Supreme Court - Daily Orders
Santosh Vasantrao Lokhande vs Deepali Santosh Lokhande on 9 September, 2021
Bench: M.R. Shah, Aniruddha Bose
ITEM NO.6 Court 13 (Video Conferencing) SECTION IX
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 (CIVIL) Diary No(s). 2063/2020
(Arising out of impugned final judgment and order dated 02-08-2019
in FCA No. 96/2019 with CA No. 137/2019 passed by the High Court of
Judicature at Bombay)
SANTOSH VASANTRAO LOKHANDE Petitioner(s)
VERSUS
DEEPALI SANTOSH LOKHANDE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.13405/2020-CONDONATION OF DELAY
IN FILING and IA No.13409/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 09-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Ms. Manju Jetley, AOR (Not present)
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
Nobody is present on behalf of the petitioner even in the second call.
On 31.01.2020, this Court passed the following order – “It is stated by the learned counsel for the petitioner that the petitioner is working in Infosys.
Four weeks’ time is granted to the counsel for the petitioner to place on record salary slip of the petitioner.
Liberty is given to the counsel for the petitioner to file an affidavit showing complete emoluments given to him by the Company.” Signature Not Verified Digitally signed by R Office report says that order dated 31.01.2020 has not Natarajan Date: 2021.09.13 16:47:45 IST Reason: been complied with and learned counsel for the petitioner has not placed on record the salary slip of the petitioner.
Contd..
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In that view of the matter, delay is condoned and the Special Leave Petition stands dismissed for non-prosecution.
(NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER