Supreme Court - Daily Orders
Jasbir Singh vs Karamjit Singh on 10 February, 2014
Author: Chief Justice
Bench: Chief Justice
\230
ITEM NO.19 COURT NO.1 SECTION IIB
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)... 2014
CRL.M.P. NO.2439
(From the judgement and order dated 27/11/2013 in CRM No.38388/2013
of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
JASBIR SINGH Petitioner(s)
VERSUS
KARAMJIT SINGH & ANR Respondent(s)
(With appln(s) for permission to file SLP)
Date: 10/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s)
Ms. Jaspreet Gogia, AOR
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Permission to file the special leave petition is granted.
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar |