Supreme Court - Daily Orders
Smt. Chhaya Devi vs Jyoti Kumar Arya on 9 June, 2017
Bench: Ashok Bhushan, Deepak Gupta
ITEM NO.15+17 COURT NO.4 Section XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.15:
Petition(s) for Special Leave to Appeal(Civil) No.16274/2017
(Arising out of impugned final judgment and order dated 30/05/2017
in FAO No.179/2017 passed by the High Court of Delhi at New Delhi)
CHHAYA DEVI AND ANR. Petitioner(s)
VERSUS
JAI KUMAR ARYA AND ORS. Respondent(s)
With
Item No.17:
SLP(C)No.16281/2017
Date : 09/06/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE DEEPAK GUPTA
(VACATION BENCH)
For Petitioner(s) Dr. A.M.Singhvi,Sr.Adv.
Mr. Sandeep Sharma,Adv.
Ms. Risha Mittal,Adv.
Mr. Sidharth,Adv.
Mr. Aman Dhyani,Adv.
Mr. Sarthak Mannan,Adv.
Mr. Bijender Singh,Adv.
Mr. Tejasvi Kumar,Adv.
Mr. S.Sarfaraz Karim,Adv.
Mr. Ambar Qamaruddin,Adv.
For Respondent(s) Mr. Avinash K.Trivedi,Adv.
Mr. Jeevan Prakash,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners. Signature Not Verified These special leave petitions have been filed against Digitally signed by HEMALATHA MOHAN Date: 2017.06.09 17:19:26 IST Reason: an interim order dated 30th May, 2017 passed by the Division Bench of the High Court in FAO (OS) No.179/2017. Learned 1 senior counsel for the petitioners submitted that the observations made by the Division Bench while issuing notice and granting interim order may be prejudicial to the interest of the petitioners and the order passed by the High Court is an ex-parte interim order. Learned senior counsel further states that with regard to the subsequent meeting scheduled to be held on 12 th June, 2017, he is taking appropriate steps.
It shall be open for the petitioners to take such steps, as may be admissible, in accordance with law since in this case we are not concerned with the meeting which is going to be held on 12th June, 2017.
With above observation, the special leave petitions are dismissed.
Pending application, if any, also stands disposed of.
(Anita Malhotra) (Madhu Narula)
Court Master Court Master
2