Supreme Court - Daily Orders
Veena Sood vs Ramesh Kumar Sood on 8 February, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.31 COURT NO.11 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)......CC
No(s). 2142/2016
(Arising out of impugned final judgment and order dated 04/09/2015
in CMPMO No. 317/2015 passed by the High Court of Himachal Pradesh
at Shimla)
VEENA SOOD Petitioner(s)
VERSUS
RAMESH KUMAR SOOD AND ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date: 08/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Narsingh Narain Rai, Adv.
Mr. Anand Vatsa, Adv.
Mr. Devendra Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the petitioner seeking one week's adjournment on the ground that counsel is in personal difficulty, the matter is adjourned for one week.
(VISHAL ANAND) (MADHU NARULA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2016.02.08
17:06:41 IST
Reason: