Supreme Court - Daily Orders
Sehdev Singh Verma vs J.P.S. Verma on 22 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.27 COURT NO.6 SECTION XIV
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). 1213/2016
(Arising out of impugned final judgment and order dated 02/09/2015
in RFA No. 103/2014 passed by the High Court of Delhi at New Delhi)
SEHDEV SINGH VERMA Petitioner(s)
VERSUS
J.P.S. VERMA AND ANR. Respondent(s)
(with office report)
Date : 22/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Balraj Dewan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.01.22
17:02:44 IST
Reason: