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State Of Punjab vs Mohali Club Mohali on 6 January, 2014

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ITEM NO.4                   COURT NO.12              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(s) for Special Leave to Appeal (C) No(s).21502/2011

(From the judgement and order dated 02/08/2010 in LPA          No.892/2010   of   The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)


STATE OF PUNJAB & ORS.                                  Petitioner(s)

                   VERSUS

MOHALI CLUB MOHALI                                      Respondent(s)


(With appln(s) for c/delay in filing/refiling SLP,permission to file
additional documents and office report)

WITH SLP(C) NO. 21505 of 2011
(With prayer for interim relief and office report)

SLP(C) NO. 22057 of 2013
(With prayer for interim relief and office report)


Date: 06/01/2014    This Petition was called on for hearing today.


CORAM :
          HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
          HON’BLE MR. JUSTICE KURIAN JOSEPH


For Petitioner(s)         Mr. Ashok Aggarwal, A.G.
in SC 21502-21505/2011 Mr. Nikhil Nayyar, AAG
                          Mr. Ajay Bansal, AAG
                          Mr. Sanchar Anand, Adv.
                          Mr. Jagjit Singh Chhabra,Adv.

                         Mr. Kuldip Singh, Adv.

For Respondent(s)           Mr. P.S. Pawalia, Sr. Adv.
in SC 21502/2011         Mr.Tushar Bakshi,Adv.

                              Mr. Ambuj Agarwal, Adv.
                              Mr. Devurat, Adv.

                              Ms. Manjusha W. Adv.

                                          - 2 -


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

Heard.

Delay condoned.

In view of Notification issued by the State on 30th September, 2011 it is not required to decide the dispute vis-a-vis, State of Punjab-Petitioner and Mohali Club Mohali-Respondent.

The special leave petition is dismissed.

Issue notice.

Mr. Ambuj Agarwal, Advocate accepts notice on behalf of Respondent No.1.

The Respondent No.1 is allowed four weeks’ time to file vakalatnama and counter affidavit.

The petitioners may file rejoinder affidavit, if any, within two weeks thereafter.

Service is complete on respondent. In view of the defect in the Vakalatnama, the same is rejected. The respondent may file fresh vakalatnama and counter affidavit within two weeks.

         [RAJNI MUKHI]                       [USHA SHARMA]
          SR. P.A.                   COURT MASTER