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Nathi Ram Bhardwaj vs Neeta Bhardwaj on 13 June, 2022

Bench: A.S. Bopanna, Vikram Nath

                                                           1

     ITEM NO.23                                    COURT NO.2                       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.17925/2022

     (Arising out of impugned final judgment and order dated 20­05­2022
     in FAO No. 36/2021 and order dated 01­06­2022 in FAO No. 36/2021
     passed by the High Court of Delhi at New Delhi)

     NATHI RAM BHARDWAJ & ORS.                                                      Petitioner(s)

                                                          VERSUS

     NEETA BHARDWAJ & ORS.                                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.84064/2022­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.84065/2022­EXEMPTION FROM
     FILING O.T. and IA No.84063/2022­PERMISSION TO FILE SPECIAL LEAVE
     PETITION)

     Date : 13­06­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE VIKRAM NATH


     For Petitioner(s)
                                            Mr.   Mukesh K. Giri, Adv.
                                            Mr.   Sudhir Naagar, AOR
                                            Mr.   Mohd. Saquib Siddiqui, Adv.
                                            Mr.   Ankur Prakash, Adv.
                                            Mr.   Anod Kumar Badhuri, Adv.
     For Respondent(s)


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

Heard learned counsel appearing for the petitioners and perused the material available on record.

Application seeking permission to file the Special Leave Date: 2022.06.13 Petitions is allowed.

17:02:38 IST Reason:

Applications seeking exemption from filing the certified copy of the impugned orders as also for seeking exemption from filing  2 the official translation of the Annexure are allowed. Issue notice to the respondents Dasti service, in addition, is permitted.

In the meanwhile, there shall be no impediment for carrying out the re­development as directed by High Court of Delhi through the orders impugned herein but such re­development shall be without dispossessing the petitioners from the premises wherein they are stated to be residing at present.

Tag this Special Leave Petitions along with Special Leave Petitions(Civil) Nos. 32452­32453 of 2013.

  (VISHAL ANAND)                                         (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                                  COURT MASTER (NSH)