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Mohinder Kumar Mehra vs Roop Rani Mehra And Ors. on 28 March, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.11                                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

     M.A. No. 773/2018 in C.A. No. 19977/2017

     MOHINDER KUMAR MEHRA                                                      Petitioner(s)

                                                       VERSUS

     ROOP RANI MEHRA AND ORS.                                                  Respondent(s)

     (With IA No.40112/2018-CLARIFICATION/DIRECTION)


     Date : 28-03-2018 This application was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)
                                        Ms. Shobha, AOR
                                        Mr. Satyam Jyoti Saikia, Adv.

     For Respondent(s)
                                        Mr. Sunil Sharma, Adv.
                                        Mr. Avijit Roy, Adv.

                                        Mr. Rana S. Biswas, Adv.
                                        Ms. Sharmila Upadhyay, Adv.

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

Learned counsel for the applicant makes a statement at the Bar that the applicant has summoned five witnesses and will examine only these five witnesses, who are bank witnesses.

As prayed for, the period for conclusion of trial is extended by three months. The application stands allowed.

                             (NIDHI AHUJA)                      (MALA KUMARI SHARMA)
16:59:38 IST
Reason:                      COURT MASTER                            COURT MASTER