Supreme Court - Daily Orders
Surinder Pal (D) Thr Lrs. And Ors. Etc. vs Surinder Pal (D) Thr Lrs. . Etc. on 27 April, 2017
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ITEM NO.49 COURT NO.12 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.32576/2016
(Arising out of impugned final judgment and order dated 09/02/2016
in RFA No.1518/2005 09/02/2016 in RFA No.551/2013 passed by the
High Court of Punjab & Haryana at Chandigarh)
SURINDER PAL (D) THR LRS. AND ORS. ETC. Petitioner(s)
VERSUS
STATE OF PUNJAB THR SECRETARY TO
GOVT. OF PUNJAB AND ORS. Respondent(s)
(office report on default)
Date : 27/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBERS]
For Petitioner(s) Mr. Ranjit Kumar Sharma,Adv. (Not Present)
For Respondent(s)
T he Court made the following
O R D E R
Three weeks' time is granted to learned counsel for the petitioners to cure the defects as pointed out by the Registry, failing which, the special leave petition shall stand dismissed without further reference to the Court.
(RASHMI DHYANI ) (MADHU NARULA)
SR.P.A. COURT MASTER