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Kamlesh Devi vs Surinder Kumar on 17 August, 2016

Bench: V. Gopala Gowda, Adarsh Kumar Goel

     ITEM NO.26                                   COURT NO.8                     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).     23077/2016

     (Arising out of impugned final judgment and order dated 08/01/2016
     in RSA No. 243/2009 passed by the High Court of Himachal Pradesh at
     Shimla)


     KAMLESH DEVI                                                                 Petitioner(s)

                                                         VERSUS

     SURINDER KUMAR AND ANR.                                                      Respondent(s)

     Date : 17/08/2016 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.   Jayant Bhushan, Sr. Adv.
                                           Mr.   Aditya Chaudhary, Adv.
                                           Mr.   Parth Mallick, Adv.
                                           Mr.   Manish Shukla, Adv.
                                           Mr.   Rameshwar Prasad Goyal, AOR


     For Respondent(s)                     Mr. Vipin Gogia, Adv.
                                           Ms. Jaspreet Gogia, AOR



                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard.

No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.

The Special Leave Petition is dismissed accordingly. Pending application(s), if any, stands disposed of.

11:12:14 IST                     SR. P.A.                                       COURT MASTER
Reason: