Supreme Court - Daily Orders
Sau. Sunita Raju Kanbale vs Vijay Shankarrao Kanbale on 14 July, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia
ITEM NO.19 COURT NO.2 SECTION IX
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). 11441/2022
(Arising out of impugned final judgment and order dated 25-04-2022
in SA No. 134/2022 passed by the High Court Of Judicature At Bombay
At Nagpur)
SAU. SUNITA RAJU KANBALE Petitioner(s)
VERSUS
VIJAY SHANKARRAO KANBALE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.90774/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.90775/2022-EXEMPTION FROM
FILING O.T. )
Date : 14-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Kunal Cheema, AOR
Ms. Aditi Deshpande Parkhi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere. The Special Leave Petition is dismissed.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by Indu Marwah Date: 2022.07.16 10:54:46 IST Reason: