Supreme Court - Daily Orders
Praful Vinayak Zombade vs Madhuri Praful Zombade on 11 February, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.35 COURT NO.4 SECTION II-A
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 (CRIMINAL) Diary No(s). 38554/2018
(Arising out of impugned final judgment and order dated 22-03-2018
in CRLRA No. 642/2017 passed by the High Court Of Judicature At
Bombay)
PRAFUL VINAYAK ZOMBADE Petitioner(s)
VERSUS
MADHURI PRAFUL ZOMBADE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.22742/2019-CONDONATION OF DELAY
IN FILING and IA No.22747/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.22745/2019-EXEMPTION FROM FILING O.T.
and IA No.22744/2019-CONDONATION OF DELAY IN REFILING )
Date : 11-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sachin Patil, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No case is made out to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stands disposed of.
(NARENDRA PRASAD) Signature Not Verified (JAGDISH CHANDER) COURT MASTER Digitally signed by NARENDRA PRASAD COURT MASTER Date: 2019.02.13 15:48:39 IST Reason: