Supreme Court - Daily Orders
Shyam Singh (Since Deceased) Through ... vs Union Territory, Chandigarh on 21 November, 2016
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.4 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)......CC No(s).
21432/2016
(Arising out of impugned final judgment and order dated 17/08/2015
in RFA No. 3033/2012 passed by the High Court of Punjab & Haryana
at Chandigarh)
SHYAM SINGH (SINCE DECEASED)
THROUGH HIS LRS. BALWINDER SINGH Petitioner(s)
VERSUS
UNION TERRITORY, CHANDIGARH Respondent(s)
I.A. 1/2016(with c/delay in refiling SLP and office report)
Date : 21/11/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Mr. Shish Pal Laler, Adv.
Mr. Sonit Sinhmar, Adv.
Mr. Devesh Kumar Tripathi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the special leave petition is condoned subject to deposit of costs of Rs.1000/- with the Supreme Court Legal Services Committee within two weeks from today.
(SWETA DHYANI) (TAPAN KUMAR CHAKRABORTY)
SR.P.A COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.11.23
09:59:26 IST
Reason: