Supreme Court - Daily Orders
Sharad Singh (Dead) Through Lr. vs H.D. Narang on 7 September, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.13 COURT NO.6 SECTION XIV
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.13565/2018
(Arising out of impugned final judgment and order dated 15-09-2017
in MACA No. 221/2009 passed by the High Court Of Delhi At New
Delhi)
SHARAD SINGH (DEAD) THROUGH LR. Petitioner(s)
VERSUS
H.D. NARANG & ANR. Respondent(s)
Date : 07-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Anne Mathew, AOR
Mr. Gunjan Kumar, AOR
For Respondent(s) J. P. N. Shahi, Adv.
J. Kiran, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner seeking adjournment, matter stands adjourned for four weeks.
(JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by DEEPAK SINGH Date: 2022.09.10 13:39:33 IST Reason: