11:18:50 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER