Supreme Court - Daily Orders
Arvind Garach vs Pragna Garach . on 12 October, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.38 COURT NO.10 SECTION XVI
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). 28257/2015
(Arising out of impugned final judgment and order dated 14/05/2015
in CO No. 323/2015 passed by the High Court of Calcutta)
ARVIND GARACH Petitioner(s)
VERSUS
PRAGNA GARACH AND ORS. Respondent(s)
Date : 12/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Hiren Dasan, Adv.
Mr. Uday Gupta, Adv.
Mr. Avinash Singh, Adv.
Mr. Chand Qureshi, Adv.
Mrs Sarla Chandra,Adv.
For Respondent(s) Mr. Subhasish Bhowmick,Adv.
Mr. Kamal Mondal, Adv.
Mr. Anupam Bakshi, Adv.
Ms. Neerja Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Learned Counsel for the Parties. We find no ground to interfere.
The Special Leave Petition is dismissed. Pending application, if any, also stands disposed of.
(USHA BHARDWAJ) (INDU POKHRIYAL)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.10.13
16:14:06 IST
Reason: