Supreme Court - Daily Orders
Satish Chandra Gupta vs Rajinder Kaur Bhatia on 17 February, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.601 COURT NO.7 SECTION XIV
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). 5440/2015
(Arising out of impugned final judgment and order dated 27/01/2015
in CMM No. 63/2015 passed by the High Court Of Delhi At New Delhi)
SATISH CHANDRA GUPTA Petitioner(s)
VERSUS
RAJINDER KAUR BHATIA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to place addl. documents on record and
interim relief)
Date : 17/02/2015 This petition was called on for hearing in the
Mentioning List today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Dharmendra Kumar Sinha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on board. Heard.
The special leave petition is dismissed. [O.P. SHARMA] Signature Not Verified [INDU BALA KAPUR] COURT MASTER Digitally signed by Om Parkash Sharma Date: 2015.02.17 COURT MASTER 17:30:07 IST Reason: