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Supreme Court - Daily Orders

Gaurav Goel vs Meenakashi Goel on 10 November, 2021

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

     ITEM NO.10                                COURT NO.1                     SECTION II­C

                                   S U P R E M E C O U R T O F          I N D I A
                                           RECORD OF PROCEEDINGS

                         Petition for Special Leave to Appeal (Crl.)          No.8131/2021

     (Arising out of impugned final judgment and order dated 19­08­2021
     in CRMPM No. 21/2018 passed by the High Court Of Himachal Pradesh
     At Shimla)

     GAURAV GOEL                                                              Petitioner(s)

                                                       VERSUS

     MEENAKASHI GOEL                                                          Respondent(s)

     (FOR ADMISSION)

     Date : 10­11­2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                         Mr. Shubhankar Sen, Adv.
                                         Mr. Akshay Singh, Adv.
                                         Mr. Sanjay Kumar Singh, AOR
     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having heard learned counsel appearing for the petitioner and carefully perusing the material available on record, we see no reason to interfere with the impugned order passed by the High Court of Himachal Pradesh at Shimla disposing of the petition filed by the respondent – herein under Section 482 of the Code of Criminal Procedure, 1973 and setting aside the Trial Court Orders and remanded the matter to the Trial Court for fresh consideration.

Signature Not Verified Digitally signed by Vishal Anand

Date: 2021.11.10 The Special Leave Petition is, accordingly, dismissed.

16:51:46 IST Reason:
       (VISHAL ANAND)                                                       (R.S. NARAYANAN)
     ASTT. REGISTRAR­cum­PS                                                COURT MASTER (NSH)