Supreme Court - Daily Orders
Vijaya Vasant Sawant Alias Vijaya ... vs Shubhangi Shivling Parab on 20 January, 2017
Bench: Dipak Misra, R. Banumathi
ITEM NO.61 COURT NO.2 SECTION IIA
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). 3097/2014
(Arising out of impugned final judgment and order dated 01/04/2013
in CRLRA No. 41/2011 passed by the High Court of Judicature at
Bombay at Goa)
VIJAYA V.SAWANT ALIAS VIJAYA S.PARAB Petitioner(s)
VERSUS
SHUBHANGI SHIVLING PARAB & ORS. Respondent(s)
(With appln. (s) for impleadment and office report)
(For final disposal)
Date : 20/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Colin Gonsalves,Sr.Adv.
Ms. Olivia Bang,Adv.
Ms. Jyoti Mendiratta,Adv.
For Respondent(s) Mr. Shivaji M. Jadhav,Adv.
1 to 4 and 6 Ms. Astha Deep,Adv.
For Res.No.5 Mr. Pratap Venugopal,Adv.
Ms. Surekha Raman,Adv.
Ms. Niharika,Adv.
Mr. Aman Shukla,Adv.
Ms. Kanika Kalaiyarasan,Adv.
For M/s. K. J. John & Co.,Advs.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
As an interim measure, it is directed that the proceedings Signature Not Verified pending under the Domestic Violence Act Digitally signed by ANITA MALHOTRA Date: 2017.01.24 17:41:07 IST Reason: between the parties shall remain stayed, subject to respondent-husband's depositing a sum of Rs.1,50,000/- 1 (Rupees one lakh fifty thousand) before this Court within six weeks hence. After the amount is deposited, the petitioner-wife would be entitled to withdraw the same.
Let the matter be added to the hearing list in the first week of September, 2017.
(Anita Malhotra) (H.S.Parasher)
Court Master Court Master
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