Supreme Court - Daily Orders
Harvinder Singh vs Sudesh Kumari on 29 June, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.63 COURT NO.9 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.) No(s). 10040/2014
(Arising out of impugned final judgment and order dated 11/08/2014
in CRMA No. 1071/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
HARVINDER SINGH Petitioner(s)
VERSUS
SUDESH KUMARI AND ORS Respondent(s)
(With appln. (s) for directions and office report)
WITH
SLP(Crl) No. 10319/2014
(With appln.(s) for permission to file additional documents and
Office Report)
Date : 29/06/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Ravinder Kumar, Adv.
Mr. Devashish Bharuka,Adv.
Petitioner-in-person (Not Present)
For Respondent(s) Mr. Rajat Sharma, Adv.
Mr. S.S. Sahu, Adv.
Mr. S.L. Aneja, Adv.
Mr. Subhasish Bhowmick,Adv.
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 petitions are dismissed accordingly. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.07.02 12:51:00 IST Reason: (S. K. RAKHEJA) (SUMAN JAIN)
COURT MASTER COURT MASTER