Supreme Court - Daily Orders
Archana Mishra vs Dipali Chowdhury on 21 January, 2019
Bench: L. Nageswara Rao, Mohan M. Shantanagoudar
ITEM NO.14 COURT NO.13 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) No(s). 248/2019
(Arising out of impugned final judgment and order dated 19-09-2018
in FA No. 128/2007 passed by the High Court At Calcutta)
ARCHANA MISHRA & ANR. Petitioner(s)
VERSUS
DIPALI CHOWDHURY & ANR. Respondent(s)
(FOR I.R. and IA No.1974/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 21-01-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. D.N. Ray, Adv.
Mr. Lokesh K. Choudhary, Adv.
Mr. Dillip Kumar Nayak, Adv.
Ms. Disha Ray, Adv.
Mrs. Sumita Ray, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
Pending application is disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.01.21 17:09:39 IST Reason: