Supreme Court - Daily Orders
State Of Punjab vs Parveen Kumari @ Praveen Preet Kaur &Ors on 19 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.9 COURT NO.9 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). 5594/2012
(Arising out of impugned final judgment and order dated 23/02/2011
in RSA No. 1930/2009 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF PUNJAB AND ORS Petitioner(s)
VERSUS
PARVEEN KUMARI @ PRAVEEN PREET KAUR &ORS Respondent(s)
(Interim relief and office report)
Date : 19/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Jagjit Singh Chhabra, Adv.
For Respondent(s) Amaninder Preet, Adv.
Mr. Akshay Verma, Adv.
Mr. Praveen Swarup, Adv.
Mr. Saurabh Ajay Gupta, Adv.
Mr. Saurabh Singhal, Adv.
Mr. Gaurav Agrawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
Signature Not VerifiedThe Special Leave Petition is dismissed accordingly.
Digitally signed by RASHI GUPTA Date: 2016.07.2211:08:42 IST Pending application(s), if any, stands disposed of.
Reason: (RASHI GUPTA) (SUMAN JAIN)
SR. P.A. COURT MASTER