Supreme Court - Daily Orders
Rohitash Kumar Arya vs Kumari Shambhavi on 10 April, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.12 COURT NO.11 SECTION XI
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). 10306/2024
(Arising out of impugned final judgment and order dated 09-11-2023
in FAFO No. 472/2022 and order dated 20-12-2023 in CMRA No.
167/2023 passed by the High Court Of Judicature At Allahabad,
Lucknow Bench)
ROHITASH KUMAR ARYA Petitioner(s)
VERSUS
KUMARI SHAMBHAVI & ORS. Respondent(s)
(IA No.64594/2024-CONDONATION OF DELAY IN FILING
IA No.64590/2024-EXEMPTION FROM FILING O.T.
IA No.64591/2024-PERMISSION TO APPEAR AND ARGUE IN PERSON )
Date : 10-04-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Permission to appear and argue in person is granted.
2. Delay condoned.
3. We are not inclined to interfere with the orders impugned herein under Article 136 of the Constitution of India.
4. The petitions for Special Leave to Appeal are dismissed.
5. Signature Not Verified Pending applications are disposed of.
Digitally signed by rashmi dhyani pant Date: 2024.04.10 16:53:12 IST Reason:(RASHMI DHYANI PANT) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)