Supreme Court - Daily Orders
Zora Singh vs State Of Haryana . on 18 September, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.21 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). 24681/2015
(Arising out of impugned final judgment and order dated 05/03/2014
in RFA No. 5083/2009 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ZORA SINGH Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with appln. (s) for permission to file additional documents and
office report)
Date : 18/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Himanshu Gupta,Adv.
Mr. Anil Kumar Tandale,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any merit in this special leave petition, which is hereby dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.09.19 12:02:56 IST Reason: