Supreme Court - Daily Orders
Pandit Ram Jawaya (Since Deceased) ... vs Brahmin Avam Tirhodhar Sabha on 29 October, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
ITEM NO.39 COURT NO.2 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).27797/2018
(Arising out of impugned final judgment and order dated 10-08-2018
in RSA No. 2413/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
PANDIT RAM JAWAYA (SINCE DECEASED)
THROUGH HIS LEGAL REPRESENTATIVE VIJAY KUMAR
S/O PREM KUMAR SHARM & ANR. Petitioner(s)
VERSUS
BRAHMIN AVAM TIRHODHAR SABHA & ORS. Respondent(s)
(WITH I.R. and IA No.148314/2018-EXEMPTION FROM FILING O.T. )
Date : 29-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. R. Basant, Sr. Advocate
Mr. Himanshu Sharma, Adv.
Ms. Archana Pathak Dave, AOR
Ms. Aditi Sharma, Adv.
Ms. Seeta Ram Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.10.31 17:44:53 IST Reason: