Supreme Court - Daily Orders
Surjit Kaur Gujral vs Gurcharan Singh Maken on 2 August, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.18 COURT NO.8 SECTION XIV
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). 17522/2019
(Arising out of impugned final judgment and order dated 18-03-2019
in CMM No. 997/2014 passed by the High Court Of Delhi At New Delhi)
SURJIT KAUR GUJRAL Petitioner(s)
VERSUS
GURCHARAN SINGH MAKEN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.108325/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 02-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Rajinder Singh, AOR
Mr. A.Selvin Raja, Adv.
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 judgment and order passed by the High Court.
The Special Leave Petition is dismissed accordingly. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH)
Signature Not Verified
COURT MASTER (NSH)
Digitally signed by
DEEPAK SINGH
Date: 2019.08.03
13:19:28 IST
Reason: