Supreme Court - Daily Orders
Union Of India Through Secretary To ... vs Nishan Singh (Deceased) Thr. L.R.S. on 4 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.6 COURT NO.2 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). 14273/2018
(Arising out of impugned final judgment and order dated 31-10-2017
in LPA No. 1239/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
NISHAN SINGH (DECEASED) THR. LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.71610/2018-CONDONATION OF DELAY
IN FILING and IA No.71613/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 04-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Sandeep Sethi, ASG
Mr. Rajiv Nanda, Adv.
Mr. V. Shyamohan, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Permission to file additional documents is granted.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed with costs quantified at Rs.50,000/- to be deposited Signature Not Verified with the Supreme Court Legal Services Committee.
Digitally signed by NEETU KHAJURIA Date: 2018.07.05 10:06:24 IST Reason: (NEETU KHAJURIA) (ASHA SONI)
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