Supreme Court - Daily Orders
Ashok Kumar vs Mohinder Singh on 22 October, 2018
Bench: Uday Umesh Lalit, D.Y. Chandrachud
ITEM NO.22 COURT NO.12 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33101/2018
(Arising out of impugned final judgment and order dated 03-05-2018
in RSA No. 973/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
ASHOK KUMAR & ANR. Petitioner(s)
VERSUS
MOHINDER SINGH & ANR. Respondent(s)
(CONDONATION OF DELAY IN FILING )
Date : 22-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Rajesh Kumar-i, AOR
Mr. Anant Gautam, Adv.
Mr. Aakash Sehrawat, Adv.
Ms. Shruti Vats, Adv.
Mr. Anmol Mehta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since impugned order dated 03.05.2018 records that the appeal itself to be listed and heard within one year, we see no reason to interfere in the matter. The Special Leave Petition is dismissed.
Pending applications, if any, shall also stand Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.10.23 disposed of.
16:00:14 IST Reason: (INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER