Supreme Court - Daily Orders
Nirmala Devi And Ors. Etc. Etc. vs Union Of India on 30 September, 2021
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.8 Court 14 (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
Petitions for Special Leave to Appeal (C) Nos. 29116-29119/2015
(Arising out of impugned final judgment and order dated 27-05-2015
in RFA No. 2946/1992 27-05-2015 in RFA No. 3483/1992 27-05-2015 in
RFA No. 3929/1992 27-05-2015 in RFA No. 3930/1992 passed by the
High Court of Punjab & Haryana at Chandigarh)
NIRMALA DEVI AND ORS. ETC. ETC. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 30-09-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Ravi Gupta, Adv.
Mr. Subhasish Bhowmick, AOR
For Respondent(s) Mr. R.S. Suri, ASG
Mr. P.V. Yogeswaran, Adv.
Mr. Aankhi Ghosh, Adv.
Mr. Piyush Beriwal, Adv.
Mr. B. V. Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties.
We are not inclined to interfere in the impugned judgment in our jurisdiction under Article 136 of the Constitution.
The Special Leave Petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.10.01 15:46:32 IST Reason: (TUSHAR BISHT) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)