Supreme Court - Daily Orders
Sohan Singh Nehra vs Nisha Rani on 28 August, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.15 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). 14182/2017
(Arising out of impugned final judgment and order dated 06-01-2017
in Matrimonial Appeal No. 82/2014 passed by the High Court Of Delhi
At New Delhi)
SOHAN SINGH NEHRA Petitioner(s)
VERSUS
NISHA RANI Respondent(s)
(IA No.54453/2017-PERMISSION TO APPEAR AND ARGUE IN PERSON FILED BY
THE RESPONDENT)
Date : 28-08-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Dr. Krishan Singh Chauhan, AOR
Mr. Chand Kiran,Adv.
Mr. Ajit Kumar Ekka,Adv.
Mr. Ravi Prakash,Adv.
Mr. Murari Lal,Adv.
For Respondent(s) Ms. Nisha Rani
(Caveator-in-person)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order.
The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by(MAHABIR SINGH) MAHABIR SINGH Date: 2017.08.29 17:15:36 IST (PARVEEN KUMARI PASRICHA) COURT MASTER Reason:
COURT MASTER