Supreme Court - Daily Orders
Swaranjit Kaur vs The Commissioner Cum Deputy ... on 22 May, 2020
Bench: R. Banumathi, Indu Malhotra, Aniruddha Bose
ITEM NO.8 Virtual Court No.5 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). 6025/2020
(Arising out of impugned final judgment and order dated 26-09-2019
in LPA No. 1178/2019 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SWARANJIT KAUR Petitioner(s)
VERSUS
THE COMMISSIONER CUM DEPUTY COMMISSIONER & ORS. Respondent(s)
(IA No. 30523/2020 - EXEMPTION FROM FILING O.T.
IA No. 30520/2020– PERM.TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEX.)
Date : 22-05-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Ravi Kamal Gupta,Adv.
Mr. Nikunj Dayal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through video conferencing. We have heard Mr. Ravi Kamal Gupta, learned counsel appearing for the petitioner.
We do not find any ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2020.05.22 Pending applications, if any, shall also stand disposed of. 17:46:00 IST Reason:
(MAHABIR SINGH) (BEENA JOLLY)
AR-cum-PS BRANCH OFFICER