Supreme Court - Daily Orders
Atma Singh vs Jaginder Kaur on 21 October, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.50 COURT NO.6 SECTION II-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 (Crl.) No(s). 13960/2024
(Arising out of impugned final judgment and order dated 01-05-2024
in CRR No. 577/2024 passed by the High Court Of Punjab & Haryana at
Chandigarh)
ATMA SINGH & ANR. Petitioner(s)
VERSUS
JAGINDER KAUR & ANR. Respondent(s)
Date : 21-10-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) Mrs. Shikha Roy, Adv.
Mr. Sanjeev Pabbi, Adv.
Mr. Shivendu Gaur, Adv.
Ms. Disha Singh, Adv.
Ms. Nidhi Sharma, AOR
Mr. P.C.kaushik, Adv.
Ms. Nisha Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue fresh notice to the respondent returnable on 2nd December, 2024.
Notice be forwarded for effecting service through the Court of Learned Principal Judge, Family Court, Sri Muktsar Sahib at Camp Court, Malout.
In the meanwhile, warrant issued in execution against the petitioner shall remain stayed.
Signature Not Verified Digitally signed by KAVITA PAHUJA Date: 2024.10.23 11:45:50 IST Reason: (KAVITA PAHUJA) (AVGV RAMU)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)