Supreme Court - Daily Orders
Avneet Bedi vs Navin Malik & Ors. Etc. on 9 June, 2014
\236 ITEM NO.31 COURT NO.3 SECTION IIB
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 (Criminal) No(s).
4551-4553/2014
(Arising out of impugned final judgment and order dated
31/10/2013 (corrected by order dated 05.03.2014) in CRLP
Nos.3879-81/2013 passed by the HIGH COURT OF KARNATAKA)
AVNEET BEDI Petitioner(s)
VERSUS
NAVIN MALIK & ORS. ETC. Respondents(s)
(With appln.(s) for ex-parte stay)
Date : 09/06/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE C NAGAPPAN
(VACATION BENCH)
For Petitioner(s) Mr.Raju Ramchandran, Sr.Adv.
Mr.Vikas Singh Jangra, Adv.
Ms.Lakshmi, Adv.
Mr.Anshuman Upadhyay, Adv.
Mr.Vikas Singh Jangra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed. Signature Not Verified Digitally signed by (SATISH KUMAR YADAV) Satish Kumar Yadav Date: 2014.06.09 16:43:00 IST (PHOOLAN WATI ARORA) Reason: COURT MASTER ASSISTANT REGISTRAR