Supreme Court - Daily Orders
Prashant Ojha vs Shalu Ojha on 3 August, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.63 COURT NO.6 SECTION II
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 (Crl.) No(s). 4198/2015
(Arising out of impugned final judgment and order dated 06/04/2015
in CRLMC No. 850/2015 passed by the High Court Of Delhi At New
Delhi)
PRASHANT OJHA Petitioner(s)
VERSUS
SHALU OJHA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to appear and argue in person and interim
relief and office report)
Date : 03/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Prasant Mehandiratta,Adv.
Mr. T. V. S. Raghavendra Sreyas,Adv.
Mr. Udit Mehra,Adv.
Mr. Raghavendra Sreyas,Adv.
For Respondent(s) Caveator-in-person
UPON hearing the counsel the Court made the following
O R D E R
List after two weeks.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.08.04 16:41:19 IST Reason: