Supreme Court - Daily Orders
Prakashchandra Joshi vs Kuntal Prakashchandra Joshi @ Kuntal ... on 21 January, 2022
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
ITEM NO.15 Court 10 (Video Conferencing) SECTION IX
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). 21139/2021
(Arising out of impugned final judgment and order dated 24-06-2021
in FCA No. 162/2019 passed by the High Court Of Judicature At
Bombay)
PRAKASHCHANDRA JOSHI Petitioner(s)
VERSUS
KUNTAL PRAKASHCHANDRA JOSHI @ KUNTAL VISANJI SHAH Respondent(s)
( IA No.168935/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.168934/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 21-01-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Yosobant Das, Sr. Adv.
Mr. Dhananjay Bhaskar Ray, Adv.
Mr. Chand Qureshi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in eight weeks. The petitioner to serve notice through the Embassy of India in Canada.
Dasti service, in addition, is permitted. The petitioner is also permitted to serve the respondent through her email ID.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.01.21 16:22:34 IST Reason: (GULSHAN KUMAR ARORA) (RENU KAPOOR) AR-CUM-PS COURT MASTER (NSH)