Supreme Court - Daily Orders
Vineet Anand vs Aakanksha Anand on 17 September, 2021
Bench: D.Y. Chandrachud, B.V. Nagarathna
ITEM NO.15 Court 4 (Video Conferencing) SECTION II-C
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 (Crl.) Nos.6779-6781/2021
(Arising out of impugned final judgment and order dated 08-01-2021
in CRRP No. 1243/2019, 19-02-2021 in CRLMA No. 2729/2021 and 09-04-
2021 in CRLMA No. 5817/2021 passed by the High Court of Delhi at
New Delhi)
VINEET ANAND Petitioner(s)
VERSUS
AAKANKSHA ANAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.112368/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.112367/2021-PERMISSION TO
FILE LENGTHY LIST OF DATES and IA No.112365/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 17-09-2021 These petitions were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Ms. Jaspreet Gogia, AOR
Mr. Karanvir Gogia, Adv.
Ms. Shivangi Singhal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Since the Special Leave Petitions are filed against the interlocutory orders of the High Court of Delhi and the main proceedings are pending, we are not entertaining the petitions on that ground.
2 The Special Leave Petitions are accordingly dismissed.
Signature Not Verified 3 Digitally signed byPending application, if any, stands disposed of. Sanjay Kumar Date: 2021.09.18 12:02:52 IST Reason:
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER