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Union Of India vs Balwinder Singh Matharoo . on 3 October, 2016

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.46                               COURT NO.5                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).   5408-5409/2014

     (Arising out of impugned final judgment and order dated 29/04/2013
     in RA No. 153/2013 21/01/2013 in CWP No. 25662/2012 29/04/2013 in
     CWP No. 25662/2012 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     UNION OF INDIA & ANR.                                               Petitioner(s)

                                                     VERSUS

     BALWINDER SINGH MATHAROO & ORS.                                     Respondent(s)

     (with appln. (s) for impleadment and interim relief and office
     report)
     (FOR FINAL DISPOSAL)

     Date : 03/10/2016 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE J. CHELAMESWAR
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                 Mr.   Tushar Mehta,ASG
                                       Mr.   Vijay Prakash,Adv.
                                       Ms.   Charul Sarin,Adv.
                                       Mr.   B. Krishna Prasad,Adv.

     For Respondent(s)                 Mr. A. Venayagam Balan,Adv.
                                       Mrs. V.S. Lakshmi,Adv.

                                       Mr. H.P.S. Ghuman,Adv.
                                       Mr. Surinder Kumar Gupta,Adv.
                                       Mr. Balbir Singh Gupta,Adv.

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

Delay in filing the rejoinder affidavit is condoned. Application (I.A.No.314/2015) for impleadment filed by the Mr. A. Venayagam Balan, learned counsel for the applicant is allowed. Applicant is impleaded as party respondent.

Cause title be amended accordingly.

List for hearing on a Non-Miscellaneous Day in January, 2017.

                [O.P. SHARMA]                                      [RAJINDER KAUR]
                 AR-CUM-PS                                          COURT MASTER