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Shon Randhawa vs Ramesh Vangal on 25 February, 2021

Bench: N.V. Ramana, Surya Kant, Aniruddha Bose

     ITEM NO.1                  Court 2 (Video Conferencing)                   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(s).2532/2021

     (Arising out of impugned final judgment and order dated 05-11-2020
     in FAO(OS)(COMM) No.95/2020 passed by the High Court of Delhi at
     New Delhi)

     SHON RANDHAWA                                                           Petitioner(s)

                                                      VERSUS

     RAMESH VANGAL & ORS.                                                    Respondent(s)

     (IA No.19780/2021-EXEMPTION                     FROM   FILING    C/C   OF   THE     IMPUGNED
     JUDGMENT)

     Date : 25-02-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)               Mr.   Amit Sibal, Sr.Adv.
                                     Ms.   Vanshaja Shukla, AOR
                                     Mr.   Parmanand Yadav, Adv.
                                     Ms.   Anuja Pethia, Adv.

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Heard learned senior counsel for the petitioner. Issue notice limited to the extent of increase in the amount of damage claimed by the petitioner herein.

Liberty is granted to the petitioner to serve the respondents through dasti process.

List after service of notice is complete on the respondents.

(SATISH KUMAR YADAV) (RAJ RANI NEGI) DEPUTY REGISTRAR DEPUTY REGISTRAR