Supreme Court - Daily Orders
Gurdev Kaur @ Debo (Since Deceased ) ... vs Mehar Singh . on 21 October, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.44 COURT NO.3 SECTION IVA
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).29932/2016
(Arising out of impugned final judgment and order dated 20/05/2016
in CR No.2217/2016 passed by the High Court of Punjab & Haryana at
Chandigarh)
GURDEV KAUR @ DEBO (SINCE DECEASED ) THR.L.R.S AJAIB
SINGH & ANR. Petitioner(s)
VERSUS
MEHAR SINGH & ORS. Respondent(s)
(With appln.(s) for leave to place on record the subsequent
developments and interim relief and office report)
Date : 21/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.T.Gommei, Adv.
Mr.Rajeev Kumar, Adv.
Mr. Aniruddha P. Mayee, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2016.10.21 16:29:33 TLT Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS ASSISTANT REGISTRAR