Supreme Court - Daily Orders
Balkrishna Pandurang Halde vs Yeshodabai Balkrishna Halde on 11 September, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.33 COURT NO.3 SECTION IX
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).23397-23398/2018
(Arising out of impugned final judgment and order dated 30-07-2018
in SA No. 737/2013 and in SA No. 738/2013 passed by the High Court
of Judicature at Bombay)
BALKRISHNA PANDURANG HALDE & ORS. Petitioner(s)
VERSUS
YESHODABAI BALKRISHNA HALDE & ORS. Respondent(s)
(WITH I.R. and IA No.121252/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 11-09-2018 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) Mr. Sudhanshu S. Choudhari, AOR
Ms. Surabhi Guleria, Adv.
Mr. Shakul R. Ghatole, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing C/C of the impugned judgment granted.
Issue notice.
In the meanwhile, status quo, as of today, shall be maintained.
Signature Not Verified Digitally signed by (SANJAY KUMAR-I) (KAILASH CHANDER) SANJAY KUMAR Date: 2018.09.12 16:57:41 IST AR-CUM-PS ASSISTANT REGISTRAR Reason: