Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Mubarak Gulab Nadaaf vs Alvina Alias Shabana Mubarak Nadaaf on 23 March, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.27               COURT NO.1               SECTION II­A

                    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).2317­2318/2018

     (Arising out of impugned final judgment and order dated  17­02­
     2018 in WP Nos.4716/2015 & 4717/2015 passed by the High Court Of
     Judicature At Bombay)

     MUBARAK GULAB NADAAF                               Petitioner(s)

                                     VERSUS

     ALVINA ALIAS SHABANA MUBARAK NADAAF & ORS.         Respondent(s)

(FOR   ADMISSION   and   I.R.   and   IA   No.37806/2018­EXEMPTION   FROM FILING   C/C   OF   THE   IMPUGNED   JUDGMENT   and   IA   No.37803/2018­ EXEMPTION FROM FILING O.T.) Date : 23­03­2018 These petitions were called on for hearing      today.

CORAM : 

         HON'BLE THE CHIEF JUSTICE          HON'BLE MR. JUSTICE A.M. KHANWILKAR          HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Abhay Anturkar, Adv.

Ms. Prachiti R. Deshpande, Adv. for                 M/s. Abhay Anturkar & Associates, Advs. [AOR]                     For Respondent(s) --

                    

          UPON hearing the counsel the Court made the following                              O R D E R Heard learned counsel for the petitioner.

Signature Not Verified

The Special Leave Petitions are dismissed.

Digitally signed by SUBHASH CHANDER Date: 2018.03.23 17:02:53 IST Reason:

(Subhash Chander)                    (H.S. Parasher)    AR­cum­PS                       Assistant Registrar