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Supreme Court - Daily Orders

Mohammed Abdul Wahid vs Nilofer on 10 May, 2023

Bench: B.R. Gavai, Sanjay Karol

     ITEM NO.17                         COURT NO.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). 14445/2021
     (Arising out of impugned final judgment and order dated 09-02-2021
     in WP No. 7717/2019 passed by the High Court of Judicature at
     Bombay at Nagpur)
     MOHAMMED ABDUL WAHID                               Petitioner(s)
                                     VERSUS
     NILOFER & ANR.                                     Respondent(s)
     (IA No. 116668/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT; IA No. 122103/2021 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)
     WITH SLP(C) No. 8239/2022 (IX)
     (IA No. 66445/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT; IA No. 108975/2022 - VACATING STAY)

     Date : 10-05-2023 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE B.R. GAVAI
                         HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s)             Mr. Huzefa Ahmadi, Sr. Adv.
     (SLP 14445/2021)              Mr. Masood Shareef, Adv.
                                   Mr. Satyajit A Desai, Adv.
                                   Mr. Yougant Dhillon, Adv.
                                   Mr. Siddharth Gautam, Adv.
                                   Mr. Abhinav K. Mutyalwar, Adv.
                                   Mr. Gajanan N Tirthkar, Adv.
                                   Mr. Vijay Raj Singh Chouhan, Adv.
                                   Ms. Aishwariya Shinde, Adv.
                                   Ms. Anagha S. Desai, AOR
     (SLP 8239/2022)               Mr. Vinay Navare, Sr. Adv.
                                   Mr. Sudhanshu S Choudhari, Adv.
                                   Mr. Vatsalya Vigya, AOR

     For Respondent(s)             Dr. R S Sundaram, Adv.
     (SLP 14445/2021)              Mr. P. N. Gupta, AOR
                                   Mr. Ramaswamy Sundaram, Adv.
                                   Mrs. Bharti Gupta, Adv.
                                   Ms. Aashima Gupta, Adv.

     (SLP 8239/2022)               Mr. Naresh Kaushik,Adv.
                                   Mr. Manoj Joshi,Adv.
                                   Mr. Anand Singh,Adv.
                                   Mr. Shubham Dwivedi,Adv.
Signature Not Verified
                                   Ms. Shikha John,Adv.
Digitally signed by                Ms. Lalitha Kaushik,Adv.
Jayant Kumar Arora
Date: 2023.05.10
18:50:44 IST                       Ms. Akshata Singh,Adv.
Reason:
                                   Mr. Rahul Sharma,Adv.
                                   Mr. Vardhman Kaushik , AOR

         (SLP 14445/2021)          Mr. Somanatha Padhan, AOR

                                                 1
    UPON hearing the counsel the Court made the following
                        O R D E R

SLP(C)No.14445 of 2021 :

We have heard by Mr. Huzefa Ahmadi, learned senior counsel appearing for the petitioner and Mr. R.S. Sundaram, learned counsel appearing for the respondents.
Arguments concluded.
Judgment reserved.
Written submission be filed within one week from today. SLP(C) No.8239 of 2022 :
List the matter on 25.07.2023.
(MAHABIR SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2