Supreme Court - Daily Orders
Sushila Devi Through Baldev Krishan ... vs The State Of Punjab on 5 August, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.9 COURT NO.11 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). 17894/2019
(Arising out of impugned final judgment and order dated 22-02-2019
in RFA No. 7138/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SUSHILA DEVI THROUGH BALDEV KRISHAN AGGARWAL, GPA Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(FOR IA No.110765/2019-EXEMPTION FROM FILING O.T. )
Date : 05-08-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. M.L. Sharma, Adv.
Mr. Rajat Sharma, Adv.
Mr. Subhasish Bhowmick, 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 stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.08.05
16:59:54 IST
Reason: