Supreme Court - Daily Orders
Gurpreet Amrik Singh Bumrah vs Vini Gurpreet Bumrah on 16 December, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.25 COURT NO.7 SECTION II-A
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). 11343/2019
(Arising out of impugned final judgment and order dated 05-07-2019
in CRLWP No. 1809/2019 passed by the High Court Of Judicature At
Bombay)
GURPREET AMRIK SINGH BUMRAH Petitioner(s)
VERSUS
VINI GURPREET BUMRAH & ANR. Respondent(s)
(IA No. 181912/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 181910/2019 - EXEMPTION FROM FILING O.T.) Date : 16-12-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Petitioner(s) Mr. Ritesh Khare, Adv.
Mr. Animesh Kumar, Adv.
Ms. Ekta Bharati, Adv.
Mr. Sumit Kumar, Adv.
Mr. Zeehan, Adv.
Mr. Neeraj Shekhar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R We are not inclined to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.
However, dismissal of this petition will not come in the way of the petitioner to pursue such other remedies and contentions as may be permissible in law.Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.12.17 09:51:31 IST
Reason: Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)