Supreme Court - Daily Orders
Puran Singh vs Dalip Kaur on 21 October, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.14 COURT NO.10 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).24700/2019
(Arising out of impugned final judgment and order dated 08-07-2019
in RSA No.3899/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PURAN SINGH & ORS. Petitioner(s)
VERSUS
DALIP KAUR Respondent(s)
(With appln for exemption from filing c/c of the impugned judgment)
Date : 21-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Sunil Fernandes, AOR
Mr. Darpan Sachdeva,Adv.
Ms. Nupur Kumar,Adv.
Mr. Zeeshan Diwan,Adv.
Ms. Anju Thomas,Adv.
Mr. Siddi Jai Prakash,Adv.
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.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2019.10.24 13:33:47 IST Reason: (B.Parvathi) (Sunil Kumar Rajvanshi) Court Master Court Master