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Supreme Court - Daily Orders

Harbans Kashyap vs Sita Kashyap (D) Thr. Lrs on 29 August, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

  ITEM NO.5                               COURT NO.6                      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).9474/2016

  (Arising out of impugned final judgment and order dated
  07/12/2015 in FAO No. 279/2013 passed by the High Court of Delhi
  at New Delhi)

  HARBANS KASHYAP                                                            Petitioner(s)
                                                      VERSUS

  SITA KASHYAP (D) THR. LRS AND ORS                                          Respondent(s)

  (with appln. (s) for permission to file additional documents and
  interim relief and office report)

  Date : 29/08/2016 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

  For Petitioner(s)                 Mr.   Rakesh Dwivedi, Adv.
                                    Mr.   Rajinder Dhawan, Adv.
                                    Mr.   B.S. Rana, Adv.
                                    Mr.   Parmanand Gaur,Adv.

  For Respondent(s)                 Mr.   Nagendra Rai, Sr. Adv.
  No.1                              Mr.   Praveen Kumar, Adv.
                                    Mr.   Smarhar Singh, Adv.
                                    Mr.   T. Mahipal,Adv.

  Nos.2 & 3                         Mr. Amarjit Singh Bedi, Adv.
                                    Mr. Maldeep Sidhu, Adv.

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

Appearance has been made on behalf of respondent Nos. 2 and 3. Two weeks' time is granted to file Vakalatnama and counter affidavit, if any.

Further two weeks' time is granted to file Signature Not Verified rejoinder affidavit, if any. Digitally signed by NEETU KHAJURIA Date: 2016.08.31 List the matter after four weeks.

17:37:49 IST Reason:
                          (Neetu Khajuria)                               (Asha Soni)
                            Court Master                                Court Master