Supreme Court - Daily Orders
Ranjit Singh Rana vs Himachal Pradesh Housing And Urban ... on 6 July, 2017
Bench: R.K. Agrawal, Mohan M. Shantanagoudar
ITEM NO.10 COURT NO.8 SECTION XIV
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). 31223/2015
(Arising out of impugned final judgment and order dated 04-08-2015
in EXP No. 6/2008 passed by the High Court of Himachal Pradesh at
Shimla)
RANJIT SINGH RANA Petitioner(s)
VERSUS
HIMACHAL PRADESH HOUSING AND URBAN DEVELOPMENT
AUTHORITY & ANR. Respondent(s)
Date : 06-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Ms. Binu Tamta, AOR
For Respondent(s) Mr. J.P.Mishra,Adv.
For Mr. Y. Prabhakara Rao, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel appearing for the respondents seeking adjournment on the ground of personal difficulty, the matter is adjourned for one week.
(ANITA MALHOTRA) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.07.07
17:00:33 IST
Reason: