Supreme Court - Daily Orders
Mahalakshmi Senthil Nathan vs Girish Arunagiri on 21 January, 2022
Bench: M.R. Shah, Sanjiv Khanna
ITEM NO.11 Court 12 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 1421/2022 in SLP (C) No.
19678/2021
(Arising out of impugned final judgment and order dated 17-12-2021
in SLP(C) No. No. 19678/2021 passed by the Supreme Court Of India)
MAHALAKSHMI SENTHIL NATHAN & ORS. Petitioner(s)
VERSUS
GIRISH ARUNAGIRI & ORS. Respondent(s)
Date : 21-01-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Ms. Shobha Ramamoorthy, AOR
Mr. S. Gowthaman, AOR
For Respondent(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. N. Jothi, Adv.
Mr. Ravi Raghunath, Adv.
Ms. Aakashi Lodha, Adv.
Mr. Sanyat Lodha, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard Ms. Meenakshi Arora, learned Senior Advocate appearing for the petitioners and Mr. K.V. Viswanthan, learned Senior Advocate appearing for the respondent-husband.
Time to comply with the directions issued by this Court, in the order dated 17.12.2021, is extended up to 15.02.2022. The petitioner has to comply with the same without any further delay. Rest of the prayer(s) in the present Application stand dismissed. If the petitioner fails to now comply with the direction within the extended period of time, a very serious view shall be taken and the the directions issued by the High Court to inform the Embassy etc. Signature Not Verified shall be followed.
Digitally signed by R Natarajan Date: 2022.01.22 12:26:49 ISTReason: M.A. stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER