Supreme Court - Daily Orders
Dinesh Chandra Mahendra (D) Thr. Lrs. vs Adarsh Priya Srivastava on 22 February, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.41 COURT NO.9 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). 1410/2009
(Arising out of impugned final judgment and order dated 19/03/2008
in FAO No. 211/2005 passed by the High Court of Delhi at New Delhi)
DINESH CHANDRA MAHENDRA (D) THR. LRS. Petitioner(s)
VERSUS
ADARSH PRIYA SRIVASTAVA Respondent(s)
(with appln. (s) for bringing on record additional documents and
interim relief and office report)(for final disposal)
Date : 22/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. S.R.Singh,Sr.Adv.
Mr. Ankur Yadav,Adv.
Mr. Avnish Singh,Adv.
Ms. Namita Choudhary,Adv.
For Respondent(s) Mr. Girdhar G.Upadhyay,Adv.
Mr. Shambhu Prasad Sharma,Adv.
Mr. A.K.Upadhyay,Adv.
Ms. Asha Upadhyay,Adv.
Mr. Prasang Shukla,Adv.
Mr. R. D. Upadhyay,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
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.
Signature Not Verified Digitally signed by Pending applications, if any, stand disposed of. Suman Wadhwa Date: 2016.02.22 16:17:46 IST Reason: (SUMAN WADHWA) (MALA KUMARI SHARMA) AR-cum-PS COURT MASTER