Supreme Court - Daily Orders
Raj Mohini vs Raj Rani Uppal on 30 July, 2014
È ITEM NO.18 COURT NO.5 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)......CC No(s).
11212-11213/2014
(Arising out of impugned final judgment and order dated 31/01/2014
in FAO No. 52/2014 and 07/03/2014 in RP No. 125/2014 passed by the
High Court Of Delhi At N. Delhi)
RAJ MOHINI AND ORS Petitioner(s)
VERSUS
RAJ RANI UPPAL AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 30/07/2014 These petitions were called on for hearing
today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. J.R. Bajaj, Adv.
Mr. D.R. Bhatia, Adv.
Mr. Siddharth Singla ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Gulshan Kumar Arora) (Indu Pokhriyal) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2014.08.06 10:04:26 IST Reason: