Supreme Court - Daily Orders
Gurcharan Singh vs Gurcharan Singh on 10 May, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.3 COURT NO.2 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2016 In
Petition for Special Leave to Appeal (C) No. 17325/2009
(Arising out of impugned final judgment and order dated
25/11/2008 in RSA No. 1730/2007 passed by the High Court Of
Punjab & Haryana At Chandigarh)
GURCHARAN SINGH Petitioner(s)
VERSUS
GURCHARAN SINGH Respondent(s)
(For restoration and office report)
Date : 10/05/2016 This application was called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. R.S. Mann, Adv.
for Dr. Kailash Chand,Adv.
For Respondent(s) Mr. P.N. Puri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 2/2016 is allowed. The special leave petition is restored to its original number.
Heard learned counsel for the petitioner.
We do not find any merits in this petition. The special leave petition is, accordingly, dismissed.
Signature Not Verified[ Charanjeet Kaur ] [ Sneh Bala Mehra ] Digitally signed by A.R.-cum-P.S. Asstt. Registrar CHARANJEET KAUR Date: 2016.05.10 16:50:12 IST Reason: