Supreme Court - Daily Orders
Manisha Lalwani vs D.V. Paul on 7 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.39 COURT NO.8 SECTION IIA
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). 4657/2013
(Arising out of impugned final judgment and order dated 08/03/2013
in CRR No. 1424/2012 passed by the High Court of M.P. at Jabalpur)
MANISHA LALWANI Petitioner(s)
VERSUS
D.V. PAUL Respondent(s)
(With office report)
Date : 07/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Ashok lalwani,Adv.
Mr. Sunil Singh Parihar,Adv.
Mr. S. K. Sabharwal,Adv.
For Respondent(s) Mr. Deeptakirti Verma,Adv.
Ms. Neha Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Call in the third week of January, 2015 on a non-miscellaneus day.
Rejoinder affidavit, if any, may be filed in the meantime.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2014.11.08
11:16:00 IST
Reason: