Supreme Court - Daily Orders
Arun Kumar vs Ritu Kashyap on 26 August, 2014
Bench: M.Y. Eqbal, Pinaki Chandra Ghose
ITEM NO.6 COURT NO.13 SECTION IIB
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). 9116/2013
(Arising out of impugned final judgment and order dated 06/08/2013
in CRLM No. 23175/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ARUN KUMAR Petitioner(s)
VERSUS
RITU KASHYAP Respondent(s)
(with appln. (s) for stay and office report)
Date : 26/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s)
Mr. Varinder Kumar Sharma,Adv. (Not present)
For Respondent(s)
Ms. Jyotika Kalra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
This special leave petition arises out of an order dated 6.8.2013 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Miscellaneous No. M 23175 of 2013 refusing to interfere with the order passed by the Trial Court dismissing the petition filed under Section 468 of the Criminal Procedure Code.
Learned counsel appearing for the respondent submits that parties have compromised and no dispute exists now.
Noone appears on behalf of the petitioner. In view of the above, this special leave petition is dismissed.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2014.08.28 17:18:33 IST(Sukhbir Paul Kaur) (Sneh Lata Sharma) Reason:
Court Master Court Master