Supreme Court - Daily Orders
Gian Singh vs Ajmat (Deceased) Thr. His Legal Heirs ... on 16 February, 2018
Bench: Arun Mishra, Amitava Roy
ITEM NO.15 COURT NO.10 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4345/2018
(Arising out of impugned final judgment and order dated 31-08-2017
in RSA No. 4104/2005 passed by the High Court Of Punjab & Haryana
At Chandigarh)
GIAN SINGH Petitioner(s)
VERSUS
AJMAT (DECEASED) THR. HIS LEGAL HEIRS SMT.KANTA
DEVI (DECEASED) W/O LATE SH.AJAMT THROUGH HIS
LEGAL & ORS. Respondent(s)
( IA No.20110/2018-CONDONATION OF DELAY IN FILING and IA
No.20112/2018-EXEMPTION FROM FILING O.T.)
Date : 16-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Ajay Veer Singh Jain, Adv.
Mr. Uday Ram Bokadia, Adv.
Ms. Divya Garg, Adv.
Mr. Atul Agarwal , Adv.
Mr. Rakesh Kumar Khare, Adv.
Mr. Alok Mohan, Adv.
Mr. Sonal Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order, consequently the special leave petition stands dismissed.
Signature Not Verified Digitally signed by Pending application, if any, also stand disposed of. NEELAM GULATI Date: 2018.02.21 13:12:45 IST Reason:(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER