Supreme Court - Daily Orders
Neelam Gupta vs Rajendra Kumar Gupta on 13 March, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.42 COURT NO.4 SECTION IVA
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).6995-6996/2015
(Arising out of impugned final judgment and order dated 25/07/2014
in SA No.401/2003 passed by the High Court of Chhatisgarh at
Bilaspur)
NEELAM GUPTA AND ORS Petitioner(s)
VERSUS
RAJENDRA KUMAR GUPTA AND ANR Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief
and office report)
Date : 13/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Ravindra Srivastava, Sr.Adv.
Mr.Divyakant Lahoti, Adv.
Mr.Anish Gupta, Adv.
Mr.Tanuj Agarwal, Adv.
Mr.Nishant Tyagi, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
While considering the determination rendered by the High Court in paragraph 26 of the impugned order (at page No.18 of the SLP paperbook), we enquired the details of Exhibit P-4 depicting therein. Learned senior counsel for the petitioners seeks time to place the same on the record of this case.
List after one week.
Needful be done, in the meantime.
Signature Not Verified Digitally signed by Satish Kumar Yadav (SATISH KUMAR YADAV) Date: 2015.03.14 12:54:54 IST Reason: (RENU DIWAN) COURT MASTER COURT MASTER