Supreme Court - Daily Orders
Vipen Kumar Parwanda vs Gunjan Kumar on 11 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.18 COURT NO.13 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). 19681/2023
(Arising out of impugned final judgment and order dated 25-04-2023
in RFA No. 125/2022 passed by the High Court Of Delhi At New Delhi)
VIPEN KUMAR PARWANDA Petitioner(s)
VERSUS
GUNJAN KUMAR & ANR. Respondent(s)
(FOR ADMISSION)
Date : 11-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Ms. Charu Mathur, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.09.12 17:16:55 IST Reason: