Supreme Court - Daily Orders
Pradeep Bhardwaj vs Priya on 5 August, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.14 COURT NO.9 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) No(s). 18430/2019
(Arising out of impugned final judgment and order dated 26-02-2019
in MATAP No. 54/2018 passed by the High Court Of Delhi At New
Delhi)
PRADEEP BHARDWAJ Petitioner(s)
VERSUS
PRIYA Respondent(s)
(FOR ADMISSION and IA No.108285/2019-EXEMPTION FROM FILING O.T.
IA No. 108285/2019 - EXEMPTION FROM FILING O.T.)
Date : 05-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Aditya Aggarwal, Adv.
Ms. Shweta Tiwari, Adv.
Mr. Vipin Kumar Jai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Issue notice for the limited purpose of exploring the possibility of settlement, if any, returnable in four weeks.
Dasti, in addition, is permitted.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.08.05 17:51:33 IST (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER Reason: