Supreme Court - Daily Orders
Harishchandra vs Ashok on 20 August, 2024
Author: Surya Kant
Bench: Surya Kant
ITEM NO.11 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.1412/2024 in SLP(C) No.20461/2019
(Arising out of impugned final judgment and order dated 03-02-2023
in SLP(C) No.20461/2019 passed by the Supreme Court Of India)
HARISHCHANDRA Petitioner(s)
VERSUS
ASHOK & ORS. Respondent(s)
Date : 20-08-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) By Courts Motion, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
For Respondent(s) Mr. Anjani Kumar Jha, AOR
Ms. Neetica Sharma, Adv.
Mr. Tavinder Sidhu, Adv.
M/s. M. V. Kini & Associates, AOR
Mr. Aaditya Aniruddha Pande, AOR
Mr. Siddharth Dharmadhikari, Adv.
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Preet S. Phanse, Adv.
Mr. Adarsh Dubey, Adv.
Mr. Kirti Kumar, Adv.
M/s. S-legal Associates, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. The Presiding Officer of the Civil Court, Senior Division, Ausa has forwarded a letter explaining that the direction to decide the Civil Suit has been complied with though there was some delay. The same is condoned.
2. The miscellaneous application is, accordingly, disposed of.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2024.08.21 (ARJUN BISHT) 09:33:48 IST Reason: (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR