Supreme Court - Daily Orders
Sushma Shivkumar Daga vs Madhurkumar Ramkrishnaji Bajaj on 11 April, 2022
Bench: Vineet Saran, J.K. Maheshwari
1
ITEM NO.45 COURT NO.9 SECTION IX
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) No(s). 846/2022
(Arising out of impugned final judgment and order dated 10-12-2021
in WP No. 8836/2021 passed by the High Court Of Judicature At
Bombay)
SUSHMA SHIVKUMAR DAGA & ANR. Petitioner(s)
VERSUS
MADHURKUMAR RAMKRISHNAJI BAJAJ & ORS. Respondent(s)
IA No. 8901/2022 - EXEMPTION FROM FILING AFFIDAVIT, IA No.
8899/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA
No. 36852/2022 - PERMISSION TO FILE ADDITIONAL, DOCUMENTS/ FACTS/
ANNEXURES)
Date : 11-04-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Devansh Mohta, Adv.
Mr. Shirish K. Deshpande, AOR
Mr. Kiran Shrirang Mohite, Adv.
Ms. Ishita Shan, Adv.
Ms. Rucha Pravin Mandlik, Adv.
Mr. Mohit Gautam, Adv.
For Respondent(s) Dr. Abhishek Manu Singhvi, SR. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Shirraj Dhru, Adv.
Mr. Ankur Saigal, Adv.
Mr. Udayaditya Banerjee, Adv.
Mr. S. Sahil Reddy, Adv.
Mr. Kaustubh Singh, Adv.
Mr. E. C. Agrawala, AOR
Signature Not Verified
Mr. Tishampati Sen, AOR
Mr. Anurag Anand, Adv.
Digitally signed by
Rachna
Date: 2022.04.11
16:02:12 IST
Reason: Ms. Riddhi Sancheti, Adv.
UPON hearing the counsel the Court made the following
O R D E R
2 Respondent nos. 2 and 3 have filed their counter affidavit to which rejoinder affidavit has also been filed. Dr. Abhishek Manu Singh, learned senior counsel who is appearing on behalf of respondent no. 1 states that there is no need to file counter affidavit on behalf of respondent no. 1 as the case is the same as that of respondent no. 2. Since the pleadings between the parties have been exchanged, list after two weeks on a non-miscellaneous day. In case, matter cannot be finally disposed of on the next date of hearing, the prayer for interim relief may be considered. (ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS