Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Lokesh Garg vs Manish Garg on 1 May, 2017

Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar

     SLP CC 8847/17
                                                      1

     ITEM NO.29                                 COURT NO.2              SECTION IVA

                                  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)......CC 8847/2017

     (Arising out of impugned final judgment and order dated 09/12/2016
     in WP No. 579/2016 passed by the High Court of Chhatisgarh at
     Bilaspur)


     LOKESH GARG                                                       Petitioner(s)

                                                     VERSUS

     MANISH GARG AND ORS                                               Respondent(s)

     (With appln. (s) for c/delay in filing SLP)

     Date : 01/05/2017 This petition was called on for hearing today.


     CORAM :
                                 HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE A.M. KHANWILKAR
                                 HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR


     For Petitioner(s)                 Ms.   Maheravish Rein, Adv.
                                       Ms.   Shamshravish Rein, Adv.
                                       Mr.   Aldanish Rein, Adv.
                                       Dr.   Rajesh Pandey, Adv.
                                       Mr.   Nitin Bhardwaj, AOR

     For Respondent(s)


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

Heard Ms. Maheranish Rein, learned counsel for the petitioner.

Delay condoned.

Having heard learned counsel for the petitioner, we reiterate the liberty granted by the High Court that it will be open to the petitioner to file an application for interim SLP CC 8847/17 2 order. Needless to say, if such an application is filed, the learned trial Judge shall, keeping in view the association of an order of injunction with an order of restoration, pass appropriate direction.

The special leave petition is, accordingly, disposed of.

             (Chetan Kumar)                     (H.S. Parasher)
              Court Master                        Court Master