Supreme Court - Daily Orders
Uma Vithal Jhaveri vs Nikhil Vithal Jhaveri on 28 January, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.8 COURT NO.9 SECTION IX
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.40491/2018
(Arising out of impugned final judgment and order dated 13-06-2018
in AN No.326/2015 passed by the High Court Of Judicature At Bombay)
UMA VITHAL JHAVERI & ANR. Petitioner(s)
VERSUS
NIKHIL VITHAL JHAVERI Respondent(s)
(FOR ADMISSION and I.R.; IA No.184793/2018-CONDONATION OF DELAY IN
FILING; IA No.184798/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; and, IA No.184794/2018-CONDONATION OF DELAY IN REFILING)
Date : 28-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Anjana Prakash, Sr. Adv.
Mr. Arvind S. Avhad, AOR
Mr. Yogesh Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.01.29 18:58:42 IST Reason: (MUKESH NASA) (SUMAN JAIN) COURT MASTER BRANCH OFFICER