Vichiter Bharadwaj vs Neeta Bharadwaj on 5 August, 2022

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Supreme Court - Daily Orders

Vichiter Bharadwaj vs Neeta Bharadwaj on 5 August, 2022

Bench: D.Y. Chandrachud

                                                              1

     ITEM NO.8                                    COURT NO.3                       SECTION XIV

                                      S U P R E M E C O U R T O F              I N D I A
                                              RECORD OF PROCEEDINGS

                           SPECIAL LEAVE PETITION (CIVIL) Diary No(s).21312/2022

     (Arising out of impugned final judgment and order dated 27-09-2021
     in FAO No. 36/2021, 20-05-2022 in FAO No. 36/2021 and 01-06-2022 in
     FAO No. 36/2021 passed by the High Court of Delhi at New Delhi)

     VICHITER BHARADWAJ                                                              Petitioner(s)

                                                             VERSUS

     NEETA BHARADWAJ & ORS.                                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.104812/2022-CONDONATION OF DELAY
     IN FILING and IA No.104814/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.104813/2022-EXEMPTION FROM FILING O.T.
     and IA No.104811/2022-PERMISSION TO FILE SLP)

     Date : 05-08-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)                      Mr.   Puneet Jain, Adv.
                                            Ms.   Christi Jain, AOR
                                            Ms.   Shruti Singh, Adv.
                                            Mr.   Umang Mehta, Adv.
                                            Mr.   Yogit Kamat, Adv.
                                            Ms.   Shipra Singh, Adv.
                                            Mr.   Man Arora, Adv.

     For Respondent(s)

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

1 Permission to file the Special Leave Petitions granted.

2 Signature Not Verified

Since the grievance of the petitioner is that he was not a party to the Digitally signed by Sanjay Kumar Date: 2022.08.05 17:48:21 IST proceedings before the High Court, we grant liberty to the petitioner to move the Reason: High Court or, as the case may be, the Administrator with specific grievance, which shall be considered in accordance with law.

3 Subject to the grant of aforesaid liberty, the Special Leave Petitions are dismissed.

4 Liberty is also granted to the petitioner to move this Court afresh, including on the grounds which are sought to be raised in the present proceedings.

5 Pending application, if any, stands disposed of.

       (SANJAY KUMAR-I)                                (RAM SUBHAG SINGH)
       DEPUTY REGISTRAR                                    COURT MASTER

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