Supreme Court - Daily Orders
Sau. Ujwala Sanjay Bhange vs Sanjay Tularamji Bhange on 23 September, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.6 COURT NO.10 SECTION IX
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 (C) No(s). 36378/2015
(Arising out of impugned final judgment and order dated 14/07/2015
in FCA No. 119/2014 passed by the High Court Of Bombay At Nagpur)
SAU. UJWALA SANJAY BHANGE Petitioner(s)
VERSUS
SANJAY TULARAMJI BHANGE Respondent(s)
(with interim relief and office report)
Date : 23/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, Adv.
Mr. Akash Kakade, Adv.
For Respondent(s) Mr. Sudheer Voditel, Adv.
Mr. Anupam Mishra, Adv.
UPON hearing counsel the Court made the following
O R D E R
By way of last chance, one week's time is granted to the petitioner to file Rejoinder Affidavit.
Post after one week.
(Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.09.28 11:38:42 IST Reason: