Supreme Court - Daily Orders
Dayawati Khanna vs Jauhari Lal on 4 August, 2022
Bench: B.R. Gavai, Pamidighantam Sri Narasimha
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ITEM NO.4 COURT NO.13 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.7477/2016
(Arising out of impugned final judgment and order dated 15-02-2016
in RFAOS No. 137/2015 passed by the High Court of Delhi at New
Delhi)
DAYAWATI KHANNA & ANR. Petitioner(s)
VERSUS
JAUHARI LAL & ORS. Respondent(s)
(IA No. 704/2019 - CLARIFICATION/DIRECTION
IA No. 5477/2019 - GRANT OF INTERIM RELIEF
IA No. 143591/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 23569/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 135370/2017 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 04-08-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Ms. Divya Roy, AOR
Mr. Mohinder Jit Singh, AOR
Mr. V. Bhawani, Adv.
Mr. Aakash Pathak, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Kapil Wadhwa, Adv.
Ms. Tejasvini Puri, Adv.
Mr. Harsh Parashar, AOR
Mr. Shirish Thakkar, Respondent-in-person
Mr. Rupesh Kumar, AOR
Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, Adv.
Signature Not Verified
Mr. Atreya G.C., Adv.
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.08.05
Mr. Sanjeev Anand, Sr. Adv.
17:01:01 IST
Reason:
Ms. Sonam Anand, Adv.
Mr. Santosh Krishnan, AOR
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Mr. Sandeep Devashish Das, AOR
Ms. Nandita Bajpai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioners submits that in view of the subsequent developments, i.e., the death of one of the petitioners and the application of the three trustees, thereby, seeking resignation from the trust, the petition is rendered infructuous.
2. In any case, we do not find any error in the judgment and order passed by the Division Bench inasmuch as it had only directed the suit to be revived and directed the final order passed by the learned Single Judge to be treated as an interlocutory order.
3. In that view of the matter, the Special Leave Petition is disposed of. The matter stands remitted to the learned Single Judge as directed by the Division Bench. The parties would be at liberty to make an application for expeditious decision of the suit or for appropriate interim orders before the learned Single Judge. The same shall be decided by the learned Single Judge in accordance with the observations made by the learned Division Bench.
Pending application(s), if any, shall stand disposed of accordingly.
(NEHA GUPTA) (ANJU KAPOOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)