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Shweta Pareek Nee Bhatt vs Sameer Pareek on 19 March, 2021

Bench: Vineet Saran, Sanjiv Khanna

         ITEM NO.14               Court 11 (Video Conferencing)                   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)                   No(s).    4423/2021

     (Arising out of impugned final judgment and order dated 13-01-2021
     in MATAPP(FC) No. 113/2020 passed by the High Court of Delhi at New
     Delhi)

     SHWETA PAREEK NEE BHATT                                               Petitioner(s)

                                                    VERSUS

     SAMEER PAREEK                                                         Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 19-03-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE VINEET SARAN
                         HON'BLE MR. JUSTICE SANJIV KHANNA

     For Petitioner(s)                Mr.   Gurmehar Sistani, Adv.
                                      Mr.   Samit Khosla, Adv.
                                      Ms.   Supriya Juneja, AOR
                                      Mr.   Aditya Singla, Adv.
                                      Ms.   Akanksha Mehta, Adv.
                                      Ms.   Supriya Juneja, AOR

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

We have heard learned counsel for the petitioner. We find no grounds to interfere with the impugned order passed by the High Court. However, considering the facts of this case, we dispose of this petition with the observation that the petition for annulment of marriage filed in the year 2017 and pending before the trial Court be considered and decided in accordance with law as expeditiously as possible.

Pending application(s), if any, shall also stand disposed of.

     (SWETA BALODI)                                                    (POONAM VAID)
     COURT MASTER (SH)                                                COURT MASTER (NSH)