Supreme Court - Daily Orders
Dr. Vikas Kanaujia vs Dr. Sarita on 14 August, 2017
Bench: Prafulla C. Pant, Sanjay Kishan Kaul
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ITEM NO.10 COURT NO.11 SECTION XI
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). 19977/2017
(Arising out of impugned final judgment and order dated 19-05-2017
in FA No. 31/2007 passed by the High Court Of Judicature At
Allahabad)
DR. VIKAS KANAUJIA Petitioner(s)
VERSUS
DR. SARITA Respondent(s)
(FOR ADMISSION and I.R. and IA No.69011/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.69007/2017-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
Date : 14-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Manoj Swarup, Adv.
Mr. Ankit Swarup, Adv.
Ms. Tanya Swarup, Adv.
Mr. Anand Prakash Paul, Adv.
Mr. Mukul Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We are not inclined to interfere with the interlocutory order passed by the High Court. The Special Leave Petition is dismissed Signature Not Verified Digitally signed by SONALI SAUND with Date: 2017.08.16 17:04:04 IST the observation that the observation in “para 2” of the Reason: impugned order shall not prejudice the rights of the parties, which reads as follows:
2“Perused the judgment of the court below. The grounds on which the divorce has been granted are very thin. Although he alleges cruelty but no real case of cruelty has been made out against him by the wife. It seems that the husband requires some counselling.” Pending applications stand disposed of.
(SONALI SAUND) (S.S.R. KRISHNA) SENIOR PERSONAL ASSISTANT ASST.REGISTRAR