Supreme Court - Daily Orders
Meghna Deepak Aggarwal vs Deepak Gokulchand Aggarwal on 15 July, 2022
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.33 COURT NO.7 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). 464-465/2019
(Arising out of impugned final judgment and order dated 27-03-2018
in FCA No. 20/2016 27-04-2018 in FCA No. 20/2016 passed by the High
Court Of Judicature At Bombay)
MEGHNA DEEPAK AGGARWAL Petitioner(s)
VERSUS
DEEPAK GOKULCHAND AGGARWAL Respondent(s)
(IA No. 89345/2022 - APPROPRIATE ORDERS/DIRECTIONS IA
No.181711/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 15-07-2022 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Bhushan R. Oza, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
For Respondent(s) Ms. Bina Madhavan, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Mrs. Akanksha Mehra, Adv.
For M/S. Lawyer S Knit & Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since the order passed by this Court on 06.07.2022 has been complied with.
The application being IA No. 89345/2022 has become infructuous. The IA is, accordingly, disposed of as having become infructuous.
The special leave petitions be listed for final hearing in the Signature Not Verified month of October, 2022.
Digitally signed by GULSHAN KUMAR ARORA Date: 2022.07.15 15:58:10 IST Reason:(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)