Supreme Court - Daily Orders
Satwinder Pal Singh vs Ravinder Pal Singh on 4 September, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.26 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). 22986/2018
(Arising out of impugned final judgment and order dated 11-07-2018
in CM No. 12832/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SATWINDER PAL SINGH Petitioner(s)
VERSUS
RAVINDER PAL SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.118464/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 04-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Jagjit Singh Chhabra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2018.09.05
14:44:02 IST
Reason: