Supreme Court - Daily Orders
Shiv Dayal Arora vs Renu Arora on 25 August, 2017
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO. 4 COURT NO.3 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. NO. 619/ 2017
IN
Petition for Special Leave to Appeal(CRL.) No. 5885/2007
SHIV DAYAL ARORA & ORS. Petitioner(s)
VERSUS
RENU ARORA Respondent(s)
(please list office report for directions in disposed of special
leave petition)
Date : 25-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s)
For Respondent(s) Mr. J.P. Singh, Adv.
Mr. R. C. Kaushik, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the first instance, let notice be issued to the respondent in person to apprise her of the refund. Thereafter, the matter may be placed for further consideration.
(POOJA SEHGAL) (ASHA SONI)
SENIOR PERSONAL ASSISTANT COURT MASTER
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.08.28
10:41:19 IST
Reason: