Supreme Court - Daily Orders
Jatinder Kaur Etc. Etc. vs Gurmit Singh @ Golla & Ors Etc. Etc. on 14 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.22 COURT NO.8 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)......CC NO(S).
14156-14163/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11/11/2014
IN FAO NO. 344-A/1995, FAO NO. 343-A/1995, FAO NO. 345-A/1995,
FAO NO. 346-A/1995, FAO NO. 347-A/1995, FAO NO. 348-A/1995, FAO NO.
349-A/1995 AND FAO NO. 350-A/1995 PASSED BY THE HIGH COURT OF
PUNJAB & HARYANA AT CHANDIGARH)
JATINDER KAUR ETC. ETC. PETITIONER(S)
VERSUS
GURMIT SINGH @ GOLLA & ORS ETC. ETC. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 14/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Abha R. Sharma, Adv.
Mr. D.S. Parmar, Adv.
Mr. Shushil Tomar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice in the Special Leave Petitions except in Special Leave Petitions arising out of FAO Nos. 344-A/1995, 348-A/195 and 350-A/1995.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.08.14 [VINOD LAKHINA] [ASHA SONI] 17:10:53 IST Reason: COURT MASTER COURT MASTER