Supreme Court - Daily Orders
Gaurav Seksaria vs Manjari Seksaria Nee Kanodia on 3 July, 2020
Bench: Hemant Gupta, Aniruddha Bose
ITEM NO.3 Virtual Court 2 SECTION XI
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). 8038/2020
(Arising out of impugned final judgment and order dated
04-03-2020 in MUA227 No. 561/2020 passed by the High Court Of
Judicature At Allahabad)
GAURAV SEKSARIA Petitioner(s)
VERSUS
MANJARI SEKSARIA NEE KANODIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.58175/2020-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.58174/2020-
EXEMPTION FROM FILING O.T. )
Date :03-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Salman Khurshid, Sr. Adv.
Mr. Sanjay Kumar Dubey, Adv.
Mr. Somak Lahiri, Adv.
Mr. Saurabh Arora, Adv.
Ms. Nikita Bardhan, Adv.
Ms. Lubma Naaz, Adv.
Mr. Aman Khular, Adv.
Dr. Charu Mathur, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Salman Khurshid, learned senior counsel appearing on behalf of the petitioner wishes to withdraw the special leave petition.
The special leave petition is, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.07.03Pending applications stand disposed of.
17:24:55 IST Reason: [ CHARANJEET KAUR ] [ PRADEEP KUMAR ] A.R.-CUM-P.S. COURT MASTER