Supreme Court - Daily Orders
Udyavara R Acharya vs Jugal Kishor Jagannath Sharda on 15 July, 2020
Bench: Sanjay Kishan Kaul, Indu Malhotra
ITEM NO.3 Virtual Court 6 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). 8167-8168/2020
(Arising out of impugned common final judgment and order dated
27-04-2020 in WP Nos.5341/2018 and 5342/2018 passed by the High
Court of Judicature at Bombay)
UDYAVARA R ACHARYA & ANR. Petitioner(s)
VERSUS
JUGAL KISHOR JAGANNATH SHARDA Respondent(s)
(FOR ADMISSION and I.R. and IA No.60265/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 15-07-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. H.L.Tiku,Sr.Adv.
Ms. Yashmeet Kour,Adv.
Mr. Vikas Kumar,Adv.
Mr. Manish Paliwal,Adv.
For M/S Corporate Legal Partners, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned judgment is allowed.
Issue notice.
In the meantime, there shall be stay of the operation of the impugned orders dated 28.02.2018 passed by the appellate Bench of Small Causes Court in Misc.Appeal No.112 of 2016 and Misc. Appeal No.243 of 2016 and order dated 27.04.2020 passed by the High Court in Signature Not Verified Writ Petition No.5341 of 2018 and Writ Petition Digitally signed by ASHA SUNDRIYAL Date: 2020.07.15 17:31:19 IST No.5342 of 2018.
Reason:(ANITA MALHOTRA) (ANITA RANI AHUJA) COURT MASTER ASSISTANT REGISTRAR