Supreme Court - Daily Orders
Mandhir Singh vs Gurjant Singh on 1 December, 2014
Bench: V. Gopala Gowda, Rohinton Fali Nariman
ITEM NO.60 COURT NO.11 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). 27615/2014
(Arising out of impugned final judgment and order dated 06/05/2014
in RSA No. 1936/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MANDHIR SINGH & ORS Petitioner(s)
VERSUS
GURJANT SINGH & ANR. Respondent(s)
(with interim relief and office report)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Yadav Narender Singh,Adv.
Mr. Manish Bansal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We find no ground to interfere in this petition. The Special Leave Petition is dismissed.
(SUMAN WADHWA) (MALA KUMARI SHARMA)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2014.12.01
16:41:48 IST
Reason: