Supreme Court - Daily Orders
Union Territory Chandigarh Thr The Land ... vs Ram Singh on 27 April, 2017
¸ITEM NO.18 COURT NO.15 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) Diary No.18988/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in RFA No. 4475/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION TERRITORY CHANDIGARH
THR THE LAND ACQUISITION
COLLECTOR Petitioner(s)
VERSUS
RAM SINGH AND ANR. Respondent(s)
(Office report on default)
Date : 27/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Petitioner(s) Mr. Manpreet Singh Doabia, Adv.
Mr. Sudarshan Singh Rawat, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner very fairly submits on record a copy of the order dated 07.10.2016 of SLP (C)......... CC No.17830 of 2016 whereby the matter arising out of the same judgment has been dismissed.
Therefore, the present Special Leave Petition is also dismissed as covered by the aforesaid. (RASHI GUPTA) SR.P.A. (SAROJ KUMARI GAUR) COURT MASTER