Supreme Court - Daily Orders
Jalaluddin Ali vs Manju Begum on 25 April, 2023
Bench: B.R. Gavai, Vikram Nath, Sanjay Karol
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ITEM NO.12 COURT NO.8 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). 17289/2022
(Arising out of impugned final judgment and order dated 10-06-2022
in RFA No. 81/2018 passed by the Gauhati High Court)
JALALUDDIN ALI Petitioner(s)
VERSUS
MANJU BEGUM & ORS. Respondent(s)
(FOR ADMISSION )
Date : 25-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s)
Mr. Parthiv K. Goswami, Sr. Adv.
Mr. Ankit Agarwal, AOR
Ms. Atiga Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Mr. Parthiv K. Goswami, learned senior counsel appearing for the petitioner states that the respondent has not complied with the directions issued by the High Court of paying the amount within a specific time period.
Signature Not VerifiedDigitally signed by Deepak Singh
2. In the present case, we do not find any reason to Date: 2023.05.06 11:52:46 IST Reason: interfere with the concurrent finding of fact. 2
3. In so far as the non-compliance with the directions issued by the High Court is concerned, the petitioner is at liberty to take such steps as are permissible in law.
4. The special leave petition is disposed of accordingly.
5. Pending application(s), if any, stand(s) disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)