Supreme Court - Daily Orders
Des Raj vs Bhupinder Singh on 4 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.15 COURT NO.12 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)......... of 2016
(CC No. 22280/2015)
(Arising out of impugned final judgment and order dated 07/05/2015
in FAO No. 3196/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
DES RAJ Petitioner(s)
VERSUS
BHUPINDER SINGH AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 04/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Karan Bhardwaj, Adv.
Mr. Shakti Bhardwaj, Adv.
Mohamad Mujeeb, Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to interfere with the impugned judgment of the High Court. The special leave petition is, accordingly, dismissed.
(Rajni Mukhi) (Renu Diwan)
Signature Not Verified
Sr. P.A. Court Master
Digitally signed by
Rajni Mukhi
Date: 2016.01.05
17:20:46 IST
Reason: