Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Balloo (Dead) Through L.Rs. vs The Land Acquisition Collector Urban ... on 17 April, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.24                               COURT NO.4                    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)....CC No(s).7757/2017

     (Arising out of impugned final judgment and order dated 18/11/2016
     in RFA No. 1089/2016 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     BALLOO                                                                 Petitioner(s)

                                                    VERSUS

     LAND ACQUISITION COLLECTOR, FARIDABAD AND ANR                          Respondent(s)

     (With appln. (s) for c/delay in filing substitution                               appln.,
     permission to file SLP, substitution and office report)

     Date : 17/04/2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                 Mr. Siddharth Mittal,Adv.
                                       Mr. Surender Singh, Adv.

     For Respondent(s)

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

Permission to file special leave petition is granted.

Delay in filing the special leave petition is condoned.

Delay in filing the application for substitution is allowed.

Application for substitution is allowed subject to all just exceptions.

Issue notice.

Tag with S.L.P.(C) No.2651 of 2016.

(Neetu Khajuria) (Asha Soni) Court Master Court Master