Supreme Court - Daily Orders
Dinesh K. Tamta vs Kamla Shail on 18 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.42 COURT NO.10 SECTION X
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). 26424/2015
(Arising out of impugned final judgment and order dated 16/06/2015
in AFO No. 186/2014 passed by the High Court Of Uttarakhand At
Nainital)
DINESH K. TAMTA Petitioner(s)
VERSUS
KAMLA SHAIL Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 18/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Swetank Shantanu, Adv.
Mr. Neeraj Shekhar,Adv.
Mr. Ashutosh Thakur, Adv.
Mr. Animesh Kumar, Adv.
Mr. Rana Prashant, Adv.
For Respondent(s)
Mr. Manoj Gorkela, Adv.
Ms. Priya Sharma, Adv.
Dr. Satish Chandra, adv.
Mr. Abhiuday Chandra, Adv.
Mr. Chaman Prakash, Adv.
Ms. Shashi Kiran, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Exemption allowed. The special leave petition is dismissed.
Signature Not Verified[INDU POKHRIYAL] [SUKHBIR PAUL KAUR] Digitally signed by Sukhbir Paul Kaur Date: 2015.09.18 COURT MASTER A.R.-CUM-P.S. 16:52:42 IST Reason: