Supreme Court - Daily Orders
Subodh Gupta vs Neetu Gupta on 1 December, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.32 COURT NO.9 SECTION IV-A
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). 32436/2017
(Arising out of impugned final judgment and order dated 05-09-2017
in FAM No. 78/2013 passed by the High Court of Chhattisgarh at
Bilaspur)
SUBODH GUPTA Petitioner(s)
VERSUS
NEETU GUPTA Respondent(s)
(FOR ADMISSION and IA No.125510/2017-EXEMPTION FROM FILING O.T.)
Date : 01-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Sameer Shrivastava, 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 find no ground to interfere. The special leave petition is dismissed. Pending application, if any, stands disposed of.
(USHA RANI BHARDWAJ) (JAGDISH CHANDER)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.12.04
16:25:49 IST
Reason: