Supreme Court - Daily Orders
Perry Kansagra vs Smriti Madan Kansagra on 27 September, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.19 COURT NO.11 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).9267/2018
(Arising out of impugned final judgment and order dated 11-12-2017
in RP No.221/2017 passed by the High Court of Delhi at New Delhi)
PERRY KANSAGRA Petitioner(s)
VERSUS
SMRITI MADAN KANSAGRA Respondent(s)
(IA No.35874/2018-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)
Date : 27-09-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr.Inderjeet Saroop, Adv.
Ms.Anunya Mehta, Adv.
Mr.Raghav Saroop, Adv.
Ms.Arunima Dwivedi, Adv.
For Respondent(s)
Mr.Saurabh Kirpal, Adv.
Mr.Prosenjeet Banerjee, Adv.
Ms.Mansi Sharma, Adv.
Ms.Shreya Singhal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Arguments concluded.
Judgment is reserved.
Learned counsel for the petitioner after conclusion of the submission has presented a short note of arguments.
Learned counsel for the respondent prays for and is granted three days’ time to file the note of submission.
(Ashok Raj Singh) (Chander Bala)
Signature Not Verified
Court Master Court Master
Digitally signed by
ANITA MALHOTRA
Date: 2018.09.27
17:34:18 IST
Reason: List of Bare Acts
Family Courts Act, 1984