Supreme Court - Daily Orders
Dinesh Vasantrao Deshmukh vs Archana Dinesh Deshmukh on 17 April, 2014
ITEM NO.14 COURT NO.5 SECTION IIA
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 (Crl) No(s).3001/2014
(From the judgement and order dated 30/01/2014 in CRLWP No.
812/2013 of The HIGH COURT OF BOMBAY AT NAGPUR)
DINESH VASANTRAO DESHMUKH Petitioner(s)
VERSUS
ARCHANA DINESH DESHMUKH & ANR Respondent(s)
(With application for exemption from filing Official
Translation)
Date: 17/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Akash Kakade, Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER