Supreme Court - Daily Orders
Neeraj Gupta vs Pardeep Kumar Bansal on 20 October, 2021
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.44 Court 8 (Video Conferencing) SECTION II-B
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 (Crl.) No(s). 776/2020
(Arising out of impugned final judgment and order dated 02-09-2019
in CRR No. 993/2011 passed by the High Court of Punjab & Haryana at
Chandigarh)
NEERAJ GUPTA Petitioner(s)
VERSUS
PARDEEP KUMAR BANSAL & ORS. Respondent(s)
(IA No. 4855/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 4856/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS /ANNEXURES IA No. 88814/2021 - STAY APPLICATION IA No. 38541/2021 - STAY APPLICATION) Date : 20-10-2021 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Amitabh Chaturvedi, Adv. Mr. S.S. Ray, Adv.
Mr. Sangeeth Mohan K., Adv.
Mr. Ankit Monga, Adv.
Ms. Rakhi Ray, AOR For Respondent(s) Ms. Tarannum Cheema, Adv.
Ms. Smrithi Suresh, Adv.
Mr. Akash Singh, Adv.
Mr. Sanjay Jain, AOR Mr. Nikhil Goel, AOR Ms. Naveen Goel, Adv.
Mr. Vinay Mathew, Adv.
Signature Not VerifiedUPON hearing the counsel the Court made the following O R D E R Digitally signed by SUNIL KUMAR Date: 2021.10.21 10:13:04 IST Reason: Let this matter be listed on a non-miscellaneous day immediately after the Diwali holidays.
2The petitioner may request the Trial Court to grant an adjournment in the event the matter appears for hearing, in the meanwhile.
(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)