Supreme Court - Daily Orders
Kapil Puri vs R S Arora on 31 October, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.601 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). 8415/2014
(Arising out of impugned final judgment and order dated 25/09/2014
in CRLM No. 26720/2014 passed by the High Court Of Punjab &
Haryana at Chandigarh)
KAPIL PURI Petitioner(s)
VERSUS
R S ARORA Respondent(s)
(With prayer for interim relief)
Date : 31/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Sunil Choudhary, Adv.
Mr. Vasav Ananthraman, Adv.
Mr. Varinder Kumar Sharma, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Taken on board.
We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.11.01 13:20:25 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER