Supreme Court - Daily Orders
Neelam vs Man Singh on 24 July, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.19 COURT NO.10 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)......CC No(s).
13039/2015
(Arising out of impugned final judgment and order dated 19/11/2014
in FAO No. 1556/2008 passed by the High Court Of Punjab & Haryana
At Chandigarh)
NEELAM Petitioner(s)
VERSUS
MAN SINGH & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 24/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Sanjay K. Chhadda, Adv.
Mr. Dharmendra Kumar Sinha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. However, this will not bar the petitioner to move the Trial Court seeking visitation rights.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2015.07.24
16:26:51 IST
Reason: