Supreme Court - Daily Orders
Man Singh vs S.S. Khanna on 25 January, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.23 COURT NO.8 SECTION IV-B
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). 28613/2017
(Arising out of impugned final judgment and order dated 30-05-2017
in RSA No. 332/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
MAN SINGH Petitioner(s)
VERSUS
S.S. KHANNA & ORS. Respondent(s)
Date : 25-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Arvind Gupta,Adv.
Mr. Surinder Singh,Adv.
Mr. Abhijat P. Medh, AOR
For Respondent(s) Mr Rajesh Punj,Adv.
Mr. Jay Kumar Bhardwaj,Adv.
Ms. Ritu Punj,Adv.
Ms. Damyanti Juneja,Adv.
Ms. Sumati Jund,Adv.
For Mr. Sudhansu Palo, AOR
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2018.01.27
13:01:09 IST
Reason: