Supreme Court - Daily Orders
Nisha Sanjay Rakh vs Sanjay Raosaheb Rakh on 29 January, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.11 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). 2292-2293/2018
(Arising out of impugned final judgment and order dated 04-12-2017
in MCA No. 16/2017 04-12-2017 in MCA No. 229/2016 passed by the
High Court Of Judicature At Bombay At Aurangabad)
NISHA SANJAY RAKH Petitioner(s)
VERSUS
SANJAY RAOSAHEB RAKH Respondent(s)
(FOR ADMISSION and I.R. and IA No.11066/2018-EXEMPTION FROM FILING
O.T.)
Date : 29-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Dr. R. R. Deshpande, AOR
For Respondent(s)
Mr. Prashant M. Nogargoje, Adv.
Mr. Vilas B. Giri, Adv.
Mr. Somanatha Padhan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petitions are dismissed. Pending applications, if any, shall stand disposed of.
(SUKHBIR PAUL KAUR) (RENUKA SADANA)
AR CUM PS ASST.REGISTRAR
Signature Not Verified
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2018.01.29
12:18:07 PKT
Reason: