Supreme Court - Daily Orders
Sarla Sood vs Pawan Kumar Sharma on 11 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.17 COURT NO.5 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). 7768-7769/2017
(Arising out of impugned final judgment and order dated 05/12/2016
in CR No. 184/2011 in CMPMO No. 65/2012 passed by the High Court of
Himachal Pradesh at Shimla)
SARLA SOOD AND ORS Petitioner(s)
VERSUS
PAWAN KUMAR SHARMA Respondent(s)
(With Interim Relief and Office Report)
Date : 11/04/2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Aishwarya Bhati, Adv.
Ms. Monica Sharma, Adv.
Ms. Ritu Apurva, Adv.
Ms. Tanuja P., Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel, it is not possible to comprehend the contents of the impugned order passed by the High Court. The order passed by the High Court is, therefore, set aside and the matter is remanded to the High Court for fresh consideration on merits.
The special leave petitions are disposed of. Signature Not Verified The High Court will hear the matter de novo. Digitally signed by MEENAKSHI KOHLI Date: 2017.04.12 17:20:07 IST Reason:
(Meenakshi Kohli) (Sharda Kapoor)
Court Master (SH) Court Master (NS)