Supreme Court - Daily Orders
Harshita G.Gandhi vs Nimit Gandhi on 21 April, 2023
Bench: Sudhanshu Dhulia, Aravind Kumar
ITEM NO.14 COURT NO.10 SECTION XIV
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. 6312/2023
(Arising out of impugned final judgment and order dated 07-12-2022
in CMM No. 1316/2022 passed by the High Court Of Delhi At New
Delhi)
HARSHITA G.GANDHI Petitioner(s)
VERSUS
NIMIT GANDHI Respondent(s)
(IA No.75331/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.75327/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 21-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Ms. June Chaudhary, Sr. Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Mihd. Harish Usmani, Adv.
Ms. Kanika Chauhan, Adv.
Mr. Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Hussain, Adv.
Ms. Ruchi Munjal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. We do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by SNEHA DAS Date: 2023.04.21 16:18:36 IST Reason: (SNEHA DAS) (VIDYA NEGI)
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