Supreme Court - Daily Orders
Chander Prakash And Anr. vs Guru Maharaj Anandpur Ashram Trust And ... on 18 July, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.3 COURT NO.10 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s).11595/2017
(Arising out of impugned final judgment and order dated 26-10-2016
in RSA No. 1662/1987 passed by the High Court Of Punjab & Haryana
at Chandigarh)
CHANDER PRAKASH AND ANR. Petitioner(s)
VERSUS
GURU MAHARAJ ANANDPUR ASHRAM TRUST AND ORS. Respondent(s)
( IA No.44439/2017-CONDONATION OF DELAY IN FILING and IA
No.44441/2017-DELETING THE NAME OF RESPONDENT)
Date : 18-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Kedar Nath Tripathy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(B.PARVATHI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by HEMALATHA MOHAN Date: 2017.07.20 17:08:09 IST Reason: