Supreme Court - Daily Orders
Susheela Beniwal vs Chandra Pratap Singh on 9 October, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.27 COURT NO.4 SECTION IIB
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 (Crl.)...... CRLMP No(s).
17137/2015
(Arising out of impugned final judgment and order dated 02/02/2015
in CRLP No. 2228/2014 passed by the High Court Of Karnataka At
Bangalore)
SUSHEELA BENIWAL Petitioner(s)
VERSUS
CHANDRA PRATAP SINGH AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 09/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Meha Aggrawal, Adv.
Mr. Abhay Kumar,Adv.
Mr. Tenzing Tsering, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. As a sequel to the above, miscellaneous application is also disposed of.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.10.09 (Renuka Sadana) 16:01:16 IST Reason: (Parveen Kr. Chawla) Court Master AR-cum-PS