Supreme Court - Daily Orders
Jasbir Kaur vs Iqbal Singh on 4 August, 2014
: ITEM NO.38 COURT NO.12 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). 19490/2014
(Arising out of impugned final judgment and order dated 25/03/2014
in CR No. 2203/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
JASBIR KAUR Petitioner(s)
VERSUS
IQBAL SINGH AND ORS Respondent(s)
(With interim relief and office report)
Date : 04/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. S.C. Paul, Adv.
Ms. Roopa Paul, Adv.
Ms. Anika Mehra, Adv.
Ms. Resham Singh, Adv.
Mr. Satyendra Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in the special leave petition. The special leave petition is accordingly dismissed.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.08.11
12:51:58 IST
Reason: