Supreme Court - Daily Orders
Ashok Kumar vs Ram Niwas Rustogi on 14 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.34 COURT NO.3 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) No(s). 6650/2016
(Arising out of impugned final judgment and order dated
24/12/2015 in CR No. 1388/2014 passed by the High Court Of
Punjab & Haryana At Chandigarh)
ASHOK KUMAR AND ANR Petitioner(s)
VERSUS
RAM NIWAS RUSTOGI AND ORS Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief)
Date :14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Abhay Kumar,Adv.
Mr. Tenzing Tsering, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
As a sequel to above, application for exemption from filing O.T. is disposed of.
Signature Not Verified[ Charanjeet Kaur ] [ Renuka Sadana ] Digitally signed by USHA A.R.-cum-P.S. Court Master RANI BHARDWAJ Date: 2016.03.14 17:46:32 IST Reason: