Supreme Court - Daily Orders
Dinesh Gopal Jathan vs Ranjitha Dinesh Jathan on 10 December, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.14 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37697/2018
(Arising out of impugned final judgment and order dated 19-07-2017
in FCA No. 86/2016 09-08-2018 in CA No. 280/2017 in FCA No. 86/2016
passed by the High Court Of Judicature At Bombay)
DINESH GOPAL JATHAN Petitioner(s)
VERSUS
RANJITHA DINESH JATHAN Respondent(s)
(IA No.170894/2018-CONDONATION OF DELAY IN FILING and
IA No.170896/2018-CONDONATION OF DELAY IN REFILING )
Date : 10-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Sharad Prakash Pandey,Adv.
Mr. Praveen Chaturvedi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of. Signature Not Verified (MAHABIR SINGH) Digitally signed by MAHABIR SINGH Date: 2018.12.11 (PARVEEN KUMARI PASRICHA) COURT MASTER 10:58:40 IST Reason: BRANCH OFFICER