Supreme Court - Daily Orders
Vasudha Vasant Dabholkar vs Sudesh Govekar on 11 November, 2022
Bench: A.S. Bopanna, Pamidighantam Sri Narasimha
ITEM NO.53 COURT NO.13 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). 20290/2022
(Arising out of impugned final judgment and order dated 15-10-2022
in SA No. 621/2022 passed by the High Court Of Judicature At Bombay
At Goa)
VASUDHA VASANT DABHOLKAR Petitioner(s)
VERSUS
SUDESH GOVEKAR & ORS. Respondent(s)
(IA No.170259/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.170261/2022-PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.169853/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 11-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Pranav Desai, Adv.
Mr. Vibhav A, Adv.
Mr. Amir Arsiwala, AOR
For Respondent(s) Ms. A. Subhashini, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel for the petitioner.
We see no reason to entertain the petition.
The petition is accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Nisha Khulbey Date: 2022.11.11 17:16:36 IST Reason: (NISHA KHULBEY) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR