Supreme Court - Daily Orders
Ambreen Akhoon vs Aditya Arun Paudwal And Anr. on 16 February, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.57 COURT NO.8 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). 25294/2015
(Arising out of impugned final judgment and order dated 04-08-2015
in WP No. 5648/2015 passed by the High Court of Judicature at
Bombay)
AMBREEN AKHOON Petitioner(s)
VERSUS
ADITYA ARUN PAUDWAL AND ANR. Respondent(s)
WITH S.L.P.(C)...CC No. 6087/2016
Date : 16-02-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Jatin Zaveri, AOR
Mr. Neel Kamal Mishra,Adv.
Mr. Deepak Goel, AOR
Mr. Kamal Kumar Pandey,Adv.
Mr. Manoj Diwedi,Adv.
For Respondent(s) Mr. Deepak Goel, AOR
Mr. Kamal Kumar Pandey,Adv.
Mr. Manoj Diwedi,Adv.
Mr. Jatin Zaveri, AOR
Mr. Neel Kamal Mishra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the parties submit that their clients have settled their disputes by way of Consent Terms dated 3rd February, 2018 filed before the Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.02.17 Family Court at Bandra, Mumbai which is taken on record. 12:05:39 IST Reason: 1 The special leave petitions are disposed of in terms of the Consent Terms which shall form part of this order.
The parties shall abide by the terms and conditions as contained in the Consent Terms dated 3rd February, 2018 without fail.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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