Supreme Court - Daily Orders
Anwari Bibi vs Khairatan Bibi on 21 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.28 COURT NO.8 SECTION XVI
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)......CC No(s).
8005/2017
(Arising out of impugned final judgment and order dated 14/09/2016
in CR No. 121/2016 17/01/2017 in CR No. 121/2016 17/01/2017 in CR
No. 462/2016 passed by the High Court Of Patna)
ANWARI BIBI Petitioner(s)
VERSUS
KHAIRATAN BIBI AND ANR Respondent(s)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Shishir Pinaki,Adv.
Mr. Rajiv Kumar Sinha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
(Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.04.22 12:17:30 IST Reason: