Supreme Court - Daily Orders
District Education Officer, Sonepat On ... vs Om Prakash (Dead) Thr. Lrs. on 17 September, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.60 COURT NO.15 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). 13713/2015
(Arising out of impugned final judgment and order dated 29/07/2013
in CRP No. 4482/2013 passed by the High Court of Punjab & Haryana
at Chandigarh)
DISTRICT EDUCATION OFFICER,
SONEPAT ON BEHALF OF STATE OF
HARYANA Petitioner(s)
VERSUS
OM PRAKASH (DEAD) THR. LRS. Respondent(s)
(Office report on default)
Date : 17/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. Piyush Hans, Adv.
Dr. Monika Gusain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the specific request of learned counsel for the petitioner, two weeks' time is granted for filing an application for condonation of delay in filing spare copies.
(SWETA DHYANI) (TAPAN KUMAR CHAKRABORTY)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.09.19
11:14:54 IST
Reason: