Supreme Court - Daily Orders
Pushpa Devi vs Ramesh Chander on 6 February, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.10 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). 2097/2018
(Arising out of impugned final judgment and order dated 08-08-2017
in RSA No. 204/2017 passed by the High Court Of Delhi At New Delhi)
PUSHPA DEVI & ORS. Petitioner(s)
VERSUS
RAMESH CHANDER Respondent(s)
(With Interim Relief and FOR EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT -IA 2771/2018)
Date : 06-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anil Grover,Adv.
Ms. Noopur Singhal,Adv.
Mr. Karunakar Mahalik, AOR
Ms. Rumi Chandra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (SUMAN JAIN) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by MAHABIR SINGH Date: 2018.02.06 17:40:36 IST Reason: