Supreme Court - Daily Orders
Amandeep Goyal vs Yogesh Rani on 12 July, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.36 COURT NO.2 SECTION IVB
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). 15945/2015
(Arising out of impugned final judgment and order dated 06/04/2015
in TA No. 496/2013 passed by the High Court of Punjab & Haryana At
Chandigarh)
AMANDEEP GOYAL Petitioner(s)
VERSUS
YOGESH RANI Respondent(s)
(With interim relief and office report)
Date : 12/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. M.K. Ghosh,Adv.
Ms. Tina Garg,Adv.
Mr. Rohit Dutta,Adv.
Mr. B. Ramana Murthy,Adv.
For Respondent(s) Mr. Kamlesh Kumar Maurya,Adv.
Mrs. Mona K. Rajvanshi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner, two weeks' time is granted for filing rejoinder affidavit.
List the matter on 5th August, 2016.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.07.13 17:47:13 IST Reason: