Supreme Court - Daily Orders
Suman Verma vs Manoj Kumar on 26 October, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.38 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) Nos.29371-29372/2015
(Arising out of impugned final judgment and order dated 17/09/2015
in CR No.5934/2013,17/09/2015 in CM No.19053/2015,24/08/2015 in CR
No.5934/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
SUMAN VERMA Petitioner(s)
VERSUS
MANOJ KUMAR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 26/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Rohit Sharma, Adv.
Mr. Amarjeet Singh, Adv.
For Mr. B. Subrahmanya Prasad,Adv.
For Respondent(s) Mr. R.K. Rathore, Adv.
Mr. Manish Verma, Adv.
Mr. S.S. Rawat, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
As a sequel to the above, interlocutory applications for exemption from filing certified copy of the impugned Judgment are disposed of.
Signature Not Verified (Sanjay Kumar-II) (Indu Pokhriyal) Digitally signed by Sanjay Kumar Date: 2015.10.26 Court Master Court Master 17:26:08 IST Reason: