Supreme Court - Daily Orders
M/S Gangadhar Sawalram Agrawal vs Shankarlal Durgaram Agrawal ... on 22 July, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
ITEM NO.4 Court 7 (Video Conferencing) SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 158012/2019,158014/2019,158016/2019,38471/2020, in REVIEW
PETITION (CIVIL) Diary No(s). 37210/2019
M/S GANGADHAR SAWALRAM AGRAWAL Petitioner(s)
VERSUS
SHANKARLAL DURGARAM AGRAWAL (DECEASED) THR. LEGAL REPRESENTATIVES
SAU MANISHA ANIL MOHANKARespondent(s)
IA No. 158012/2019 - CONDONATION OF DELAY IN FILING REVIEW
PETITION
IA No. 38471/2020 - CONDONATION OF DELAY IN FILING THE SPARE
COPIES
IA No. 158014/2019 - DISCHARGE OF ADVOCATE ON RECORD
IA No. 158016/2019 - ORAL HEARING)
Date : 22-07-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Petitioner(s) Mr. Yusuf, AOR
Ms. Divya, Adv.
Mr. Ram Sankar, Adv.
Mr. Amarjeet Singh Girsa, Adv.
Mr. Amit Arora, Adv.
Mr. Mohd. Asif Ali, Adv.
Mr. Rajesh Inamdar, Adv.
Mr. Amarjeet Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the adjournment letter dated 19.7.2020 circulated Signature Not Verified by the petitioner’s counsel, the matter is adjourned by four weeks.
Digitally signed by DEEPAK SINGH Date: 2020.07.22 18:11:10 IST Reason:On the next date, the counsel should inform the Court as to whether the tenanted premises has been vacated by the petitioner and 2 whether there is any live issue to be adjudicated in this SLP.
(JATINDER KAUR) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)