Supreme Court - Daily Orders
Baldev Singh And Ors. Etc. vs Baldev Singh . Etc. on 20 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.31 COURT NO.9 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). 5337-5338/2015
(Arising out of impugned final judgment and order dated 27/11/2014
in CWP No. 18312/2013,27/11/2014 in CWP No. 15275/2014 passed by
the High Court Of Punjab & Haryana At Chandigarh)
BALDEV SINGH AND ORS. ETC. Petitioner(s)
VERSUS
STATE OF PUNJAB AND ORS. Respondent(s)
(With appln. (s) for permission to file lengthy list of dates and
interim relief)
Date : 20/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Raju Ramachandran,Sr.Adv.
Mr. K. K. Mohan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petitions are dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.02.21
12:34:29 IST
Reason: