Supreme Court - Daily Orders
Amit Arya vs Kamlesh Kumari on 8 December, 2022
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.25 COURT NO.7 SECTION IV-B
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). 20991/2022
(Arising out of impugned final judgment and order dated 08-08-2022
in CR No. 979/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
AMIT ARYA Petitioner(s)
VERSUS
KAMLESH KUMARI Respondent(s)
(FOR ADMISSION and I.R. and IA No.176749/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 08-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Ms. Natasha Dalmia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks.
Dasti service, in addition to ordinary process, is permitted.
(NEETU KHAJURIA) (MONIKA DEY) ASTT. REGISTRAR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Neetu Khajuria Date: 2022.12.08 17:26:39 IST Reason: