Supreme Court - Daily Orders
Raminder Kaur vs Balbir Singh . on 16 February, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.48 COURT NO.1 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). 1191/2010
(Arising out of impugned final judgment and order dated 08/09/2009
in RSA No. 928/2009 passed by the High Court of Punjab & Haryana
at Chandigarh)
RAMINDER KAUR & ANR. Petitioner(s)
VERSUS
BALBIR SINGH & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Vipin Gogia, Adv.
Mr. Brijendra Singh, Adv.
For Ms. Jaspreet Gogia,Adv.
For Respondent(s) Mr. Siddharth Mittal, Adv.
Mr. Debasis Misra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
This special leave petition is dismissed in the same terms as Civil Appeal No.5198 of 2008, “Singh Ram (D)through Lrs. vs. Sheo Ram and Others”, (2014) 9 SCC 185, was dismissed by this Court on 21st August, 2014.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.02.19 10:10:26 IST Reason: (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar