Supreme Court - Daily Orders
Dr. Ashok vs Ashwini Divorcee on 19 January, 2021
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
ITEM NO.3 Court 2 (Video Conferencing) SECTION II-A
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).3131-3132/2020
(Arising out of impugned final judgment and order dated 09-01-2020
in CRLRA No.243/2017 09-01-2020 in CRLWP No.1597/2017 passed by the
High Court of Judicature at Bombay at Aurangabad)
DR. ASHOK S/O PUNDALIK PUDALE Petitioner(s)
VERSUS
ASHWINI DIVORCEE W/O ASHOK PUDALE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.62344/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 19-01-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Shashibhushan P. Adgaonkar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory application also stands disposed of.
Signature Not Verified(SATISH KUMAR YADAV) Digitally signed by SATISH KUMAR YADAV (RAJ RANI NEGI) DEPUTY REGISTRAR Date: 2021.01.19 16:46:19 IST Reason:
DEPUTY REGISTRAR