Supreme Court - Daily Orders
Subodh Kumar Gupta vs Alpana Gupta & Anr. Etc. Etc. on 30 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.47 COURT NO.9 SECTION II
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.) No(s).
1401-1402/2015
(Arising out of impugned final judgment and order dated 19/11/2014
in MCRC No. 5317/2010,19/11/2014 in MCRC No. 5863/2008,19/11/2014
in MCRC No. 5317/2010 passed by the High Court Of M.p At Indore)
SUBODH KUMAR GUPTA Petitioner(s)
VERSUS
ALPANA GUPTA & ANR. ETC. ETC. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 30/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Tarun Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.03.31
17:21:28 IST
Reason: