Supreme Court - Daily Orders
Harjit Singh (Deceased) Through Lrs vs Surender Singh on 5 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.15 COURT NO.5 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) No(s). 13352/2018
(Arising out of impugned final judgment and order dated 18-01-2018
in RFA No. 24/2018 passed by the High Court of Delhi At New Delhi)
HARJIT SINGH (DECEASED) THROUGH LRS Petitioner(s)
VERSUS
SURENDER SINGH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.74226/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 05-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Uttara Babbar, AOR
Ms. Akanksha Choudhary, Adv.
Ms. Bhavana Duhoon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.06 10:52:54 IST Reason: