Supreme Court - Daily Orders
Gurpreet Kaur vs Manish Chadha on 27 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.13 COURT NO.4 SECTION II
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). 5744/2015
(Arising out of impugned final judgment and order dated 06/05/2015
in CRLMC No. 1884/2015 passed by the High Court Of Delhi At New
Delhi)
GURPREET KAUR Petitioner(s)
VERSUS
MANISH CHADHA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 27/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. R.S. Sodhi, Sr. Adv.
Ms. Manisha Bhandari, Adv.
Mr. Onkar Shrivastava, Adv.
Mr. Divyadeep Chaturvedi, Adv.
Ms. Nipush Mola Joshi, Adv.
Mr. Ankit Kushwaha, Adv.
for Mr. Rameshwar Prasad Goyal,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.07.27 16:49:39 IST Reason:The special leave petition is dismissed.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS