Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Supreme Court - Daily Orders

Sunahari Lal vs Premwati on 21 April, 2014

ÊITEM NO.36                      COURT NO.9            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).9878/2014

(From the judgement and order    dated 20/12/2013 in CIVIL REVISION
No.514/2013 of The HIGH COURT OF JUDICATURE AT ALLAHABAD)

SUNAHARI LAL                                             Petitioner(s)

                     VERSUS

PREMWATI                                                 Respondent(s)

(With appln(s) for exemption from filing O.T. and prayer for interim
relief)

Date: 21/04/2014      This Petition was called on for hearing today.

CORAM :
           HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
           HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE

For Petitioner(s)       Dr. Sumant Bharadwaj, Adv.
                        Mr. Vivekanand Mishra, Adv.
                        Ms. Mridula Ray Bharadwaj,Adv.

For Respondent(s)


               UPON hearing counsel the Court made the following
                                   O R D E R

The special leave petition is dismissed.

(S. K. Rakheja) (Indu Satija) Court Master Assistant Registrar