Supreme Court - Daily Orders
Santosh Popat Chavan vs Sulochana Rajiv @ Raju Chavan on 23 February, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.22 COURT NO.2 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). 5418/2015
(Arising out of impugned final judgment and order dated 12/12/2014
in SA No. 119/2013 passed by the High Court Of Bombay)
SANTOSH POPAT CHAVAN & ORS Petitioner(s)
VERSUS
SULOCHANA RAJIV @ RAJU CHAVAN Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 23/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Basava S. Prabhu Patil,Sr.Adv.
Mr. Satyajit A. Desai,Adv.
Ms. Anagha S. Desai,Adv.
Mr. Akash Kakade,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
The question of law raised is however left open.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.02.23 16:54:52 IST Reason: