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Sandip Sankarlal Kedia vs Pooja Sandip Kedia on 5 May, 2015

Bench: Vikramajit Sen, Abhay Manohar Sapre

     ITEM NO.34+74                      COURT NO.11                 SECTION IX

                               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).   12496/2015

     (Arising out of impugned final judgment and order dated 24/02/2015
     in WP No. 11493/2014 passed by the High Court of Bombay)

     SANDIP SANKARLAL KEDIA                                          Petitioner(s)

                                                 VERSUS

     POOJA SANDIP KEDIA                                              Respondent(s)

     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and permission to file lengthy list of dates and interim
     relief and office report)

     WITH
     SLP(C) Nos........../2015 (C.Nos.8152-8153/2015)
     (With appln.for c/delay in filing SLPs and c/delay in refiling SLPs
     and office report)
     Date : 05/05/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE VIKRAMAJIT SEN
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)              Mr. Dhruv Mehta, Sr.Adv.
                                    Mr. Ashwani Kumar,Adv.


     For Respondent(s)              Mr.   Shyam Divan, Sr.Adv.
                                    Mr.   Ramesh Lalwani, Av.
                                    Mr.   Jatin Zaveri,Adv.
                                    Mr.   Neel Kamal Mishra, Adv.

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

To be listed along with SLP(C) No.11829 of 2015 in the last week of July, 2015.

Mr. Shyam Divan learned Senior Counsel appearing for Respondent, on instructions, states that Respondent Pooja Sandip Kedia shall request for an adjournment on the next date of hearing in the Matriminoal Case being Petition No.B-102/10 pending in the Signature Not Verified Family Court at Bandra, Mumbai.

     (USHA BHARDWAJ)                                           (SAROJ SAINI)
        AR-CUM-PS                                               COURT MASTER