Supreme Court - Daily Orders
Sangeeta vs Om Prakash & Another on 16 October, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.17 COURT NO.4 SECTION IIB
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 (Crl.)...... CRLMP No(s).
17485/2015
(Arising out of impugned final judgment and order dated 06/04/2015
in CRM No.24168/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SANGEETA Petitioner(s)
VERSUS
OM PRAKASH & ANOTHER Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 16/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Brijender Singh Chahar, Sr.Adv.
Mr.Naresh Kumar, Adv.
Dr. (Mrs.) Vipin Gupta, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. (SATISH KUMAR YADAV) (CHANDER BALA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Satish Kumar Yadav Date: 2015.10.17 11:37:53 IST Reason: