Supreme Court - Daily Orders
Meghna Deepak Aggarwal vs Deepak Gokulchand Aggarwal on 3 January, 2019
Bench: R. Banumathi, Indira Banerjee
ITEM NO.19 COURT NO.8 SECTION IX
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). 42593/2018
(Arising out of impugned final judgment and order dated 27-03-2018
in FCA No. 20/2016 27-04-2018 in FCA No. 20/2016 passed by the High
Court Of Judicature At Bombay)
MEGHNA DEEPAK AGGARWAL Petitioner(s)
VERSUS
DEEPAK GOKULCHAND AGGARWAL Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.181710/2018-CONDONATION OF DELAY IN FILING and
IA No.181711/2018-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 03-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Bhushan Oza,Adv.
Mr. Seshatalpa Sai Bandaru, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Issue notice.
There shall be stay of the impugned order, until further orders from this Court. (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by MAHABIR SINGH Date: 2019.01.03 17:03:15 IST Reason: