Supreme Court - Daily Orders
Shashi Sharma vs Manjit Kaur on 31 August, 2015
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.50 COURT NO.8 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). 31034/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01/07/2014
IN CR NO. 1130/2012 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
SHASHI SHARMA PETITIONER(S)
VERSUS
MANJIT KAUR RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Abhay Kumar, Adv.
Mr. Khalid Aktar, Adv.
Mr. Tenzing Tsering, Adv.
For Respondent(s) Mr. Shubham Bhalla, Adv.
Mr. Ritesh Khatri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter.
List the matter after four weeks to enable the learned counsel for the petitioner to file rejoinder affidavit.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.09.01 17:59:21 IST Reason: