Supreme Court - Daily Orders
Urvashi Aggarwal vs Inderpaul Aggarwal on 16 July, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.22 Court 2 (Video Conferencing) SECTION II-C
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). 4828/2021
(Arising out of impugned final judgment and order dated 14-06-2021
in CRLREVP No. 549/2018 passed by the High Court Of Delhi At New
Delhi)
URVASHI AGGARWAL & ORS. Petitioner(s)
VERSUS
INDERPAUL AGGARWAL Respondent(s)
(FOR ADMISSION)
Date : 16-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Praveen Suri, Adv.
Ms. Komal Chhibber, Adv.
Mr. Harsh Mahan, Adv.
Ms. Purnima Jauhari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This is an order against interim maintenance. Consequently, this is not a matter to be taken up under Article 136 of the Constitution of India. Accordingly, the Special Leave Petition is dismissed. However, the Family Court is directed to decide the matter expeditiously and preferably within a period of six months from today.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS
Signature Not Verified
BRANCH OFFICER
Digitally signed by R
Natarajan
Date: 2021.07.17
12:48:39 IST
Reason: