Supreme Court - Daily Orders
Anil Kumar & Ors.(D) Tr.Lrs. vs Anil Kumar .(D) Tr.Lrs. on 31 March, 2014
.ITEM NO.71 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.4 in
Petition(s) for Special Leave to Appeal (Civil) No(s).7341/2010
(From the judgement and order dated 13/11/2009 in RFA No.19/2000
of The HIGH COURT OF DELHI AT N. DELHI)
ANIL KUMAR (D) TR.LRS. Petitioner(s)
VERSUS
RAKESH KUMAR JAIN & ORS. Respondent(s)
(With appln(s) for directions and office report)
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Dinesh Dwivedi, Sr. Adv.
Mr. Sunil Kumar Jain,Adv.
Mr. Pawanshree Agrawal, Adv
Mr. Madhur Jain, Adv.
For Respondent(s) Mr. D.M. Nargolkar,Adv.
Mr. Amey Nargolkar, Adv.
UPON hearing counsel the Court made the following
O R D E R
List it again on 15th April, 2014, on which date the petitioners shall be ready with the demand draft for a sum of Rs.12,70,00,000/- (Rupees twelve crores seventy lakhs only) payable by the petitioners to respondent no.1, failing which the order passed by this Court on 20th January, 2014 shall be allowed to be made effective by the respondents.
(Neetu Khajuria) (S.S.R. Krishna)
Sr.P.A. Assistant Registrar