Supreme Court - Daily Orders
Santosh Bhandari vs Shivani Bhandari on 12 April, 2021
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.35 Court 11 (Video Conferencing) 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). 5636/2021
(Arising out of impugned final judgment and order dated 22-03-2021
in MATAPP(FC) No. 41/2021 passed by the High Court of Delhi at New
Delhi)
SANTOSH BHANDARI & ANR. Petitioner(s)
VERSUS
SHIVANI BHANDARI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.49536/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 12-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Pawan Bhandari,Sr.Adv.
Ms. Nidhi Mohan Parashar,Adv.
Ms. Kaveeta Wadia, AOR
Mr. Akshay Bhatia,Adv.
For Respondent(s)
Mr. S. S. Jauhar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioners seeks permission to withdraw this petition with liberty to approach the High Court.
Permission granted.
The Special Leave Petition is, accordingly, Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.04.13 dismissed as withdrawn with liberty as prayed for.
16:04:36 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER