Supreme Court - Daily Orders
Santosh Vasantrao Lokhande vs Deepali Santosh Lokhande on 31 January, 2020
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.25 COURT NO.14 SECTION IX
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). 2063/2020
(Arising out of impugned final judgment and order dated 02-08-2019
in FCA No. 96/2019 02-08-2019 in CA No. 137/2019 passed by the High
Court Of Judicature At Bombay)
SANTOSH VASANTRAO LOKHANDE Petitioner(s)
VERSUS
DEEPALI SANTOSH LOKHANDE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.13405/2020-CONDONATION OF DELAY
IN FILING and IA No.13409/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 31-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Nishant Katneshwarkar,Adv.
Ms. Anisha Mathur,Adv.
Mr. Siddharth S.,Adv.
Ms. Manju Jetley, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is stated by the learned counsel for the petitioner that the petitioner is working in Infosys.
Four weeks’ time is granted to the counsel for the petitioner to place on record salary slip of the petitioner.
Liberty is given to the counsel for the petitioner to file an affidavit showing complete emoluments given to him by the Signature Not Verified Company.
Digitally signed by GEETA AHUJA Date: 2020.01.31 17:06:06 IST Reason: (SUMAN WADHWA) (PRADEEP KUMAR)
AR CUM PS BRANCH OFFICER