Supreme Court - Daily Orders
Rita vs Jai Solanki on 8 September, 2017
Bench: N.V. Ramana, Amitava Roy
ITEM NO.7 COURT NO.9 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). 22395/2017
(Arising out of impugned final judgment and order dated 05-07-2017
in MATA No. 83/2017 passed by the High Court Of Delhi At New Delhi)
RITA Petitioner(s)
VERSUS
JAI SOLANKI Respondent(s)
(FOR ADMISSION and I.R. and IA No.81417/2017-EXEMPTION FROM FILING
O.T.)
Date : 08-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. D. N. Goburdhan, AOR
Ms. Pallavi Chopra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (S. SIVARAMAKRISHNA)
AR CUM PS ASST.REGISTRAR
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2017.09.09
12:05:31 IST
Reason: