Supreme Court - Daily Orders
Pratap Biswas vs Anil Kumar Lahoti on 3 October, 2023
Author: A.S. Bopanna
Bench: A.S. Bopanna
ITEM NO.57 COURT NO.7 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (CIVIL) Diary No(s). 22936/2023
(Arising out of impugned final judgment and order dated 31-10-2022
in SLP(C) No. No. 16330/2022 passed by the Supreme Court Of India)
PRATAP BISWAS Petitioner(s)
VERSUS
ANIL KUMAR LAHOTI & ORS. Respondent(s)
Date : 03-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) M/S. Equity Lex Associates, AOR
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
Mr. Saif Naseem, Adv.
For Respondent(s) Mr. Amrish Kumar, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Anmol Chandan, Adv.
Mrs. Shivika Mehra, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Jitender Kumar Tripathi, Adv.
Mr. Navanjay Mahapatra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking adjournment for filing rejoinder, hearing of the matter is adjourned by two weeks.
Signature Not Verified(NISHA KHULBEY) Digitally signed by Nisha Khulbey Date: 2023.10.03 (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT 17:02:30 IST Reason: ASSISTANT REGISTRAR