Supreme Court - Daily Orders
Chanchal Mehta vs Supriya Mehta on 6 May, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
1
ITEM NO.12 COURT NO.3 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA Nos. 2-3, 4-5 of 2016 in
Petition(s) for Special Leave to Appeal (C)......CC No(s).
21740/2015
(Arising out of impugned final judgment and order dated 21/01/2015
in TA No. 54/2015 20/08/2015 in RA No. 34/2015 20/08/2015 in TA No.
54/2015 20/08/2015 in CM No. 7135/2015 passed by the High Court Of
Punjab & Haryana At Chandigarh)
CHANCHAL MEHTA Petitioner(s)
VERSUS
SUPRIYA MEHTA Respondent(s)
(for c/delay in filing application for restoration and restoration
and office report)
Date : 06/05/2016 These applications/petitions were called on for
hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Reena Singh, Adv.
for Dr. (Mrs. ) Vipin Gupta,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner undertakes, that in future she would be careful in filing a better affidavit.
Delay condoned.
Having heard learned counsel for the petitioner, and Signature Not Verified having gone through the additional grounds indicated by her, we Digitally signed by PARVEEN KUMAR Date: 2016.05.06 16:58:20 IST Reason: consider it just and appropriate to recall the order dated 14.12.2015, and restore the special leave petition to its original 2 number.
Heard learned counsel for the petitioner on merits of the case.
No ground to interfere with the impugned orders is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
(Renuka Sadana) (Parveen Kumar) Court Master AR-cum-PS