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Bijay Prakash Ramchandra Halwai vs Jyothi Bijay Prakash Halwai on 12 February, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre

  ITEM NO.36                               COURT NO.8                     SECTION IIA

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

  Petition for Special Leave to Appeal (Crl.) No......../2015
                                     CRLMP No(s). 1950/2015
  (Arising out of impugned final judgment and order dated 27/08/2014
  in CRWP No. 54/2014 passed by the High Court of Judicature at
  Bombay at Goa)

  BIJAY PRAKASH RAMCHANDRA HALWAI & ORS.                                   Petitioner(s)

                                                  VERSUS

  JYOTHI BIJAY PRAKASH HALWAI                        Respondent(s)
  (With application for condonation of delay in filing SLP)

  Date : 12/02/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

  For Petitioner(s)                    Ms. Geeta Luthra, Sr. Adv.
                                       Mr. Aditya Alok, Adv.
                                       Mr. D. N. Goburdhan, A.O.R.

  For Respondent(s)

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

Delay condoned.

We see no reason to interfere with the order impugned herein. The Special Leave Petition is dismissed.

However, we request the trial court to expedite the trial.

[KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER