Supreme Court - Daily Orders
Vidya Devi vs Radha Devi on 8 February, 2021
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.3 Court 13 (Video Conferencing) SECTION XIV
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). 8649/2020
(Arising out of impugned final judgment and order dated 27-09-2019
in MAT.APP.(F.C.) No. 251/2019 passed by the High Court Of Delhi At
New Delhi)
VIDYA DEVI Petitioner(s)
VERSUS
RADHA DEVI Respondent(s)
(FOR ADMISSION and I.R. and IA No.129764/2020-CONDONATION OF DELAY
IN FILING and IA No.129766/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.129765/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 08-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. A.K.Padhy, Adv.
Mr. V. K. Monga, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The present Special Leave Petition arises out of an application filed by the Respondent for correction of the year of the Guardians and Wards Act which was allowed by the Family Court. The High Court dismissed the appeal with costs of Rs.5,000/- imposed Signature Not Verified on the present petitioner for challenging the said Digitally signed by JAGDISH KUMAR Date: 2021.02.09 application for correction. 16:33:22 IST Reason:
...2/-2
We affirm the order passed by the High Court, and direct the petitioner to pay further costs of Rs.10,000/- to the Respondent- daughter-in-law.
We direct the Family Courts (West), Tis Hazari Courts, Delhi to take up the application for custody filed by the Respondent- mother at the earliest, and decide it within a period of three months from today on merits.
The Special Leave Petition is disposed of accordingly. Pending application(s), if any shall stand disposed of.
(NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)