Supreme Court - Daily Orders
Union Territory Chandigarh vs Ram Piari on 26 September, 2016
Bench: Madan B. Lokur, D.Y. Chandrachud
ITEM NO.27 COURT NO.6 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)......CC No(s).
17858-17859/2016
(Arising out of impugned final judgment and order dated 10/05/2016
in CM No. 3041/2016 in CWP No. 16208/2009 and CWP No. 21646/2013
passed by the High Court of Punjab & Haryana at Chandigarh)
UNION TERRITORY CHANDIGARH AND ORS. Petitioner(s)
VERSUS
RAM PIARI AND ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 26/09/2016 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Nikhil Goel,Adv.
Ms. Naveen Goel, Adv.
Mr. Ashutosh Ghade, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed. Pending application, if any, is disposed of.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2016.09.27
14:11:17 IST
Reason: