Supreme Court - Daily Orders
Surjit Singh Through Its Power Of ... vs Amarpal Singh Tiwana on 16 February, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.24 COURT NO.7 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).
2318/2015
(Arising out of impugned final judgment and order dated 29/08/2014
in CRM No. 1184/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SURJIT SINGH THROUGH ITS POWER OF ATTORNEY MOHAN SINGHPetitioner(s)
VERSUS
AMARPAL SINGH TIWANA Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ajay Choudhary,Adv.
Mr. Harsh Jaidka,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2015.02.16
17:02:41 IST
Reason: