Supreme Court - Daily Orders
Prashant Mamgain vs Sushila Badola on 7 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.15 COURT NO.5 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(s) for Special Leave to Appeal (Crl.) No.4805/2015
(Arising out of impugned final judgment and order dated 22/01/2015
in CRLMC No. 1396/2010 passed by the High Court of Delhi at New
Delhi)
PRASHANT MAMGAIN Petitioner(s)
VERSUS
SUSHILA BADOLA & ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
order and interim relief and office report)
Date : 07/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Sharad Bansal. Adv.
Mr. Chandra Prakash, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.07.07 15:39:58 IST Reason: