Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Supreme Court - Daily Orders

Sourabh Bhardwaj vs Preeti Gaur on 11 December, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.26                              COURT NO.8                 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 for Special Leave to Appeal (C) No.33381/2017

     (Arising out of impugned final judgment and order dated 30-10-2017
     in CR No. 7411/2017 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     SOURABH BHARDWAJ                                                    Petitioner(s)

                                                    VERSUS

     PREETI GAUR                                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.130963/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 11-12-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                 Mr. Mushtaq Ahmad, AOR

     For Respondent(s)


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

The Special Leave Petition is dismissed. Pending application stands disposed of.





     (ASHA SUNDRIYAL)                                                 (CHANDER BALA)
       COURT MASTER                                                    COURT MASTER
Signature Not Verified

Digitally signed by
ASHA SUNDRIYAL
Date: 2017.12.12
16:52:41 IST
Reason: