Supreme Court - Daily Orders
Santosh vs Gopal Ansal on 15 September, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.28 COURT NO.4 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). 25302/2025
[Arising out of impugned final judgment and order dated 24-07-2025
in COCP No. 8/2025 passed by the High Court of Punjab & Haryana at
Chandigarh]
SANTOSH & ANR. Petitioner(s)
VERSUS
GOPAL ANSAL & ORS. Respondent(s)
(IA No. 220235/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 220236/2025 - EXEMPTION FROM FILING O.T.)
Date : 15-09-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Petitioner(s) :Mr. Vikas Singh, Sr. Adv.
Mr. Varun Singh, Adv.
Mr. Nitin Saluja, AOR
Mr. Mohammad Atif Ahmed, Adv.
Mr. Parijat Singh, Adv.
Ms. Deepeika Kalia, Adv.
Ms. Vasudha Singh, Adv.
Mr. Sudeep Chandra, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. We see no reason and ground to interfere with the impugned order passed by the High Court. Accordingly, the Special Leave petition is dismissed.
2. However, the petitioner is at liberty to take recourse before the Executing Court. We request the Executing Court to expedite the execution.
Signature Not Verified3. Digitally signed by Gulshan Kumar Arora Date: 2025.09.16 Pending applications, if any, shall stand disposed of. 16:45:05 IST Reason:
(GULSHAN KUMAR ARORA) (NAND KISHOR) AR-CUM-PS ASSISTANT REGISTRAR