Supreme Court - Daily Orders
Jayanti Prasad Gautam vs Pragya Gautam on 15 July, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.41 COURT NO.7 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). 862/2019
(Arising out of impugned final judgment and order dated 19-09-2018
in CMM No. 140/2018 passed by the High Court Of Delhi At New Delhi)
JAYANTI PRASAD GAUTAM Petitioner(s)
VERSUS
PRAGYA GAUTAM Respondent(s)
Date : 15-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. J.M. Kalia,Adv.
Mr. Ravinder Kumar Yadav, AOR
Ms. Bhavana Garg,Adv.
Mr. Vinayak Sharma,Adv.
Ms. Arti Anupriya,Adv.
Mr. Vineet Yadav,Adv.
For Respondent(s) Mr. Naresh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Considering the facts and circumstances of the case, we are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
However, the question of law raised by the petitioner is left open.
Petitioner is also at liberty to raise all the contentions before the Family Court at the appropriate stage. Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.07.17 17:29:48 IST Reason: Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER