Supreme Court - Daily Orders
Sardar Vijinder Singh Kartar Singh ... vs Sardar Rajinder Singh Kartar Singh (D) ... on 11 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.28 COURT NO.8 SECTION IX
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)....../2015
(CC No(s). 8263-8264/2015)
(Arising out of impugned final judgment and order dated 24/11/2014
in FA No. 848/2000 in FA No. 1179/1997 passed by the High Court Of
Bombay)
SARDAR VIJINDER SINGH KARTAR SINGH SAHNI Petitioner(s)
VERSUS
SARDAR RAJINDER SINGH KARTAR SINGH (D) THR. LEGAL HEIRS. & ORS.
ETC. ETC. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 11/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Satyajit A.Desai,Adv.
Ms. Anagha S. Desai,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petitions are dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.05.11
17:21:24 IST
Reason: