Supreme Court - Daily Orders
Manish Sehgal vs Meenu Sehgal on 30 January, 2014
ITEM NO.10-A COURT NO.10 SECTION IVB
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 (Civil) No(s).1590-1591/2014
(From the judgement and order dated 18/12/2013 in MATA No.29/2013 & CMA
No.12745/2013 of The HIGH COURT OF DELHI AT N. DELHI)
MANISH SEHGAL Petitioner(s)
VERSUS
MEENU SEHGAL Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief)
Date: 30/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. B.T. Singh, Adv.
Mr.L.R. Sailo, Adv.
Mr. Mayank Goel,Adv.
For Respondent(s) Ms. Meenakshi Arora, Sr.Adv.
Ms. Prerna Mehta,Adv.
Mr. Bharat Arora, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and Ms. Meenakshi Arora learned senior counsel for the respondent.
Having perused the order passed by the Family Court as also by the High Court, we see no reason to interfere. The special leave petitions are dismissed.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master