Supreme Court - Daily Orders
Sangita Sinha vs Bhavvana Bhardwaj on 8 January, 2020
Bench: Arun Mishra, Indira Banerjee
ITEM NO.34 COURT NO.3 SECTION XVI
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). 23377/2019
(Arising out of impugned final judgment and order dated 24-07-2019
in IA No. 01/2019 passed by the High Court of Judicature at Patna)
SANGITA SINHA Petitioner(s)
VERSUS
BHAVVANA BHARDWAJ & ORS. Respondent(s)
(IA No. 149040/2019 - EXEMPTION FROM FILING O.T.)
Date : 08-01-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Shishir Pinaki, AOR
Mr. Rajiv Kumar Sinha,Adv.
Mr. Rajesh Kumar,Adv.
For Respondent(s) Mr. Shivam Singh,Adv.
Mr. Udian Sharma,Adv.
Mr. Sanjay Kumar Visen, AOR
UPON hearing the counsel the Court made the following
O R D E R
The interim order passed by the High Court has been questioned in this petition.
The possession is stated to be with the petitioner. This Court, vide order dated 30.09.2019, has directed the parties to maintain status quo. The said interim order to continue till the final decision by the High Court. Since the petitioner is in possession, her possession shall not be disturbed during the pendency of the appeal before the High Court.
We request the High Court to decide the appeal expeditiously. The special leave petition is, accordingly, disposed of. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by NARENDRA PRASAD (NARENDRA PRASAD) Date: 2020.01.09 17:08:15 IST (JAGDISH CHANDER) Reason: COURT MASTER COURT MASTER