Supreme Court - Daily Orders
Lata Malkani vs Mohini Malkani (D) Thr Lrs . on 4 March, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.25 COURT NO.2 SECTION IVA
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.4957/2016
(Arising out of impugned final judgment and order dated 18/11/2015
in CR No. 32/2015 passed by the High Court Of Judicature at M.P,
Bench At Indore)
LATA MALKANI Petitioner(s)
VERSUS
MOHINI MALKANI (D) THR LRS AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T.)
Date : 04/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Manish Pitale,Adv.
Ms. Deeplaxmi S.Matwankar,Adv.
For Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2016.03.05
13:02:09 IST
Reason: