Supreme Court - Daily Orders
State Of Punjab vs Gurmeet Singh on 7 April, 2017
Bench: R. Banumathi, Mohan M. Shantanagoudar
ITEM NO.16 COURT NO.7 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).
22204/2016
(Arising out of impugned final judgment and order dated 07/09/2015
in LPA No. 9/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF PUNJAB AND ORS. Petitioner(s)
VERSUS
GURMEET SINGH Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 07/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Rakesh Khanna, Adv.
Mr. Udit Kumar Chaturvedi, Adv.
Mr. Kuldip Singh, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Needless to say that as observed by the Division Bench of the High Court, the competent disciplinary authority, which is the Commissioner, shall consider the evidence already recorded or such other evidence as the party may wish to adduce before Signature Not Verified him and shall take a fresh decision in accordance with law. Digitally signed by JAYANT KUMAR ARORA Date: 2017.04.11 15:34:58 IST Reason:
(Jayant Kumar Arora) (Suman Jain)
Court Master Court Master