Supreme Court - Daily Orders
Santokh Singh vs Sohan Singh Dosanjh . on 21 April, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.28 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 for Special Leave to Appeal (C) No(s). 11256/2017
(Arising out of impugned final judgment and order dated
11/07/2016 in RSA No. 571/2016 passed by the High Court Of
Punjab & Haryana At Chandigarh)
SANTOKH SINGH AND ANR. Petitioner(s)
VERSUS
SOHAN SINGH DOSANJH AND ORS. Respondent(s)
(With interim relief and office report)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Shubham Gupta, Adv.
Mr. Praveen Gupta, Adv.
Mr. Deepak Goel,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing on behalf of the petitioner.
We do not find any reason to entertain this petition.
The special leave petition is, accordingly, dismissed.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Pokhriyal ] Digitally signed by A.R.-cum-P.S. Court Master CHARANJEET KAUR Date: 2017.04.21 16:55:19 IST Reason: