Pal Singh And Anr. Etc. vs Union Territory Chandigarh And Ors. ... on 22 July, 2016

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Supreme Court - Daily Orders

Pal Singh And Anr. Etc. vs Union Territory Chandigarh And Ors. ... on 22 July, 2016

Bench: Kurian Joseph

  ITEM NO.14                             COURT NO.10               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) Diary No(s).                 39011/2015

  (Arising out of impugned final judgment and order dated 17/08/2015
  in CO No. 133/2010 17/08/2015 in RFA No. 4271/2009 17/08/2015 in CO
  No. 134/2010 17/08/2015 in RFA No. 4652/2009 17/08/2015 in CO No.
  123/2010 17/08/2015 in RFA No. 3228/2009 17/08/2015 in CO No. 99/2014
  17/08/2015 in RFA No. 1731/2010 17/08/2015 in CO No. 38/2013
  17/08/2015 in RFA No. 4272/2009 passed by the High Court Of Punjab &
  Haryana At Chandigarh)

  PAL SINGH AND ORS.                                               Petitioner(s)

                                                VERSUS

  UNION TERRITORY, CHANDIGARH AND ORS.                             Respondent(s)

  (Office report on default)

  Date : 22/07/2016 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE KURIAN JOSEPH
                                           [IN CHAMBER]

  For Petitioner(s)
                                    Mr. Shish Pal Laler, Adv.
                                    Mr. Sonit Sinhmar, Adv.
                                    For Mr. Devesh Kumar Tripathi,Adv.

  For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

In case the defects, pointed out by the Registry, are not cured within three weeks from today, the petition(s) will stand dismissed without further reference to the Court.

Signature Not Verified Digitally signed by

Any application for refiling/restoration of the PARVEEN KUMAR Date: 2016.07.22 17:02:18 IST Reason: petition(s) shall be entertained only subject to payment of costs of Rs.1,000/- to the Supreme Court Legal Services Committee.

-2-

Thereafter, the Registry shall proceed further in the matter.

           [SHARDA KAPOOR]              [SUKHBIR PAUL KAUR]
            COURT MASTER                   A.R.-CUM-P.S.

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