Supreme Court - Daily Orders
State Of Punjab Etc. Etc. vs Ajit Singh Etc. Etc. on 9 December, 2016
Bench: R.K. Agrawal, R. Banumathi
ITEM NO.14 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)....../2016
(CC Nos.19770-19828/2016)
(Arising out of impugned final judgment and order dated 18/01/2016
in RFA Nos.2207-2237 of 2008, 2659-2661 of 2008, 3229 of 2008,
3630-3631 of 2008, 3633-3635/2008, 5381 of 2008, 786-789 of 2009,
809-810 of 2009, 1415-1416 of 2009, 1685 of 2009, 3108 of 2009,
4569 of 2009, 2291-2296 of 2013 and 3540 of 2013 passed by the High
Court of Punjab & Haryana at Chandigarh)
STATE OF PUNJAB ETC. ETC. Petitioner(s)
VERSUS
AJIT SINGH ETC. ETC. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 09/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Ashok Aggarwal,Advocate General,Punjab
Mr. Sanchar Anand,AAG
Mr. Apoorv Singhal,Adv.
Mr. Rajiv Singhal,Adv.
Mr. Devendra Singh,Adv.
For Respondent(s)
Mr. Vineet Bhagat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in these petitions. The special leave petitions are, accordingly, dismissed.
Pending application, if any, stands disposed of.
Signature Not Verified(Anita Malhotra) Digitally signed by ANITA MALHOTRA Date: 2016.12.10 (Saroj Kumari Gaur) 12:01:34 IST Reason: Court Master Court Master