BIHART LAL Vs. KALYANI
LAWS(SC)-1985-12-1
SUPREME COURT OF INDIA
Decided on December 02,1985

BIHART LAL Appellant
VERSUS
KALYANI Respondents

JUDGEMENT

- (1.) Special leave petition is directed against an order of maintenance awarded by the High court.
(2.) We are surprised that special leave petitions are still being filed against such orders. We think that it is high time that such petitions are not filed and not entertained. Special Leave Petition is dismissed.;


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