Supreme Court - Daily Orders
Smti. Prativa Dey (Deb) vs Smti. Saraswati Joy on 13 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.26 COURT NO.2 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)....CC No(s).7511/2017
(Arising out of impugned final judgment and order dated 22/03/2016
in RSA No.27/2012 passed by the High Court of Tripura at Agarthala)
PRATIVA DEY (DEB) Petitioner(s)
VERSUS
SARASWATI JOY AND ANR Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 13/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Ms.Sangeeta Kumar, Adv.[SCLSC]
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused letter dt.13.04.2017.
In view of letter circulated by learned counsel for the petitioner seeking adjournment on the ground of viral fever, list after summer vacations.
(Ashok Raj Singh) (H.S.Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2017.04.18
13:27:35 IST
Reason: