Supreme Court - Daily Orders
Man Mohan Sharma vs Manjit Singh on 6 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.13 COURT NO.4 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). 14354/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07-04-2016
IN CR NO. 846/2015 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
MAN MOHAN SHARMA PETITIONER(S)
VERSUS
MANJIT SINGH RESPONDENT(S)
Date : 06-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sunil Dalal, Adv.
Mr. Abhay Kumar, AOR
Mr. Himanshu, Adv.
Mr. Vineet Kr. Singh, Adv.
Mr. Bilal Khan, Adv.
Mr. Saurabh Mishra, Adv.
For Respondent(s) Mr. Deepak Goel, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We find no merit. The Special Leave Petition is dismissed.
(VINOD LAKHINA) (ASHA SONI) AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.07.08 10:03:19 IST Reason: