Supreme Court - Daily Orders
Sachin Arora vs Manju Arora on 4 July, 2023
Bench: Krishna Murari, Sanjay Kumar
ITEM NO.31 COURT NO.8 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). 11643/2023
(Arising out of impugned final judgment and order dated 10-05-2023
in CM(M) No. 64/2023 passed by the High Court Of Delhi At New
Delhi)
SACHIN ARORA Petitioner(s)
VERSUS
MANJU ARORA Respondent(s)
( IA No.109650/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 04-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Ms. Preeti Singh, AOR
Mr. Sunklan Porwal, Adv.
Ms. Saumya Dwivedi, Adv.
Ms. Kumkum Mandhanya, Adv.
Ms. Simranjeet Kaur, Adv.
Mr. Rishabh Munjal, Adv.
For Respondent(s) Mr. Prabhjit Jauhar, Adv.
Mr. Bhanu Thakur, Adv.
Ms. Gauri Rajput, Adv.
Mr. S. S. Jauhar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Signature Not VerifiedDigitally signed by GEETA AHUJA Mr. S.S. Jauhar, AOR appearing on behalf of the Date: 2023.07.05 17:52:14 IST Reason: respondent on the strength of caveat accepts notice. 1 He prays for and is allowed two weeks’ time to file counter affidavit. Rejoinder affidavit, if any, be filed within one week thereafter.
We make it clear that at this stage we have not passed any interim order.
List on 07.08.2023.
(Geeta Ahuja) (Beena Jolly)
Assistant Registrar-cum-PS Court Master
2