Supreme Court - Daily Orders
Sarvottam Mukesh Sahgal vs Arvind Kumar Bajpai on 20 October, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.15 COURT NO.15 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 42048/2023
(Arising out of impugned final judgment and order dated 08-02-2023
in WC No. 4421/2023 passed by the High Court of Judicature at
Allahabad)
SARVOTTAM MUKESH SAHGAL Petitioner(s)
VERSUS
ARVIND KUMAR BAJPAI & ORS. Respondent(s)
(IA No.217490/2023-CONDONATION OF DELAY IN FILING and IA
No.217492/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 20-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Karan Kapoor, Adv.
Mr. Manik Kapoor, Adv.
Mr. Shrey Kapoor, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the petitioner seeking adjournment, adjourned by two weeks.
(RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RADHA SHARMA
Date: 2023.10.20
16:33:35 IST
Reason: