Supreme Court - Daily Orders
Municipal Council Fatehabad vs Madan Lal on 29 February, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.13 COURT NO.5 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)......CC No(s).
1239/2016
(Arising out of impugned final judgment and order dated 16/11/2015
in RA No. 89/2015 17/08/2015 in RSA No. 3825/2015 16/11/2015 in RSA
No. 3825/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
MUNICIPAL COUNCIL FATEHABAD Petitioner(s)
VERSUS
MADAN LAL AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 29/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Alok Sangwan, Adv.
Mr. Vikram Singh, Adv.
Dr. Monika Gusain,Adv.
For Respondent(s) Mr. Kamal Mohan Gupta,Adv.
Ms. Ritu Puri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.02.29 16:39:36 IST Reason: