Supreme Court - Daily Orders
Shital Prashad Kalra vs Naresh Bahadur on 22 November, 2019
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.52 COURT NO.17 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) Nos.24268-24269/2018
(Arising out of impugned final judgment and order dated 23-05-2017
in RFA No. 514/2015 05-04-2018 in RA No. 355/2017 passed by the
High Court Of Delhi At New Delhi)
SHITAL PRASHAD KALRA Petitioner(s)
VERSUS
NARESH BAHADUR & ORS. Respondent(s)
Date : 22-11-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Ashwani Bhardwaj, AOR
Mrs. Vinay Bhardwaj, Adv.
For Respondent(s) Mr. Himanshu Sharma, Adv.
Ms. Aditi Sharma, Adv.
Mr. Seeta Ram Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Ram Niwas Sharma, Adv.
Mr. S. P. Soi, Adv.
Mr. Vinay Kumar, Adv.
Ms. Archana Pathak Dave, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order(s) passed by the High Court. The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(RASHMI DHYANI) Signature Not Verified (K. RAMA KRISHNA) SENIOR PERSONAL ASSISTANT Digitally signed by MUKESH KUMAR BRANCH OFFICER Date: 2019.11.28 11:30:15 IST Reason: