Supreme Court - Daily Orders
Raj Kumari vs Presiding Judge, Lok Adalat/Samjhauta ... on 17 October, 2014
Bench: Vikramajit Sen, Prafulla Chandra Pant
ITEM NO.9 COURT NO.13 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)......CC No(s).
16388/2014
(Arising out of impugned final judgment and order dated 18/02/2014
in LPA No. 432/2013 in CWP No. 4783/2011 passed by the High Court
Of Punjab & Haryana At Chandigarh)
RAJ KUMARI Petitioner(s)
VERSUS
PRESIDING JUDGE, LOK ADALAT/SAMJHAUTA SADAN,
PANCHKULA & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 17/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s) Mr. Shubham Bhalla, Adv.
Mr. Rahul Gupta, Adv.
Mr. Ritesh Khatri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out in exercise of jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. However the question of law is left open.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.10.17 16:04:48 IST Reason: (NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER