Supreme Court - Daily Orders
Mahant Jagmohan Singh vs Mahant Karamjit Singh on 4 April, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.37 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). 8211/2016
(Arising out of impugned final judgment and order dated 01/02/2016
in CR No. 2689/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
MAHANT JAGMOHAN SINGH Petitioner(s)
VERSUS
MAHANT KARAMJIT SINGH AND ORS Respondent(s)
(With interim relief)
Date: 04/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Gurinder Singh Gill, Sr. Adv.
Mr. Ajay Pal,Adv.
Mr. P. Nayak, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Senior counsel appearing for the petitioner. The Special Leave Petition is dismissed.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.04.05
16:16:06 IST
Reason: