Supreme Court - Daily Orders
Gurmeet Singh vs Amrit Pal Kaur Deol on 10 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.602 COURT NO.4 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).11098/2015
(Arising out of impugned final judgment and order dated 19/02/2015
in CR No.7852/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
GURMEET SINGH Petitioner(s)
VERSUS
AMRIT PAL KAUR DEOL Respondent(s)
(With interim relief )
Date : 10/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Vivek Sharma, Adv.
Mr. Yash Pal Dhingra, AOR (NP)
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENU DIWAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.04.10
17:25:43 IST
Reason: