Supreme Court - Daily Orders
Dalbir Singh vs Haryana State Red Cross Society on 8 May, 2014
\232ITEM NO.26 COURT NO.6 SECTION XV
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 (Civil) No(s).11919/2014
(From the judgement and order dated 30/01/2014 in LPA No.52/2010 of
the HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
DALBIR SINGH Petitioner(s)
VERSUS
HARYANA STATE RED CROSS SOCIETY & ANR. Respondent(s)
(With office report)
Date: 08/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. Shishpal Laler, Adv.
for Mr. Balbir Singh Gupta, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no ground to entertain the special leave petition. It is dismissed.
(N.S.K. Kamesh) (Renuka Sadana)
Court Master Court Master