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Satbir Singh vs Jasbir Kaur on 8 December, 2017

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     Diary 37089/2017
                                                     1

     ITEM NO.26                                  COURT NO.1                 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

                           SPECIAL LEAVE PETITION (CIVIL) Diary No. 37089/2017

     (Arising out of impugned final judgment and order dated 10-08-2017
     in FAO No. 185/2017 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     SATBIR SINGH                                                        Petitioner

                                                    VERSUS

     JASBIR KAUR                                                         Respondent

     (FOR ADMISSION and I.R. and IA No.127603/2017-CONDONATION OF DELAY
     IN FILING and IA No.127611/2017-APPLICATION FOR IMPLEADMENT and IA
     No.127614/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

     Date : 08-12-2017 This matter was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner
                                        Mr. Anoop Prakash Awasthi, AOR

     For Respondents


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

The special leave petition is dismissed.

Pending interlocutory applications, if any, stand disposed of.

Reason: (Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar