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Hari Shankar Sharma vs G.P Sharma on 29 November, 2016

Bench: Dipak Misra, Amitava Roy

                                                        1


     ITEM NO.7                               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

     Petition(s) for Special Leave to Appeal (C) No(s). 11415/2014
     (Arising out of impugned final judgment and order dated 07/03/2014
     in RSA No. 50/2013 passed by the High Court Of Delhi At New Delhi)

     HARI SHANKAR SHARMA                                                           Petitioner(s)

                                                       VERSUS

     G.P SHARMA                                                                    Respondent(s)
     (With interim relief and office report)
     (For final disposal)

     Date : 29/11/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                Mr.   Jitendra Mohan Sharma,Sr.Adv.
                                      Mr.   Ajit Sharma,Adv.
                                      Ms.   Shweta Jain,Adv.
                                      Ms.   Seema Singh,Adv.
                                      Mr.   Sanchit Garga,Adv.

     For Respondent(s)                Mr. Peeyush Kalra,Adv.
                                      Mr.Ashok Nagrath,Adv.
                                      Ms. Mahua Kalra,Adv.

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

Heard in part.

List for further hearing on next Tuesday i.e. 6 th December, 2016.

In the course of hearing a suggestion was given to the learned counsel for the appellant to pay approximately Rs.92,00,000/- approx. (Rupees ninety two lakh only) to the respondent who is the younger brother within the stipulated Signature Not Verified Digitally signed by MADHU BALA time.

In the meantime, learned counsel for the parties shall obtain instructions.

The representatives of the petitioner and the  2 respondent shall remain personally present in the Court on the next date of hearing.

    (Madhu Bala)                            (H.S. Parashar)
    Court Master                              Court Master