Supreme Court - Daily Orders
Ashok Kumar Aneja vs Raj Kumari Aneja on 19 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.14 COURT NO.3 SECTION IVB
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). 31473/2014
(Arising out of impugned final judgment and order dated 26/08/2014
in CR No. 3181/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
ASHOK KUMAR ANEJA Petitioner(s)
VERSUS
RAJ KUMARI ANEJA AND ORS Respondent(s)
(With interim relief and office report)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Jayant Kumar Mehta,Adv.
For Respondent(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Gagan Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit be filed within one week from today. Rejoinder Affidavit,if any, be filed within two weeks thereafter.
List the matter on 9th March, 2015.
(Ashwani Kumar) (Sneh Bala Mehra)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.01.22
16:55:23 IST
Reason: