Supreme Court - Daily Orders
Brig (Retd) Sharven Kumar Mohan vs Saroj Jain @ Sweety on 12 February, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.22 COURT NO.6 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). 4092/2018
(Arising out of impugned final judgment and order dated 27-09-2017
in CM(M) No. 1099/2017 passed by the High Court Of Delhi At New
Delhi)
BRIG (RETD) SHARVEN KUMAR MOHAN Petitioner(s)
VERSUS
SAROJ JAIN @ SWEETY Respondent(s)
(FOR ADMISSION and I.R.)
Date : 12-02-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Satish Tamata, Sr. Adv.
Mr. P.S. Rana, Adv.
Mr. Awant K. Vatsya, Adv.
Mr. Devendra Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.02.13 18:00:31 IST Reason: