Supreme Court - Daily Orders
Rajendra Verma vs Neelam Verma on 30 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.4 COURT NO.9 SECTION IVA
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).2187/2015
(Arising out of impugned final judgment and order dated 10/10/2014
in FA No. 134/2006 passed by the High Court of Chhatisgarh at
Bilaspur)
RAJENDRA VERMA Petitioner(s)
VERSUS
NEELAM VERMA Respondent(s)
(With appln. (s) for bringing on record additional documents and
exemption from filing O.T. and interim relief and office report)
Date : 30/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Tara Chandra Sharma, Adv.
Ms. Pankhuri Shrivastava, Adv.
Mr. Rupesh Kumar, AOR
Ms. Neelam Sharma, Adv.
For Respondent(s) Mr. Sanjeev Pathak, Adv.
Ms. Sandhya Gupta, Adv.
Mr. Sanjay Kumar Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Interim orders to continue.
(SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.10.30 18:03:46 IST Reason: