Supreme Court - Daily Orders
Anjali Kaul vs Narendra Krishna Zutshi . on 21 February, 2014
.
ITEM NO.7 COURT NO.12 SECTION XI
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 (Civil) No(s).39713/2013
(From the judgement and order dated 26/02/2013 in FAFO No.369/2012 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD, BENCH AT LUCKNOW)
ANJALI KAUL & ANR. Petitioner(s)
VERSUS
NARENDRA KRISHNA ZUTSHI & ORS. Respondent(s)
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Anurag Kishore,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed. We make it clear that the Trial Court will decide the case on its own merits without being influenced by the observation made by the High Court in the impugned order.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER