Supreme Court - Daily Orders
Parveen Tandon vs Tanika Tandon on 27 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.18 Court 3 (Video Conferencing) SECTION II-C
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 (Crl.) No(s). 6184-
6185/2021
(Arising out of impugned final judgment and order dated 07-06-2021
in CRLMC No. 264/2021 07-06-2021 in CRLMC No. 420/2021 passed by
the High Court Of Delhi At New Delhi)
PARVEEN TANDON Petitioner(s)
VERSUS
TANIKA TANDON Respondent(s)
(FOR ADMISSION and I.R. and IA No.101982/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.101981/2021-EXEMPTION FROM
FILING O.T. )
Date : 27-08-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Ms. Manju Jetley, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in these Special Leave Petitions. The Special Leave Petitions are dismissed accordingly.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2021.08.28
12:37:20 IST
Reason: