Supreme Court - Daily Orders
Ruhi Arora vs Smt. Monika Arora on 3 November, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.42 COURT NO.13 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 (C) No(s). 22973/2023
(Arising out of impugned final judgment and order dated 10-07-2023
in FAFO No. 301/2020 passed by the High Court Of Judicature At
Allahabad)
RUHI ARORA & ANR. Petitioner(s)
VERSUS
SMT. MONIKA ARORA & ORS. Respondent(s)
(FOR ADMISSION and IA No.210127/2023-EXEMPTION FROM FILING O.T. )
Date : 03-11-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Santosh Narayan Singh, Adv.
Mr. Mohd. Faisal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the judgment impugned herein under Article 136 of the Constitution of India.
2. The petition for Special Leave to Appeal is dismissed along with pending application(s), if any.
Signature Not Verified Digitally signed by Neetu Khajuria(POOJA SHARMA) Date: 2023.11.04 13:10:10 IST (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH) Reason: