Supreme Court - Daily Orders
Neelam Kumari vs Ramesh Kumar Mahajan on 13 April, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, V. Gopala Gowda
ITEM NO.24 COURT NO.7 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 (Crl.) No(s). 2752/2015
(Arising out of impugned final judgment and order dated 30/10/2014
in CRLR No. 3077/2014(O&M) passed by the High Court of Punjab &
Haryana at Chandigarh)
NEELAM KUMARI Petitioner(s)
VERSUS
RAMESH KUMAR MAHAJAN Respondent(s)
Date : 13/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Ms. Bhabna Das, Adv.
Dr. Kailash Chand,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Neeta) (Kalyani Gupta)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.04.16
14:31:30 IST
Reason: