Supreme Court - Daily Orders
State Of Haryana vs Bhim Sain Mittal on 26 August, 2016
Bench: Shiva Kirti Singh, Abhay Manohar Sapre
ITEM NO.50 COURT NO.13 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). 29480/2015
(Arising out of impugned final judgment and order dated 09/02/2015
in CWP No. 17865/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
BHIM SAIN MITTAL Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 26/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Piyush Hans, Adv.
Dr. Monika Gusain,Adv.
For Respondent(s) Mr. Nawab Singh, Adv.
Mr. Yunus Malik, Adv.
Ms. Rajeeta Raj, Adv.
Ms. Farha Malik, Adv.
Mr. Prashant Chaudhary,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
We see no reason to entertain this petition under Article 136 of the Constitution. The Special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by SONALI SAUND Date: 2016.08.30 14:19:24 IST Reason: (SONALI SAUND) (MADHU NARULA) SR.P.A. COURT MASTER