Supreme Court - Daily Orders
Kamlesh Kalra vs Shilpika Kalra on 24 April, 2020
ITEM NO.1504 Virtual Court 3 SECTION II-C
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). 2908/2019
KAMLESH KALRA Petitioner(s)
VERSUS
SHILPIKA KALRA & ORS. Respondent(s)
WITH Diary No(s). 9972/2019 (II-C) Date : 24-04-2020 These petitions were called on for judgment today.
For Petitioner(s) Mr. Satya Mitra, AOR Ms. Nidhi Mohan Parashar, AOR For Respondent(s) Ms. Nidhi Mohan Parashar, AOR Mr. Himinder Lal, AOR Mr. Rajat Singh, AOR Hon'ble Mr. Justice Vineet Saran pronounced the judgment of the Bench comprising Hon’ble Mr. Justice Uday Umesh Lalit and His Lordship.
Delay condoned.
Leave granted.
The Appeal arising out of Special Leave Petition (Crl.) No.2908 of 2019 filed by Kamlesh Kalra is allowed and the FIR no. 390 of 2014 under Sections 498A/406 IPC is quashed; and the Appeal arising out of Special Leave Petition (Crl.)….. (Diary No.9972 of 2019) filed by Shilpika Kalra is dismissed.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.04.24 (NEELAM GULATI) 16:59:08 IST Reason: (RAJINDER KAUR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
(Signed Reportable Judgment is placed on the file)