Supreme Court - Daily Orders
Sonia Kunwar Singh Bedi vs Kunwar Singh Bedi on 15 July, 2014
Æ ITEM NO.602 COURT NO.10 SECTION IX
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). 17658-17659/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11/06/2014
IN CA NO. 151/2014 IN FCA NO. 142/2014 AND DATED 27/06/2014 IN CA
NO. 228/2014 IN FCA NO. 142/2014 PASSED BY THE HIGH COURT OF
BOMBAY)
SONIA KUNWAR SINGH BEDI Petitioner(s)
VERSUS
KUNWAR SINGH BEDI Respondent(s)
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND PRAYER FOR INTERIM RELIEF)
WITH
SLP(C) NO.17700/2014
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND PRAYER FOR INTERIM RELIEF)
Date : 15/07/2014 These petitions were called on for hearing in the
mentioning board today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Vivek K. Tankha, Sr. Adv.
Mr. Sumeer Sodhi, Adv.
Mr. Aman Nandrajog, Adv.
Mr. Mohit Malhotra, Adv.
Mr. Sanjay Shukla, Adv.
Mr. T. Mahipal, Adv.
For Respondent(s) Ms. Vandana Sehgal, Adv.
Mr. Anand Daga, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.17658-17659 OF 2014 Taken on board.
These Special Leave Petitions shall stand disposed Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.07.15 of by permitting Sonia Kunwar Singh Bedi -petitioner-mother 18:11:16 IST Reason: to take her two daughters, namely, Mihika, age about 16 Page No.1 of 2 years and Mira, age about 11 years on vacation from 20 th July, 2014 to 15th August, 2014. The petitioner will ensure that the children come back to India for commencement of the school academic year on 15th August, 2014 and shall file an affidavit to the above effect before this Court within next two days.
The Special Leave Petitions are disposed of in the above terms.
SLP(C) NO.17700 OF 2014 List the matter after four weeks.
[VINOD LAKHINA] [SNEH LATA SHARMA]
COURT MASTER COURT MASTER
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