Supreme Court - Daily Orders
Parijat Vinod Kanetkar vs Malika Parijat Kanetkar on 13 January, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.24 COURT NO.10 SECTION IIA
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 (Crl.) No.29/2017
(Arising out of impugned final judgment and order dated 21/12/2016
in CRLWP No. 750/2016 passed by the High Court of Bombay at Nagpur)
PARIJAT VINOD KANETKAR AND ORS Petitioner(s)
VERSUS
MALIKA PARIJAT KANETKAR AND ANR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 13/01/2017 This petition was called on for hearing today.
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CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Indu Malhotra, Sr. Adv.
Mr. Rajendra V. Pai, Adv.
Mr. Aloukik R. Pai, Adv.
Mr. Shivaji M. Jadhav, Adv.
Ms. Astha Deep, Adv.
Mr. V.Giri, Sr. Adv.
Mrs.Renuka S. Sirpurkar, Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, Adv.
For M/s. S.M. Jadhav & Company,Adv.
For Respondent(s) Ms. Anagha S. Desai,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave petition which is, accordingly, dismissed.
Pending applications, if any, stand disposed of. However, it shall be open to the parties to approach the concerned mediation centre at Amravati so as to enable them to probe the possibility of amicable settlement, if Signature Not Verified they are so advised.
Digitally signed by SARITA PUROHIT Date: 2017.01.14 12:44:35 IST Reason: (B.Parvathi) (Tapan Kumar Chakraborty) Court Master Court Master