Supreme Court - Daily Orders
Anil Kumar Chawla vs Pamela Chawla on 12 November, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.11 COURT NO.7 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26732/2018
(Arising out of impugned final judgment and order dated 23-02-2018
in FAO No. 196/2009 passed by the High Court Of Punjab & Haryana At
Chandigarh)
ANIL KUMAR CHAWLA Petitioner(s)
VERSUS
PAMELA CHAWLA Respondent(s)
( IA No.153757/2018-CONDONATION OF DELAY IN FILING and IA
No.153759/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.153758/2018-CONDONATION OF DELAY IN REFILING )
Date : 12-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Ms. Rashmi Malhotra, AOR
Mrs. Kanwal Walia, Adv.
Mr. jitender Saini, Adv.
Mr. Shalinder Saini, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and order. Consequently, the special leave petition is dismissed.
Pending application, if any, is also disposed of.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by NEELAM GULATI Date: 2018.11.15 14:11:26 IST Reason: