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Vishal Shah vs Monalisha Gupta on 13 April, 2023

Bench: V. Ramasubramanian, Pankaj Mithal

     ITEM NO.24                                 COURT NO.14                     SECTION II-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 (Crl.)                          No(s).    4297/2023

     (Arising out of impugned final judgment and order dated 25-01-2023
     in CRR No. 135/2023 passed by the High Court At Calcutta)

     VISHAL SHAH                                                                PETITIONER(S)

                                                        VERSUS

     MONALISHA GUPTA & ORS.                                                     RESPONDENT(S)

     (FOR ADMISSION and I.R. and IA No.68143/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 13-04-2023 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
                              HON'BLE MR. JUSTICE PANKAJ MITHAL


     For Petitioner(s)                   Mr. Kapil Chandna, Adv.
                                         Mr. Ronak Karanpuria, AOR
                                         Mr. Anmol Amit Srivastav, Adv.
                                         Mr. Parteek Kumar, Adv.
                                         Mr. Rajesh Kumar, Adv.


     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Issue notice, returnable in four weeks.

In the meantime, there shall be an interim stay of the impugned order.

(POOJA SHARMA) Digitally signed by POOJA SHARMA Date: 2023.04.13 (RENU BALA GAMBHIR) COURT MASTER (SH) 17:33:51 IST Reason: COURT MASTER (NSH) (Physical appearance also given in Court.)