Supreme Court - Daily Orders
Raminder Singh vs Gurjit Kaur on 11 August, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.27 COURT NO.16 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). 25295/2025
[Arising out of impugned final judgment and order dated 03-03-2025
in CR No. 3144/2024 passed by the High Court of Punjab & Haryana at
Chandigarh]
RAMINDER SINGH Petitioner(s)
VERSUS
GURJIT KAUR & ORS. Respondent(s)
(IA No. 176316/2025 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS
IA No. 185309/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 185311/2025 - EXEMPTION FROM FILING O.T.) Date : 11-08-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :
Mr. Tavleen Singh, Adv.
Miss Vallabhi Shukla, AOR Mr. Rajeev Kumar Gupta, Adv. Mr. Vishal Kumar, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
After hearing learned counsel for the petitioner, we do not find any case is made out for interference with the impugned order. The Special Leave Petition is accordingly dismissed.Signature Not Verified
Digitally signed by ANITA MALHOTRA Date: 2025.08.14
Pending applications also stand disposed of.
19:24:00 IST Reason: (ANITA MALHOTRA) (AKSHAY KUMAR BHORIA) AR-CUM-PS COURT MASTER