Supreme Court - Daily Orders
Punjab Mandi Board vs Balbir Singh . on 13 March, 2015
Bench: Chief Justice, Sudhansu Jyoti Mukhopadhaya
ITEM NO.35 COURT NO.1 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 for Special Leave to Appeal (C)......of 2015
CC No(s). 4151/2015
(Arising out of impugned final judgment and order dated
26/05/2014 in WPC No. 27796/2013 passed by the High Court Of
Punjab & Haryana At Chandigarh)
PUNJAB MANDI BOARD AND ORS. Petitioner(s)
VERSUS
BALBIR SINGH AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :13/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
For Petitioner(s) Mr. Gurinder Singh Gill, Sr. Adv.
Mr. Ajay Pal, Adv.
Mr. Vishal Yadav, Adv.
Mr. Rupinder Sheroen, Adv.
Ms. Priya Janghu, Adv.
Ms. Charu Sangwan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified Court Master Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2015.03.13 17:38:51 IST Reason: