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Renu Bajaj vs Pramod Kumar Bajaj on 3 July, 2015

Bench: Chief Justice, Arun Mishra, Amitava Roy

     ITEM NO.78                          COURT NO.1                 SECTION XI

                               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). 30453/2014
     (Arising out of impugned final judgment and order dated 07/04/2014
     in CM No. 31262/2011,07/04/2014 in HCP No. 1070/2008 passed by the
     High Court Of Judicature at Allahabad, Lucknow Bench)

     RENU BAJAJ                                                      Petitioner(s)

                                                VERSUS

     PRAMOD KUMAR BAJAJ                                              Respondent(s)

     (with appln. (s) for exemption from filing O.T. and office report)

     I.A.Nos.5&6 (Appln.for impleadment and exemption from filing
     c/copy)

     Date : 03/07/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)              Mr.K.G.Bhagat, Adv.
                                    Mr.Rahul Dagar, Adv.
                                    Mr. Vineet Bhagat,Adv.

     For Respondent(s)              Mr.Basava Prabhu S.Patil, Sr.Adv.
                                    Mr. B. Subrahmanya Prasad,Adv.
                                    Mr.Anirudh Sanganeria, Adv.
                                    Mr.Chinmay Deshpande, Adv.

                                    Ms.Rakhi Gupta,applicant-in-person

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

I.A.Nos.5 & 6 of 2015 are allowed.

Learned counsel for the petitioner is directed to amend the cause title suitable forthwith.

Call the matter on 21st July, 2015.

We direct the petitioner and the respondents to be present before the Court on that day. 11:30:50 IST Reason:

(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar