Supreme Court - Daily Orders
State Of Haryana vs Haryana Food And Supplies Field Staff ... on 14 March, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.21 COURT NO.9 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).
3699/2016
(Arising out of impugned final judgment and order dated 10/09/2015
in LPA No. 1272/2015 (O&M) 10/09/2015 in CWP No. 11041/2001 passed by
the High Court Of Punjab & Haryana At Chandigarh)
STATE OF HARYANA AND ORS. Petitioner(s)
VERSUS
HARYANA FOOD AND SUPPLIES FIELD
STAFF ASSOCIATION AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Ameet Singh, AAG
Mr. Ankit Malik, Adv.
Mr. Vishwa Pal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Pending application(s), if any, stand(s)
Signature Not Verified disposed of.
Digitally signed by
VINOD KUMAR
Date: 2016.03.15
12:51:40 IST
Reason:
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER