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Ravjot Singh vs Amarpal Singh on 4 October, 2019

Bench: R. Banumathi, Hrishikesh Roy

     ITEM NO.53                               COURT NO.6                 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).24072-24073/2019
     (Arising out of impugned final judgment and order dated 18-09-2019
     in CR No. 5878/2019 24-09-2019 in CM No. 20027/2019 in CR No.
     5878/2019 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     RAVJOT SINGH & ANR.                                                  Petitioner(s)
                                                     VERSUS
     AMARPAL SINGH & ORS.                                                 Respondent(s)

     (IA No.152700/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 04-10-2019 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                 Mr.   C.B. Gururaj,Adv.
                                       Mr.   Vaibhav Sehgal,Adv.
                                       Mr.   Lakhvinder Singh,Adv.
                                       Mr.   Abid Jeelani Rather,Adv.
                                       Mr.   P.R. Nayak,Adv.
                                       Mr.   K.P. Singh,Adv.
                                       Mr.   Prakash Ranjan Nayak, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

We have heard Mr. C.B. Gururaj, 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. However, the petitioner is at liberty to move the High Court for early hearing of the matter. As and when such an application for early hearing of the matter is filed, we request the High court to expedite the hearing of the matter pending before it.

Pending applications, if any, shall also stand disposed of.

17:10:42 IST
Reason:




     (MAHABIR SINGH)                                             (PARVEEN KUMARI PASRICHA)
      COURT MASTER                                                     BRANCH OFFICER