Supreme Court - Daily Orders
Nirmal Kumar Gosain (Since Deceased) ... vs Arvind Kumar Shukla on 6 February, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.21 COURT NO.12 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 48/2023 in SLP(C) No. 6461/2022
NIRMAL KUMAR GOSAIN (SINCE DECEASED) THR LRS & ORS. Petitioner(s)
VERSUS
ARVIND KUMAR SHUKLA Respondent(s)
(FOR ADMISSION and IA No.169688/2022-EXEMPTION FROM FILING O.T. )
Date : 06-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. S. Ravi Shankar, AOR
Mrs. S. Yamunah Nachiar, Adv.
Ms. Ruhini Dey, Adv.
For Respondent(s) Ms. Reetu Sharma, AOR
Mr. Amit Kumar, Adv.
Mr. Shantanu Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel for the petitioners, we note that in any event, it is not in dispute that the respondent has presently vacated and handed over the vacant possession of the subject premises.
In that view, we see no reason to entertain the instant petition and is accordingly, disposed of.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.02.08 (NISHA KHULBEY) 17:00:27 IST Reason: (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR