Supreme Court - Daily Orders
Sujit Adhikari vs Tulika Adhikari on 1 July, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.36 COURT NO.10 SECTION XVI
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).14793/2015
(Arising out of impugned final judgment and order dated 16/02/2015
in CO No.435/2015 passed by the High Court Of Calcutta)
SUJIT ADHIKARI Petitioner(s)
VERSUS
TULIKA ADHIKARI Respondent(s)
(With interim relief)
Date : 01/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Arvind Kumar Tiwary, Adv.
Mr. Shabnam Khan, Adv.
Mr. Harish Pandey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It appears that the impugned order has been passed as an interim relief. The petition filed under Section 24 of the Hindu Marriage Act, 1955, shall be finally decided by the trial court.
Hence, the petitioner is given liberty to raise all the points including that the maintenance being already allowed to the respondent under section 125 of the Code of Criminal Procedure also.
With the aforesaid observation, the special leave petition is dismissed.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.07.02 10:32:17 IST (Sanjay Kumar-II) (Indu Pokhriyal) Reason: Court Master Court Master