Supreme Court - Daily Orders
Rakhi Sadhukhan vs Raja Sadhukhan on 20 February, 2023
Author: Krishna Murari
Bench: Krishna Murari
ITEM NO.20 COURT NO.13 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2269/2023
(Arising out of impugned final judgment and order dated 25-06-2019
in FA No. 92/2019 passed by the High Court At Calcutta)
RAKHI SADHUKHAN Petitioner(s)
VERSUS
RAJA SADHUKHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.32008/2023-CONDONATION OF DELAY
IN FILING and IA No.32009/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 20-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Jay Prakash Somani, Adv.
Ms. Shobha Somani, Adv.
Mr. Rajnish Kumar, Adv.
Ms. Mamta Rani, Adv.
Mr. Nishant Verma, Adv.
Ms. Aqsa Saha, Adv.
Ms. Manju Jetley, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard learned counsel for the petitioner. Let limited notice be issued to the respondent, returnable within four weeks to consider the question of enhancement of the alimony awarded by the High Court to the petitioner-wife.
Signature Not Verified
List after service of notice on respondent. Digitally signed by GEETA AHUJA Date: 2023.02.23 14:23:36 IST Reason:
(SONIA GULATI) (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)