Supreme Court - Daily Orders
Shiv Kumar Shaw vs Rekha Shaw on 15 July, 2022
Bench: Hemant Gupta, Vikram Nath
ITEM NO.11 COURT NO.9 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 12745/2022
(Arising out of impugned final judgment and order dated 18-11-2019
in CRR No. 194/2019 passed by the High Court at Calcutta)
SHIV KUMAR SHAW & ANR. Petitioner(s)
VERSUS
REKHA SHAW Respondent(s)
(FOR ADMISSION and I.R. and IA No.90893/2022-CONDONATION OF DELAY
IN FILING and IA No.90895/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.90896/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 15-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Gopal Shankarnaryanan, Sr. Adv.
Mr. Soumya Dutta, AOR
Mrs. Priyata Chakraborty, Adv.
For Respondent(s) Mr. Shambo Nandy, Adv.
Mr. Abhinav Mukerji, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Abhinav Mukherji, learned Advocate on record along with Mr. Shambo Nandy, learned counsel accepts notice on behalf of respondent.
Let counter affidavit be filed within four weeks. In the meantime, execution of the order passed by the High Court shall remain stayed.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.07.16 09:56:44 IST Reason:(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)