Supreme Court - Daily Orders
Kuldip Singh Sandhu vs Chief Admin.,Haryana Urban ... on 8 July, 2014
ITEM NO.22 COURT NO.12 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
Petition(s) for Special Leave to Appeal (C) No(s). 31271/2008
(Arising out of impugned final judgment and order dated 09/09/2008
in RSA No. 350/2008 passed by the High Court Of Punjab & Haryana At
Chandigarh)
KULDIP SINGH SANDHU Petitioner
(s)
VERSUS
CHIEF ADMIN.,HARYANA URBAN DEV.AUTH.& ANR. Respondent(
s)
(FOR FINAL DISPOSAL)
Date : 08/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. J. C. Gupta, Sr. Adv.
Mr. Vishal Yadav, Adv.
Mr. Rupinder Sheroen, Adv.
Mr. Aman Pal, Adv.
Ms. Priya Janghu, Adv.
Mr. D. Mahesh Babu, Adv.
For Respondent(s) Mr. Govind Goel, Adv.
Dr. Kailash Chand, Adv.
Mr. Sanjay Kr. Yadav, Adv.
Mr. Ankit Goel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties and perused the relevant material.
We do not find any legal and valid gro
und for
interference. The Special Leave Petition is dismissed. If
the Booth in question is put up for fresh sa
le, the
petitioner undoubtedly would be entitled to par
ticipate
Signature Not Verified
therein.
Digitally signed by
Vinod Lakhina
Date: 2014.07.09
18:01:04 IST
Reason:
[VINOD LAKHINA] [SNEH LATA SHARM
A]
COURT MASTER COURT MASTER