Supreme Court - Daily Orders
Balkishan Dhandhania vs Nidhi Dhandhania on 29 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.21+46 COURT NO.6 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.)...CRLMP No.13807/2016
(Arising out of impugned final judgment and order dated
17/12/2015 in CRLP No. 416/2014 passed by the High Court of
Gauhati)
BALKISHAN DHANDHANIA AND ORS. Petitioner(s)
VERSUS
NIDHI DHANDHANIA Respondent(s)
(with appln. (s) for c/delay in filing slp)
WITH
SLP(Crl.)...CRLMP No. 13823/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(Crl.)...CRLMP No. 13944/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date: 29/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. B. Bhattacharya, Sr. Adv.
Mr. Abhinav Mukerji,Adv.
Ms. Bihu Sharma, Adv.
Mr. Siddharth Garg, Adv.
Ms. Purnima Krishna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.)...CRLMP Nos. 13807/2016 Signature Not Verified Digitally signed by NEETU KHAJURIA Applications for exemption from filing Date: 2016.08.31 17:37:47 IST Reason: official translation and from filing certified copy of the judgment are allowed. 2 Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice.
SLP(Crl.)...CRLMP Nos. 13823/2016 and 13944/2016 Applications for exemption from filing official translation and from filing certified copy of the judgment are allowed.
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference.
The Special Leave Petitions are dismissed.
(Neetu Khajuria) (Asha Soni) Court Master Court Master