Supreme Court - Daily Orders
Ravinder Singh Mehta Dead Thr. Lrs vs Mohinder Kaur on 10 May, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.19 COURT NO.11 SECTION IVB
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).......... of 2016
CC No(s). 8700-8701/2016
(Arising out of impugned final judgment and order dated 01/12/2015
in CR No. 4200/2013 01/12/2015 in CR No. 2686/2013 passed by the
High Court of Punjab & Haryana at Chandigarh)
RAVINDER SINGH MEHTA DEAD THR. LRS AND ANR Petitioner(s)
VERSUS
MOHINDER KAUR AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 10/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Manish Tewari, Adv.
Mr. Anshuman Ashok, Adv.
Mr. Amit A. Pai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain the special leave petitions, which are, accordingly dismissed.
Pending application(s) shall stand disposed of.
(Rajni Mukhi) (Renu Diwan)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2016.05.12
16:05:28 IST
Reason: