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Vishal Sharma vs Union Of India . on 26 September, 2016

Bench: Dipak Misra, Uday Umesh Lalit

     ITEM NO.51                              COURT NO.3                 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).   26594/2016

     (Arising out of impugned final judgment and order dated 22/07/2016
     in LPA No. 1511/2015 in CM No. 2384/2016 passed by the High Court
     of Punjab & Haryana at Chandigarh)

     VISHAL SHARMA                                                       Petitioner(s)
                                                    VERSUS

     UNION OF INDIA AND ORS.                                             Respondent(s)
     (With interim relief and office report)

     Date : 26/09/2016 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE DIPAK MISRA
                           HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                Mr.   Anupam Lal Das,Adv.
                                      Mr.   Raktim Gogoi,Adv.
                                      Mr.   Kartikeya Singh,Adv.
                                      Mr.   Anirudh Singh,Adv.


     For Respondent(s)                 Mr.   Sanchar Anand,AAG
                                       Mr.   Apoorv Singhal,Adv.
                                       Mr.   Anant K. Vatsya,Adv.
                                       Mr.   Jagjit Singh Chhabra,Adv.

                                       Mr.   Gaurav Sharma,Adv.
                                       Mr.   Prateek Bhatia,Adv.
                                       Mr.   D. Mohan,Adv.
                                       Ms.   Vara Garg,Adv.


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

Learned counsel for the State of Punjab prays for some time to obtain instructions.

List the matter on 17th October, 2016.

Reason: final result of this petition.

                           (SAPNA BISHT)                           (H.S.PARASHER)
                              SR. P.A.                              COURT MASTER