Supreme Court - Daily Orders
Barbi @ Vidhi Chinubhai Solanki-Minor ... vs Chinubhai Bhikhabhai Solanki on 4 January, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.21 COURT NO.10 SECTION IIB
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.)..CRLMP No(s).21500/2016
(Arising out of impugned final judgment and order dated 21/01/2016
in SCRA No. 1373/2014 passed by the High Court of Gujarat at
Ahmedabad)
BARBI @ VIDHI CHINUBHAI SOLANKI-MINOR
THR SUMANBHAI NANALAL CHAUHAN Petitioner(s)
VERSUS
CHINUBHAI BHIKHABHAI SOLANKI AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 04/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mrs. Revathy Raghavan, 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 merit in this special leave petition which is hereby dismissed.
The petitioner is however given liberty to apply for interim maintenance as against the biological father.
(Ashok Raj Singh) (Tapan Kr. Chakraborty)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2017.01.04
16:44:37 IST
Reason: