Supreme Court - Daily Orders
Ramesh vs Meenakshi Lekhi on 20 May, 2020
Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy
ITEM NO.2 Virtual Court 1 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). 4963/2020
(Arising out of impugned final judgment and order dated 13-09-2019
in ELP No. 8/2019 passed by the High Court Of Delhi At New Delhi)
RAMESH Petitioner(s)
VERSUS
MEENAKSHI LEKHI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.5161/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and No.5159/2020-PERMISSION TO APPEAR
AND ARGUE IN PERSON)
Date : 20-05-2020 The matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON perusing the papers the Court made the following
O R D E R
Permission to appear and argue in person is granted. Having perused the record carefully, we are not inclined to interfere with the impugned judgment and order passed by the High Court of Delhi. Hence, the instant special lave petition is dismissed.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
Signature Not Verified (SANJAY KUMAR-II) Digitally signed by SANJAY KUMAR Date: 2020.05.20 (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS 16:00:35 IST Reason: ASSISTANT REGISTRAR