Supreme Court - Daily Orders
Commissioner Of Income Tax-(C)-1, New ... vs Mgf Automobiles Ltd. on 26 April, 2017
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.20 COURT NO.14 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 for Special Leave to Appeal (C) Diary No. 18644/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in RFA No. 2409/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION TERRITORY CHANDIGARH THR
THE LAND ACQUISITION COLLECTOR Petitioner(s)
VERSUS
DYAL SINGH Respondent(s)
(office report on default)
Date : 26/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBERS]
For Petitioner(s) Mr. Manpreet S. Doabia, Adv.
Mr. Sudarshan Singh Rawat,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits on record a copy of the order dated 07.10.2016 of the main matter i.e. SLP(C).....CC No. 17830 of 2016 which has been dismissed by this Court on 07.10.2016. Hence, this Special Leave Petition does not survive for consideration. Therefore, the present Special Leave Petition is also dismissed as covered by the aforesaid.
Signature Not Verified Digitally signed by POOJA SEHGAL Date: 2017.04.29 13:22:17 IST Reason: (POOJA SEHGAL) (SAROJ KUMARI GAUR) SR. P.A. COURT MASTER