Supreme Court - Daily Orders
Deepak Kwatra vs Poonam Kumari on 14 February, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.15 Court 7 (Video Conferencing) SECTION IV-B
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). 1016/2022
(Arising out of impugned final judgment and order dated 02-09-2019
in DMC Case No. 1754/2018 passed by the Addl. Principal Judge,
Family Court, Jalandhar, Punjab )
DEEPAK KWATRA Petitioner(s)
VERSUS
POONAM KUMARI Respondent(s)
( IA No.17101/2022-CONDONATION OF DELAY IN FILING and IA
No.17102/2022-EXEMPTION FROM FILING O.T. )
Date : 14-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Karan Kapoor, Adv.
Mr. Manika Kapoor, Adv.
Mr. Akshay Munjal, Adv.
Mr. Aman Munjal, Adv.
Mr. Shashank S. Jha, Adv.
Mr. Shubham Bhalla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned
judgment passed by the Addl. Principal Judge. Special Leave
Petition is dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2022.02.14
16:49:44 IST
Reason:
(NEELAM GULATI) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)