Supreme Court - Daily Orders
Deepali Deepak More @ Deepli Sahebrao ... vs Deepak Santosh More on 21 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.49 COURT NO.12 SECTION II-A
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).3461/2016
(Arising out of impugned final judgment and order dated 30-03-2016
in WP No. 3928/2015 passed by the High Court Of Judicature At
Bombay)
DEEPALI DEEPAK MORE @ DEEPLI SAHEBRAO DESAI Petitioner(s)
VERSUS
DEEPAK SANTOSH MORE & ANR. Respondent(s)
(FOR [PERMISSION TO FILE ANNEXURES] ON IA 10986/2016 )
WITH
SLP(Crl) No. 4160/2016 (II-A)
Date : 21-01-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Gaurav Agrawal, AOR
Mr. Anurag Gharote, Adv.
Mr. George Thomas, Adv.
Mr. Chritarth Palli, Adv.
Mr. Dee0pak Bora, Adv.
Ms. Monica Haseja, Adv.
For Respondent(s)
Mr. Sudhir Naagar, AOR
Mr. Bhanu Sanoriya, Adv.
Mr. Mohit Singh, Adv.
Ms. Deepa Kulkarni, Adv.
Mr. Anoop Kandari, Adfv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Learned counsel for the petitioner submitted that before 13th Digitally signed by DEEPAK SINGH Date: 2019.01.22 Joint Civil Judge S.D., Pune settlement has already been arrived at 17:24:27 IST Reason:
between the parties on which decree has been passed on 17th March, 2018.
In view of the settlement and decree, the special leave petitions have become infructuous. The special leave petitions are dismissed as have become infructuous.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER