Supreme Court - Daily Orders
Mohan Singh vs Radhey Sham Jain on 29 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.31 COURT NO.5 SECTION II-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 (Crl.) No(s). 644/2018
(Arising out of impugned final judgment and order dated 19-07-2017
in CRMM No. 12119/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MOHAN SINGH Petitioner(s)
VERSUS
RADHEY SHAM JAIN & ORS. Respondent(s)
(ALONG WITH APPLICATION FOR EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT ON IA 134265/2017)
Date : 29-01-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Balraj Dewan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.01.30 10:42:46 IST Reason: