Supreme Court - Daily Orders
Mrs. Surinder Kaur vs Union Territory Chandigarh on 2 April, 2018
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.6 COURT NO.8 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A.No.321/2018 in Diary No.14646/2016
MRS. SURINDER KAUR Petitioner(s)
VERSUS
UNION TERRITORY CHANDIGARH Respondent(s)
(FOR ADMISSION)
Date : 02-04-2018 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBER]
For Petitioner(s)
Mr.Vineet Bhagat, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The order dated 18th April, 2017 is recalled and the application for restoration is allowed. The special leave petition stands restored to its original number.
M.A.No.321/2018 is ordered accordingly.
(Ashok Raj Singh) (Renuka Sadana)
Court Master Asstt. Registrar
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2018.04.03
10:03:11 IST
Reason: