Supreme Court - Daily Orders
Krishan Gopal vs Parshotam Lal on 18 February, 2020
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.8 COURT NO.13 SECTION IV-B
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). 3819/2020
(Arising out of impugned final judgment and order dated 29-11-2019
in CR No. 3294/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
KRISHAN GOPAL Petitioner(s)
VERSUS
PARSHOTAM LAL Respondent(s)
(FOR ADMISSION )
Date : 18-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Chritarth Palli,Adv.
Mr. Shubham Bhalla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is accordingly dismissed.
Pending applications, if any, stand disposed of.
(SUMAN WADHWA) (PRADEEP KUMAR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2020.02.18
15:37:03 IST
Reason: