Supreme Court - Daily Orders
Rakhee Pramod Bajaj vs Capt. Pramod Kumar Bajaj on 11 January, 2016
Bench: Anil R. Dave, Shiva Kirti Singh, Adarsh Kumar Goel
OUT TODAY
ITEM NO.43 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.34658/2015
(Arising out of impugned final judgment and order dated 20/08/2015
in CMA No.14811/2015 in WP No.368/2015 passed by the High Court of
Delhi at New Delhi)
RAKHEE PRAMOD BAJAJ Petitioner(s)
VERSUS
CAPT. PRAMOD KUMAR BAJAJ Respondent(s)
(With appln. for permission to appear and argue in person and
interim relief and office report)
Date : 11/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to appear and argue in person is allowed.
Heard the petitioner-in-person. The special leave petition is dismissed. We, however, direct that the maintenance application filed by the petitioner before the concerned court be heard and decided finally at an early date. So far as the closure of the evidence is concerned, as the same has not been challenged, we do not make any observation thereon.
Signature Not VerifiedIt would be open to the petitioner to challenge the Digitally signed by Sarita Purohit Date: 2016.01.11 15:31:11 IST validity of the said order in appropriate proceedings.
Reason:(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar