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M/S Royal Sundaram Alliance Insurance ... vs Mandala Yadagari Goud on 27 March, 2015

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     ITEM NO.45                                 COURT NO.11                         SECTION XIV

                                   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).     8742/2015

     (Arising out of impugned final judgment and order dated 25/11/2014
     in FAO No. 421/2013 passed by the High Court Of Delhi At New Delhi)

     MANISHA SWARUP                                                                 Petitioner(s)

                                                         VERSUS

     MUKAND SWARUP                                                                  Respondent(s)

     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and interim relief and office report)


     Date : 27/03/2015 This petition was called on for hearing today.

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

     For Petitioner(s)
                                          Mr. Nikhil Goel,Adv.
                                          Ms. Naveen Goel, Adv.
                                          Mr. Marsook Bafaki, Adv.
     For Respondent(s)


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

We find no ground to interfere in this Petition while exercising our power under Article 136 of th e Constitution. Hence Special Leave Petition stands dismissed. However, this will not in any way preclude the Petitioner from approaching the appropriate court to seek visitation for a larger number of days especially if she has to travel to Chennai for this purpose.

                             (NEELAM GULATI)                             (SAROJ SAINI)
                              COURT MASTER                                COURT MASTER
ITEM NO.45                    COURT NO.11                         SECTION XIV

                  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).       8742/2015

(Arising out of impugned final judgment and order dated 25/11/2014 in FAO No. 421/2013 passed by the High Court Of Delhi At New Delhi) MANISHA SWARUP Petitioner(s) VERSUS MUKAND SWARUP Respondent(s) (with appln. (s) for exemption from filing c/c of the impugned judgment and interim relief and office report) Date : 27/03/2015 This petition was called on for hearing today.

CORAM :

HON’BLE MR. JUSTICE VIKRAMAJIT SEN HON’BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. Nikhil Goel,Adv.

Ms. Naveen Goel, Adv.

Mr. Marsook Bafaki, Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R We find no ground to interfere in this Petition while exercising our power under Article 136 of the Constitution. However, this will not in any way preclude the Petitioner from approaching the appropriate court to seek visitation for a larger number of days especially if she has to travel to Chennai for this purpose.

             (NEELAM GULATI)                         (SAROJ SAINI)
              COURT MASTER                            COURT MASTER