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Kuldeep Panwar Singh vs Poonam Rani on 6 October, 2017

Bench: Kurian Joseph, R. Banumathi, Amitava Roy

     ITEM NO.48 & 61                               COURT NO.3                  SECTION II-C

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

     Diary No(s). 29254/2017
     (Arising out of impugned final judgment and order dated 20-02-2017
     in CRLA No. 711/2012 passed by the High Court of Delhi at New
     Delhi)

     KULDEEP PANWAR SINGH                                                  Petitioner(s)
                                                     VERSUS
     POONAM RANI & ANR.                                                    Respondent(s)

     (WITH I.R. AND IA NO.94378/2017-CONDONATION OF DELAY IN FILING AND
     IA NO.94381/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     AND IA NO.94375/2017-PERMISSION TO FILE SLP/TP )

     WITH
     DIARY NO(S). 16441/2017
     (WITH I.R. AND IA NO.76723/2017-CONDONATION OF DELAY IN FILING AND
     IA NO.76726/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     AND IA NO.76720/2017-PERMISSION TO FILE SLP AND IA
     NO.76724/2017-CONDONATION OF DELAY IN REFILING AND IA
     NO.80027/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

     Date : 06-10-2017 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MR. JUSTICE AMITAVA ROY


     For Petitioner(s)                 Mr.   Sanjay Hegde,Sr.Adv.
                                       Mr.   Aftab Ali Khan, AOR
                                       Mr.   Sheikh Imran Alam,Adv.
                                       Mr.   Iftekhar Ahmad,Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Permission to file special leave petition(s) is granted. Delay condoned.

We find no reason to entertain these special leave petitions, which are, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

     (NARENDRA PRASAD)                                                  (RENU DIWAN)
       COURT MASTER                                                    ASST. REGISTRAR