Supreme Court - Daily Orders
Anil Babbar vs Upasna Kapoor on 14 December, 2022
Bench: Aniruddha Bose, Sudhanshu Dhulia
ITEM NO.34 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37808/2022
(Arising out of impugned final judgment and order dated 11-05-2022
in CMAPPL No. 17765/2022 in Mat.App.(F.C.)No.298/2019 passed by the
High Court Of Delhi At New Delhi)
ANIL BABBAR Petitioner(s)
VERSUS
UPASNA KAPOOR Respondent(s)
( IA No.186944/2022-CONDONATION OF DELAY IN FILING )
Date : 14-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Devvrat, AOR
Mr. Aditya Kumar Dubey, Adv
Mr. Devesh Kumar Agnihotri, Adv
Ms. Swati Setia, Adv
Ms. Neha Jaiswal, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. We do not find any reason to interfere with the order impugned in this petition.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.12.15 12:25:32 IST Reason:
(NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR