Supreme Court - Daily Orders
Manjet Singh (Huf) Karta Manjeet Singh vs Union Of India on 18 December, 2014
( ITEM NO.32 & 43 COURT NO.9 SECTION III
A
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). 34642/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14/01/2014
IN CWP NO. 15506/2013 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
MANJET SINGH (HUF) KARTA MANJEET SINGH PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
WITH
SLP(C) NO.35104/2014
(WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 18/12/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Divya Suri, Adv.
Mr. Radhe Mohan Garg, Adv.
Mr. Gaurav Mittal, Adv.
Mr. Deepanshu Jain, Adv.
Ms. Kusum Chaudhary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed. [VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.12.18 COURT MASTER COURT MASTER 16:37:42 IST Reason: