Supreme Court - Daily Orders
Birbal (D) Thr. Lrs. vs Udmi (D) Thr. Lr Kartar Singh . on 27 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.42 COURT NO.7 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). 12434/2015
(Arising out of impugned final judgment and order dated 29/01/2015
in RSA No. 3571/1987 passed by the High Court Of Punjab & Haryana
At Chandigarh)
BIRBAL (D) THR. LRS. AND ORS. Petitioner(s)
VERSUS
UDMI (D) THR. LR KARTAR SINGH AND ORS. Respondent(s)
Date : 27/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Brijender Chahar,Sr.Adv.
Mr. Ansuman Upadhyay,Adv.
Mrs.Jyoti Chahar,Adv.
Mr. Vinay Garg,Adv.
For Respondent(s) Dr. J. P. Dhanda,Adv.
Ms. Raj Rani Dhanda,Adv.
Mr. Vineet Dhanda,Adv.
Mr. N.A.Usmani,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.04.27 16:27:29 IST Reason: