Supreme Court - Daily Orders
Tilak Raj vs Jeet Singh Mann on 1 February, 2016
Bench: V. Gopala Gowda, Uday Umesh Lalit
ITEM NO.28 COURT NO.10 SECTION IVB
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). 1666/2016
(Arising out of impugned final judgment and order dated 06/01/2016
in CR No. 8909/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
TILAK RAJ Petitioner(s)
VERSUS
JEET SINGH MANN & ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anas Tanwir, Adv.
Ms. Kanishka Prasad, Adv.
Mr. Fuzail Ahmad Ayyubi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Pending application(s), if any, stand(s)
Signature Not Verified disposed of.
Digitally signed by
Jayant Kumar Arora
Date: 2016.02.02
17:24:56 IST
Reason:
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER