Supreme Court - Daily Orders
Vibhor Garg vs Neha on 28 April, 2022
Bench: Vineet Saran, J.K. Maheshwari
ITEM NO.9 COURT NO.9 SECTION IV-B
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).21195/2021
(Arising out of impugned final judgment and order dated 12-11-2021
in CR No.1616/2020 passed by the High Court Of Punjab & Haryana At
Chandigarh)
VIBHOR GARG Petitioner(s)
VERSUS
NEHA Respondent(s)
(FOR ADMISSION and I.R. and IA No.169519/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 28-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Ankit Swarup, AOR
Mr. Neelmani Pant, Adv.
Ms. Vidisha Swarup, Adv.
For Respondent(s) Mr. Gagan Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matter for final hearing and disposal on 27.07.2022. Learned counsel for the parties agree that they will not seek any adjournment.
In the meanwhile, Matrimonial proceedings in CIS No. DMC/405/2017(CNR No. PBBT0100-4656-2017), titled as “Vibhor Garg v. Neha” pending in the Court of Principal Judge, Family Court, Bathinda(Punjab) shall remain stayed.
Signature Not VerifiedDigitally signed by NEETU KHAJURIA Date: 2022.04.28 17:24:24 IST Reason:
(SNEHA DAS) (PRADEEP KUMAR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER