Supreme Court - Daily Orders
Jagdev Singh (D) Thr.Lrs. vs Gurdev Kaur . on 29 January, 2016
Bench: V. Gopala Gowda, Uday Umesh Lalit
ITEM NO.48 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) No(s). 35034/2011
(Arising out of impugned final judgment and order dated 18/04/2011
in RSA No. 3174/1984 passed by the High Court Of Punjab & Haryana At
Chandigarh)
JAGDEV SINGH (D) THR.LRS. Petitioner(s)
VERSUS
GURDEV KAUR & ORS. Respondent(s)
(interim relief and office report)
(For final disposal)
Date : 29/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr. Sibo Sankar Mishra,Adv.
Mr. Mukesh Kumar, Adv.
Mr. Raj Kumar, Adv.
For Respondent(s)
Mr. Gagan Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. Pending application(s), if any, stand(s) disposed of.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2016.01.30 11:33:59 IST Reason: (VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER