Supreme Court - Daily Orders
Madhu Rani vs Prem Chand on 2 February, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.18 COURT NO.2 SECTION XIV
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). 2412/2015
(Arising out of impugned final judgment and order dated 10/09/2014
in RCR No. 255/2014 passed by the High Court Of Delhi At New Delhi)
MADHU RANI AND ANR Petitioner(s)
VERSUS
PREM CHAND AND ORS Respondent(s)
(with interim relief and office report)
Date : 02/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Shailender Babbar, Adv.
Mr. Harish Chandra Pant, Adv.
Mr. Anis Ahmed Khan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No merit.
The Special Leave Petition is dismissed.
(Shashi Sareen) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.02.02 10:51:29 IST Reason: