Supreme Court - Daily Orders
Harjit Singh vs Harcharan Singh on 23 November, 2021
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.4 COURT NO.11 SECTION IV-B
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). 18321/2021
(Arising out of impugned final judgment and order dated 27-10-2021
in CR No. 348/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
HARJIT SINGH Petitioner(s)
VERSUS
HARCHARAN SINGH Respondent(s)
(FOR ADMISSION and I.R.)
Date : 23-11-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Anupam Dwivedi, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Vikas Kumar Sinha, Adv.
Mr. Vishweshwar Mishra, Adv.
Mr. Sandeep Kumar Dwivedi, Adv.
Dr. Vinod Kumar Tewari, AOR
For Respondent(s) Mr. Vivek Thakur, Adv.
Mr. Chritarth Palli, Adv.
Mr. Sahil Tagotra, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
Signature Not Verified (JAYANT KUMAR ARORA) Digitally signed by Jayant Kumar Arora Date: 2021.11.24 (RENU BALA GAMBHIR) COURT MASTER 16:52:19 IST Reason: COURT MASTER