Supreme Court - Daily Orders
Ravindra Harshad Parmar vs Dimple Ravindra Parmar on 22 January, 2015
Bench: Vikramajit Sen, C. Nagappan
ITEM NO.15 COURT NO.13 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.857/2015
(Arising out of impugned final judgment and order dated 11/12/2014
in FCA No. 72/2014 passed by the High Court of Bombay)
RAVINDRA HARSHAD PARMAR Petitioner(s)
VERSUS
DIMPLE RAVINDRA PARMAR Respondent(s)
(with appln. for exemption from filing c/c of the impugned
judgment)
Date : 22/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. P.P. Rao, Sr.Adv.
Mr. Y.H. Muchhala, Sr.Adv.
Mr. Ejaz Maqbool,Adv.
Mr. Sharique Nachan, Adv.
Ms. Garima Bajaj, Adv.
Mr. George Thomas, Adv.
For Respondent(s) Mr. Abhijit S., Adv.
Ms. Prerna Mehta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Counsel for the Parties. We find no ground to interfere. The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.01.22
17:02:35 IST
Reason: