Supreme Court - Daily Orders
Pawan Kumar Agarwal vs Basant Kumar Agarwal on 26 August, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
ITEM NO.1 Court 6 (Video Conferencing) SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 12696-12697/2021
(Arising out of impugned final judgment and order dated 08-10-2020
in MAC No. 209/2016 08-03-2021 in REVP No. 28/2021 passed by the
High Court Of Chhatisgarh At Bilaspur)
PAWAN KUMAR AGARWAL Petitioner(s)
VERSUS
BASANT KUMAR AGARWAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.100901/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 26-08-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Sunil J Mathews, Adv.
Mr. Rajeev Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The Special Leave Petitions are, accordingly, dismissed.
Pending application stands disposed of.
[ASHA SUNDRIYAL] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.08.26 17:22:29 IST Reason: