Supreme Court - Daily Orders
Narinder Singh (D) Thru Lrs. vs Ram Rakhi on 11 March, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.4 COURT NO.14 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).6667/2019
(Arising out of impugned final judgment and order dated 10-07-2018
in RSA No.49/1990 passed by the High Court Of Punjab & Haryana At
Chandigarh)
NARINDER SINGH (D) THRU LRS. Petitioner(s)
VERSUS
RAM RAKHI & ORS. Respondent(s)
WITH SLP(C) No.6668/2019 (IV-B)
Date : 11-03-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. R.S. Mann,Adv.
for Dr. Vinod Kumar Tewari,AOR
For Respondent(s) Ms. Charu Ambwani,AOR
/Caveator Mr. Sandeep Bajaj,Adv.
Ms. Aakanksha Nehra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere in the matters. The special leave petitions are, accordingly, dismissed.
Pending application, if any, stand disposed of.
(Anita Rani Ahuja) (Sarita Purohit)
Branch Officer AR-cum-PS
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2019.03.11
17:20:44 IST
Reason: