Supreme Court - Daily Orders
Amar Singh (D) Thr. His L.Rs. & Ors. Thr. ... vs Amar Singh (D) Thr. His L.Rs. . Thr. Power ... on 23 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.24 COURT NO.8 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)....../2015
(CC No(s). 4778/2015)
(Arising out of impugned final judgment and order dated 05/03/2014
in RSA No. 1355/1986 passed by the High Court Of Punjab & Haryana
At Chandigarh)
AMAR SINGH (D) THR. HIS L.RS. & ORS. THR. POWER OF ATTORNEY
Petitioner(s)
VERSUS
KIDAR NATH (D) THR. HIS L.RS. & ORS. Respondent(s)
(With appln. (s) for c/delay in filing substitution appln. and
permission to file SLP and substitution and office report)
Date : 23/03/2015 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. Vipin Gogoia,Adv.
Ms. Jaspreet Gogia,Adv.
Mr. Brijendra Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted. Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed both on the ground of delay as well as on merits.
Signature Not Verified Digitally signed by (MADHU BALA) (ASHA SONI) Madhu Bala Date: 2015.03.23 16:51:12 IST COURT MASTER COURT MASTER
Reason: