Supreme Court - Daily Orders
Maninder Pal Singh vs U.O.I.. on 1 August, 2014
\ ITEM NO.29 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) No(s). 16725/2014
(Arising out of impugned final judgment and order dated 07/04/2014
in WPC No. 19175/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
MANINDER PAL SINGH Petitioner(s)
VERSUS
U.O.I.& ORS. Respondent(s)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. D.K. Thakuar, Adv.
Ms.Sarita, Adv.
Mr. Nitin Kumar Thakur ,Adv.
For Respondent(s) Mr. Bipin Bihari Singh ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(USHA BHARDWAJ) (RENUKA SADANA)
AR-CUM-PS (COURT MASTER)
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.08.02
11:55:44 IST
Reason: