Supreme Court - Daily Orders
Ramvir vs Minerva Singh on 18 July, 2014
J ITEM NO.43 COURT NO.1 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) No(s). 16103/2014
(Arising out of impugned final judgment and order dated 01/04/2014 in
CR No. 2330/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
RAMVIR Petitioner(s)
VERSUS
MINERVA SINGH Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief and office report)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Brijender Chahar, Sr. Adv.
Mr. Aditya Gupta, Adv.
For Mr. Vinay Garg ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Special leave petition is dismissed.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2014.07.22
15:44:25 IST
Reason: