Supreme Court - Daily Orders
Kewal Krishan vs Rajesh Kumar on 14 December, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Amitava Roy
ITEM NO.9 COURT NO.6 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)....../2015
CC No(s). 20111-20112/2015
(Arising out of impugned final judgment and order dated 12/05/2015
in RSA No. 1930/1988,12/05/2015 in RSA No. 1931/1988,11/08/2015 in
RA No. 54/2015,11/08/2015 in RSA No. 1930/1988,19/08/2015 in RA No.
55/2015,19/08/2015 in RSA No. 1931/1988 passed by the High Court of
Punjab & Haryana at Chandigarh)
KEWAL KRISHAN Petitioner(s)
VERSUS
RAJESH KUMAR & ORS. ETC. Respondent(s)
I.A. 1-2/2015(with c/delay in filing SLP and office report)
Date : 14/12/2015 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Sanjay Singh,Adv.
Mr. Umang Shankar,Adv.
For Respondent(s) Mr. K.G. Bhagat,Adv.
Mr. Vineet Bhagat,Adv.
Mr. Raunaq Dutt,Adv.
Mr. Rahul Dagar,Adv.
Mr. Puneet Sain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letters circulated by the learned counsel for the petitioner/respondents.
Call after a week.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by (SHARDA KAPOOR) Narendra Prasad COURT MASTER Date: 2015.12.14 17:31:31 IST COURT MASTER Reason: