Supreme Court - Daily Orders
Raj Kumari Batra vs Om Prakash Popli on 8 February, 2021
Bench: Navin Sinha, Krishna Murari
ITEM NO.3 Court 12 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15204/2020
(Arising out of impugned final judgment and order dated 05-12-2017
in CM No. 44138/2017 in RFA NO. 50 of 2015 passed by the High Court
of Delhi at New Delhi)
RAJ KUMARI BATRA Petitioner(s)
VERSUS
OM PRAKASH POPLI & ORS. Respondent(s)
(IA No.15293/2021-CONDONATION OF DELAY IN FILING and IA
No.15288/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 08-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. B.P. Singh Dhakray, Adv.
Mr. Shakti Singh Dhakray, Adv.
Mr. Kumar Dushyant Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, leave is sought to withdraw the Special Leave Petition.
The Special Leave Petition is dismissed as withdrawn.
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2021.02.08
17:05:29 IST
Reason: