Supreme Court - Daily Orders
Karan Goel vs Kanika Goel on 5 January, 2021
Bench: A.M. Khanwilkar, Krishna Murari
ITEM NO.17 Court 4 (Video Conferencing) SECTION XIV
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). 14805/2020
(Arising out of impugned final judgment and order dated 12-10-2020
in MATAPP(FC) No. 101/2020 passed by the High Court of Delhi at New
Delhi)
KARAN GOEL Petitioner(s)
VERSUS
KANIKA GOEL Respondent(s)
(FOR ADMISSION and I.R. and IA No.126163/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 05-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Vineet B. Naik, Adv.
Mr. Prabhjit Jauhar, Adv.
Pranaya Goyal, Adv.
Mr. Ranveer Talwar, Adv.
Mr. Sarthak Bhardwaj, Adv.
Mr. S. S. Jauhar, AOR
For Respondent(s) Ms. Malavika Rajkotia, Adv.
Ms. Rytim Vohra, Adv.
Mr. Udita Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in this matter, the special leave petition is, accordingly, dismissed.
However, we clarify that the trial court shall decide all issues and contentions, available to both sides, on its own merits Signature Not Verified Digitally signed by RASHI GUPTA Date: 2021.01.05 in accordance with law uninfluenced by the observations made in the 16:55:52 IST Reason:
impugned judgment.
1 As a matter of fact, we would impress upon the parties to amicably resolve all their contentious issues instead of carrying on the litigation in this manner. We say no more. Pending application(s), if any, shall also stand disposed of.
(RASHI GUPTA) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
2