Supreme Court - Daily Orders
Om Parkash vs Om Parkash on 25 January, 2021
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.3 Court 4 (Video Conferencing) 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). 7929/2020
(Arising out of impugned final judgment and order dated 29-03-2019
in RSA No. 1500/1988 (O&M) passed by the High Court Of Punjab &
Haryana At Chandigarh)
OM PARKASH Petitioner(s)
VERSUS
OM PARKASH & ANR. Respondent(s)
(FOR ADMISSION )
Date : 25-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Bharat Bhushan, AOR
Mr. Deepak Nargolkar, Sr. Adv.
Mr. Abhijit Sengupta, AOR
Mr. V. Sridhar Reddy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court. Hence, Special Leave Petition is dismissed.
Pending application(s), if any, stand disposed of. (NIRMALA NEGI) Signature Not Verified (VIDYA NEGI) COURT MASTER (SH) Digitally signed by JAGDISH KUMAR Date: 2021.01.25 COURT MASTER (NSH) 17:20:36 IST Reason: