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Inderjeet Singh Amardeep Singh Chadha @ ... vs Davinder Kaur Amardeep Singh Chadha on 10 May, 2019

Bench: L. Nageswara Rao, M.R. Shah

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     ITEM NO.24                              COURT NO.13                SECTION IX

                                  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).11766/2019

     (Arising out of impugned final judgment and order dated 25-04-2019
     in APPL No. 114/2019 passed by the High Court Of Judicature At
     Bombay)

     INDERJEET SINGH AMARDEEP SINGH CHADHA @ SUPREMO                    Petitioner(s)

                                                    VERSUS

     DAVINDER KAUR AMARDEEP SINGH CHADHA                Respondent(s)
     (With appln for exemption from filing c/c of the impugned judgment)

     Date : 10-05-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE L. NAGESWARA RAO
                            HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                Ms. Meenakshi Arora,Sr.Adv.
                                      Ms. Jaikriti S. Jadeja, AOR

     For Respondent(s)                Mr.   Jayant Bhushan,Sr.Adv.
                                      Mr.   Prasenjit Keswani,Adv.
                                      Mr.   Satyajit Saha,Adv.
                                      Mr.   Vishal Thadhani,Adv.
                                      Mr.   Raghvendra Pratap Singh,Adv.
                                      Ms.   Devika Khanna,Adv.
                                      Ms.   V.D.Khanna, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Issue notice.

The petitioner is directed to file the income tax returns of the Hotel for the last three years and any Signature Not Verified documentary evidence to show that he has been running the Digitally signed by BALA PARVATHI Date: 2019.05.11 12:25:39 IST Reason: hotel for the last 20 years.

There shall be status quo, regarding the management of the hotel subject to the petitioner paying Rs.7,00,000/- per month to the respondent without prejudice to his rights.

List this matter in the 2nd week of July, 2019.

(B.Parvathi) (Kailash Chander) Court Master Assistant Registrar