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Vijay Kumar vs Vijay Laxmi on 15 January, 2016

Bench: V. Gopala Gowda, Uday Umesh Lalit

     ITEM NO.38                                 COURT NO.9                   SECTION IIB

                                     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 (Crl.)...... CRLMP                         No(s).
     213/2016

     (Arising out of impugned final judgment and order dated 28/04/2015
     in CRL.MMO No. 250/2014 passed by the High Court of Himachal
     Pradesh At Shimla)

     VIJAY KUMAR                                                                Petitioner(s)

                                                       VERSUS

     VIJAY LAXMI & ANR.                                                         Respondent(s)

     (with appln. (s) for c/delay in filing SLP)

     Date : 15/01/2016 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE V. GOPALA GOWDA
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                      Mr. Vijay Kumar,Adv.
                                            Mr. Vidhushi Garg,Adv.
                                            Ms. Vithika Garg,Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard.

Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.

The special leave petition is dismissed accordingly.

                           COURT MASTER                                  COURT MASTER
Date: 2016.01.16
13:40:33 IST
Reason: