Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Richa Gaur vs Kamal Kishore Gaur on 24 September, 2021

Bench: R. Subhash Reddy, Hrishikesh Roy

     ITEM NO.6                Court 12 (Video Conferencing)             SECTION XI

                    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. 4106/2021
     (Arising out of impugned final judgment and order dated 24-10-2019
     in FA No. 704/2019 passed by the High Court of Judicature at
     Allahabad)

     RICHA GAUR                                                       Petitioner(s)

                                                 VERSUS

     KAMAL KISHORE GAUR                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.101397/2021-CONDONATION OF DELAY
     IN FILING and IA No.101398/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.101399/2021-EXEMPTION FROM FILING OT)

     Date : 24-09-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE R. SUBHASH REDDY
                         HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)             Mr.   Rajesh Ranjan, Adv.
                                   Mr.   Jinendra Jain, AOR
                                   Mr.   B.N. Gaur, Adv.
                                   Mr.   Viren S. Choudhary, Adv.
                                   Mr.   Vikram, Adv.
                                   Mr.   Anoop Dabar, Adv.
                                   Ms.   Tannu, Adv.

     For Respondent(s)             Mr.   Vivek Narayan Sharma, AOR
                                   Mr.   Aditya Manubarwala, Adv.
                                   Mr.   Tushar Kumar, Adv.
                                   Mr.   Ajay Singh, Adv.
                                   Ms.   Mahima Bhardwaj, Adv.
                                   Mr.   Rajeev Kumar Jha, Adv.
                                   Mr.   Pranshu Kaushal, Adv.
                                   Mr.   Shubham Awasthi, Adv.

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

Delay condoned.

We are not inclined to interfere with the judgment and order passed by the High Court.

Reason: Pending application(s) shall stand disposed of.

(RAJNI MUKHI) (ANITA RANI AHUJA) COURT MASTER (SH) ASSISTANT REGISTRAR