Supreme Court - Daily Orders
Sunehri Devi vs Narender Singh on 10 May, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.17 COURT NO.7 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). 15097/2019
(Arising out of impugned final judgment and order dated 19-09-2018
in FAO No. 1550/2010 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SUNEHRI DEVI Petitioner(s)
VERSUS
NARENDER SINGH & ORS. Respondent(s)
( IA No.75731/2019-CONDONATION OF DELAY IN FILING )
Date : 10-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Karan Kapoor,Adv.
Mr.Manik Kapoor,Adv.
Mr. Shubham Bhalla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA Date: 2019.05.11 11:25:07 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER