Supreme Court - Daily Orders
Sohan Singh vs Joginder Singh on 8 April, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.7 COURT NO.7 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). 8681/2019
(Arising out of impugned final judgment and order dated 10-12-2018
in RSA No. 4852/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SOHAN SINGH & ORS. Petitioner(s)
VERSUS
JOGINDER SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.56207/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 08-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Neeraj Kumar Jain,Sr.Adv.
Mr. Sanjay Singh,Adv.
Mr. Radhey Shayam,Adv.
Mr. Aniket Jain,Adv.
Mr. Aman Chaudhary,Adv.
Mr. Gurmukh Dass,Adv.
Mr. Umang Shankar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Neeraj Kumar Jain, learned senior counsel appearing for the petitioners.
Issue notice.
There shall be an interim stay of the impugned order, until further orders from this Court.
(MAHABIR SINGH) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER Digitally signed by MAHABIR SINGH Date: 2019.04.08 BRANCH OFFICER 16:32:00 IST Reason: