Supreme Court - Daily Orders
Shri Shivanand Damodar Shanbhag vs Sujata Shivanand Shanbhag on 5 January, 2015
Bench: J. Chelameswar, Pinaki Chandra Ghose
ITEM NO.5 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1-2/2014 in Civil Appeal No(s). 4885-4886/2014
SHRI SHIVANAND DAMODAR SHANBHAG Appellant(s)
VERSUS
SUJATA SHIVANAND SHANBHAG Respondent(s)
(for stay and office report)
Date : 05/01/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Appellant(s) Mr. Rana Mukherjee, Adv.
Mr. Siddharth Gautam, Adv.
Ms. Kasturika Kaumudi, Adv.
Mr. Shekhar Kumar,Adv.
For Respondent(s) Mr. Aldanish Rein, Adv.
Ms. Shamshravish Rein, Adv.
Ms. Meharavish Rein, Adv.
Mr. S. K. Sabharwal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Since the maintenance has been paid by the appellant to the respondent, the order passed by the High Court is stayed. The appellant shall continue to give effect to such maintenance in terms of paragraph 16 of the IAs.
IAs are disposed of accordingly.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.01.06 14:56:29 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION IA No. 1-2/2014 IN CIVIL APPEAL NO(s). 4885-4886 OF 2014 SHRI SHIVANAND DAMODAR SHANBHAG Appellant(s) VERSUS SUJATA SHIVANAND SHANBHAG Respondent(s) O R D E R Since the maintenance has been paid by the appellant to the respondent, the order passed by the High Court is stayed. The appellant shall continue to give effect to such maintenance in terms of paragraph 16 of the IAs.
IAs are disposed of accordingly.
….......................J. (J. CHELAMESWAR) .........................J. (PINAKI CHANDRA GHOSE) NEW DELHI JANUARY 05, 2015