Supreme Court - Daily Orders
K Murugendran vs K Dakshayani Kumar on 6 May, 2021
Bench: Navin Sinha, V. Ramasubramanian
ITEM NO.19 Court 9 (Video Conferencing) SECTION IV-A
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). 6207/2021
(Arising out of impugned final judgment and order dated 16-04-2020
in RFA No. 286/2015 passed by the High Court of Karnataka at
Bengaluru)
K MURUGENDRAN Petitioner(s)
VERSUS
K DAKSHAYANI KUMAR Respondent(s)
( IA No.54464/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 06-05-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. H. Chandra Sekhar, AOR
For Respondent(s) Mr. S. Nandakumar, Adv.
Ms. Deepika Nandakumar, Adv.
Mr. Naresh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the judgment and order passed by the High Court. The Special Leave Petition is dismissed.
Pending application(s) shall also stand disposed of.
Signature Not Verified Digitally signed by(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) Rachna Date: 2021.05.06 17:03:01 IST Reason: