Supreme Court - Daily Orders
Rajesh Madanlal Anand vs Rakesh Madanlal Anand on 4 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.7 COURT NO.6 SECTION XVI-A
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). 9089/2019
(Arising out of impugned final judgment and order dated 05-02-2019
in CR No. 03/2019 passed by the High Court of J & K at Jammu)
RAJESH MADANLAL ANAND Petitioner(s)
VERSUS
RAKESH MADANLAL ANAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.58980/2019-EXEMPTION FROM
FILING O.T. and IA No.58979/2019-PERMISSION TO APPEAR AND ARGUE
IN PERSON)
Date : 04-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner-in-person the Court made the following
O R D E R
Petitioner has appeared in person.
We suggested the petitioner to have the assistance of any lawyer from the Supreme Court Legal Services Committee to argue his case. He has however declined our suggestion and insisted that he would argue.
List the matter on 8th July, 2019.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.07.05 17:18:50 IST (ANITA MALHOTRA) (NISHA TRIPATHI) Reason: COURT MASTER COURT MASTER