Supreme Court - Daily Orders
Murari Lal vs Satish Chander on 14 November, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.601 COURT NO.7 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) No(s). 30609/2014
(Arising out of impugned final judgment and order dated 25/09/2014
in CR No. 6570/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MURARI LAL Petitioner(s)
VERSUS
SATISH CHANDER Respondent(s)
(With appln(s) for exemption from filing C/C of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 14/11/2014 This petition was called on for hearing today
in the Mentioning List.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Subhasish Mohanty,Adv.
Mr. Krishna Mohan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
The special leave petition is dismissed.
(DEEPAK MANSUKHANI) (RENU DIWAN) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2014.11.14 17:45:08 IST Reason: