Supreme Court - Daily Orders
Punjab State Agricultural Marketing ... vs Mehar Singh (Deceased) Through Lrs on 24 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.29 COURT NO.11 SECTION IV-B
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). 18109/2017
(Arising out of impugned final judgment and order dated 23-02-2017
in CR No. 5138/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PUNJAB STATE AGRICULTURAL MARKETING BOARD Petitioner(s)
VERSUS
MEHAR SINGH (DECEASED) THROUGH LRS & ORS. Respondent(s)
(FOR I.R. and IA No.57502/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 24-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Jagjit Singh Chhabra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not see any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Signature Not Verified COURT MASTER Digitally signed by MADHU BALA Date: 2017.07.25 13:24:42 IST Reason: