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Amit Bakshi And Anr. vs The Union Territory Of Chandigarh And ... on 23 April, 2019

Bench: Arun Mishra, Navin Sinha

     ITEM NO.25                          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

     Petition(s) for Special Leave to Appeal (C)               No(s).13937-13938/2017

     (Arising out of impugned final judgment and order dated 09-12-2016
     in CWP No. 22393/2014 31-01-2017 in RACW No. 35/2017 in CWP No.
     22393/2014 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     AMIT BAKSHI AND ANR.                                          Petitioner(s)

                                                VERSUS

     THE UNION TERRITORY OF CHANDIGARH AND ORS.                    Respondent(s)

     (IA 2/2017,4/2017,42665/2017)

      WITH
      SLP(C) No. 22993/2017 (IV-B)
     (WITH APPLN(S) FOR PERMISSION TO PLACE ADDITIONAL FACTS AND
     GROUNDS)

         SLP(C) No. 21709-21711/2017 (IV-B)

         SLP(C) No. 14382/2017 (IV-B)

         SLP(C) No. 15378/2017 (IV-B)

         SLP(C) No. 15308/2017 (IV-B)

         SLP(C) No. 15923/2017 (IV-B)

      Diary No(s). 19471/2017 (IV-B)
     (WITH APPLN(S) FOR C/DELAY IN FILING, C/DELAY IN REFILING,
     EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

      SLP(C) No. 16306/2018 (IV-B)
     (WITH APPLN(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 23-04-2019 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)
Signature Not Verified
                                   Mr. P.S. Patwalia,Sr.Adv.
Digitally signed by
NARENDRA PRASAD
Date: 2019.04.24
                                   Mr. Tushar Bakshi,AOR
15:30:44 IST
Reason:                            Mr. Shovit Singh,Adv.

                                   Mr. Rakesh Khanna,Sr.Adv.

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                    Mr.   M.L. Saggar,Sr.Adv.
                    Ms.   Tanuj Bagga, AOR
                    Ms.   Shefali Khanna,Adv.
                    Ms.   Vaishali Gupta,Adv.
                    Dr.   M.K. Ravi,Adv.

                    Mr.   Vikram Chaudhri,Sr.Adv.
                    Mr.   Harshit Sethi,Adv.
                    Mr.   Rishi Sehgal,Adv.
                    Ms.   Preeti Singh, AOR

                    Mr. N.S. Boparai,Adv.
                    Mr. Rishi Malhotra, AOR
                    Mr. Utkarsh Singh,Adv.

                    Mr.   Karan Bharihoke, AOR
                    Mr.   B.D. Das,Adv.
                    Mr.   Kaushal Narayan Mishra,Adv.
                    Mr.   Siddhant Sharma,Adv.
                    Ms.   Navkiran Bolay,Adv.

                    Mr.   Mukesh K. Verma,Adv.
                    Mr.   Sudhanshu Tomar,Adv.
                    Mr.   Manu Prakash Upadhyay,Adv.
                    Mr.   Anis Ahmed Khan, AOR

                    Mr. Shekhar Kumar, AOR
                    Mr. Gaurav Kumar,Adv.

For Respondent(s)   Mr.   Vikramjit Banerjee,ASG
                    Mr.   Nachiketa Joshi,Adv.
                    Mr.   Bharat Singh,Adv.
                    Mr.   Ashok Panigrahi,Adv.
                    Mr.   B.V. Balramdas,Adv.

                    Mr. Sangram S. Saron,Adv.
                    Mr. Shree Pal Singh, AOR

                    Mr. Nikhil Goel, AOR

                    Ms.   Kamakshi S. Mehlwal, AOR
                    Mr.   Sanveer Mehlwal,Adv.
                    Mr.   Mohit Yadav,Adv.
                    Ms.   Geetanjali Mehlwal,Adv.

          UPON hearing the counsel the Court made the following
                             O R D E R

SLP(C) No. 21709-21711/2017 The special leave petitions are dismissed. Pending application(s), if any, shall stand disposed of.

SLP(C) Nos. 13937-13938/2017 SLP(C) No. 22993/2017, SLP(C) No. 14382/2017, SLP(C) No. 15378/2017, SLP(C) No. 15308/2017, SLP(C) No. 15923/2017, Diary No(s) 19471/2017 & SLP(C) No. 16306/2018 Delay in filing and refiling the SLP, in Diary No.19471/2017, is condoned.

No case is made out to interfere with the impugned judgments and orders. The special leave petitions are, accordingly, dismissed.

Pending application(s), if any, shall stands disposed of.

(NARENDRA PRASAD)                                        (ANITA RANI AHUJA)
   COURT MASTER                                            COURT MASTER




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