Supreme Court - Daily Orders
Apurva Jagdishchandra Dave vs Prapti Apurva Dave on 10 February, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
ITEM NO.53 COURT NO.11 SECTION III
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. 2930/2023
(Arising out of impugned final judgment and order dated 09-12-2022
in SCA No. 20552/2022 passed by the High Court Of Gujarat At
Ahmedabad)
APURVA JAGDISHCHANDRA DAVE Petitioner(s)
VERSUS
PRAPTI APURVA DAVE Respondent(s)
(FOR ADMISSION and IA No.27525/2023-EXEMPTION FROM FILING O.T. )
Date : 10-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Mohit D. Ram, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any reason to interfere with the order impugned in this petition.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. (SNEHA DAS) Signature Not Verified (VIDYA NEGI) SENIOR PERSONAL ASSISTANT Digitally signed by SNEHA DAS Date: 2023.02.11 ASSISTANT REGISTRAR 11:54:14 IST Reason: