Supreme Court - Daily Orders
The Union Territory Of Chandigarh vs Sardara Singh (Deceased) Through Lrs on 12 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.25+55 COURT NO.4 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1993/2018
(Arising out of impugned final judgment and order dated 27-02-2017
in RFA No. 1535/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
UNION TERRITORY, CHANDIGARH Petitioner(s)
VERSUS
SARDARA SINGH (DECEASED) THROUGH LRS & ORS. Respondent(s)
(IA No.15136/2018-CONDONATION OF DELAY IN FILING)
WITH
Diary No(s). 1995/2018 (IV-B)
(IA No.15109/2018-CONDONATION OF DELAY IN FILING)
Diary No(s). 1822/2018 (IV-B)
(IA No.15857/2018-CONDONATION OF DELAY IN FILING)
Diary No(s). 2297/2018 (IV-B)
(FOR I.R. and IA No.17106/2018-CONDONATION OF DELAY IN FILING)
Diary No(s). 2298/2018 (IV-B)
(IA No.17165/2018-CONDONATION OF DELAY IN FILING)
Diary No(s). 1994/2018
Diary No(s). 1823/2018
Diary No(s). 2133/2018
Diary No(s). 2135/2018
Diary No(s). 2136/2018
Date : 12-02-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Nikhil Goel, AOR
Ms. Naveen Goel, Adv.
Signature Not Verified
Mr. Ashutosh Ghade, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.02.13
For Respondent(s)
15:14:07 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
The enhanced compensation with interest may be deposited before the Land Acquisition Officer within four weeks but it will not be released to the claimants. The amount be kept in a fixed deposit.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
2