Supreme Court - Daily Orders
Nirmal Singh, Ex Swr vs Union Of India And Ors Through Its ... on 18 July, 2016
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.23 COURT NO.11 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) Diary No(s).
42448/2015
(Arising out of impugned final judgment and order dated 18/05/2015
in CWP No. 4065/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
NIRMAL SINGH, EX SWR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(Office report on default)
Date : 18/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Braj Kishore Mishra,Adv.
Mr. Ankit Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Counsel for the petitioner shall cure the defects within a period of three weeks' from today failing which the Special Leave Petition shall stand dismissed without further reference to the Court.
Any application for restoration shall be entertained only on payment of costs of Rs. 1,000/- to be deposited with the Supreme Court Legal Services Committee.
Signature Not Verified Digitally signed by JYOTI GUPTA Date: 2016.07.20 10:54:00 IST (Jyoti Gupta) (Renu Diwan) Reason: SR. P.A. COURT MASTER