Supreme Court - Daily Orders
The Chief Administrator Haryana Urban ... vs Shakuntla on 16 June, 2020
Bench: R. Banumathi, Indu Malhotra, Aniruddha Bose
ITEM NO.10 Virtual Court 5 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). 7921/2020
(Arising out of impugned final judgment and order dated 30-08-2019
in CWP No. 13086/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE CHIEF ADMINISTRATOR HARYANA URBAN DEVELOPMENT AUTHORITY (NOW
HARYANA SAHARI VIKAS PRADHIKARAN) & ORS. Petitioner(s)
VERSUS
SHAKUNTLA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.46600/2020-CONDONATION OF DELAY
IN FILING and IA No.46603/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 16-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Anil Grover,AAG
Ms. Noopur Singhal,Adv.
Mr. Rahul Khurana,Adv.
Mr. Sanjay Kumar Visen, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C)Diary No. 41454 of 2019.
(MADHU BALA) (BEENA JOLLY) AR-CUM-PS BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2020.06.16 17:06:05 IST Reason: