Supreme Court - Daily Orders
Chief Administrator Puda, Now Gmada vs Vir Pawan Kumar Bhardwaj on 31 August, 2015
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.29 COURT NO.8 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). 17251/2015
(Arising out of impugned final judgment and order dated 19/12/2014
in CWP No. 3804/2007 passed by the High Court Of Punjab & Haryana
At Chandigarh)
CHIEF ADMINISTRATOR PUDA, NOW GMADA & ANR. Petitioner(s)
VERSUS
VIR PAWAN KUMAR BHARDWAJ & ANR. Respondent(s)
(With interim relief and office report)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Anil Kumar Sharma,Adv.
Mr. K. S. Rana,Adv.
For Respondent(s) Mr. Gaurav Kejriwal,Adv.
Mr. Sujit Keshri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
In view of the dismissal of similar matter viz. SLP(C)No. 13263 of 2015 titled as Puda Thr Chief Administrator and Anr. Vs. Harsanjiv Kaur & Anr., this special leave petition is also dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.09.01
18:05:10 IST
Reason: