Supreme Court - Daily Orders
Manohar Lal vs Smt. Durgesh on 6 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.20 COURT NO.12 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 20431/2016
(Arising out of impugned final judgment and order dated 16-09-2015
in DBSAC No. 56/2002 passed by the High court of Rajasthan at
Jaipur)
MANOHAR LAL Petitioner(s)
VERSUS
SMT. DURGESH Respondent(s)
Date : 06-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Sanyat Lodha, Adv.
Ms. Mahima Gupta, AOR
For Respondent(s) Ms. Sharmila Upadhyay, AOR
Mr. Pawan Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
Mr. Akash Tyagi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties.
Considering the fact that after the decree for divorce was pronounced by the trial Court, the petitioner before us has since re-married and a child has been born from this marriage, the Appellate judgment will take effect only on and from 16.09.2015.
With this observation, the Special Leave Petition is disposed of.
Consequently, pending applications filed in the matter also stand disposed of.
Signature Not Verified (R. NATARAJAN) Digitally signed by R.NATARAJAN Date: 2017.07.07 (SAROJ KUMARI GAUR) COURT MASTER 17:23:59 IST Reason: COURT MASTER