Supreme Court - Daily Orders
Project Director, National Highways, ... vs Rajeshwar Singh &Amp Ors. on 17 June, 2014
æ 1
ITEM NO.11 COURT NO.4 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 (Civil) No(s). 15104/2014
(Arising out of impugned final judgment and order dated 10/02/2014
in CWP 25464/2013 passed by the HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
PROJECT DIRECTOR, NATIONAL HIGHWAY, NO-1A Petitioner(s)
VERSUS
RAJESHWAR SINGH & ORS. Respondents(s)
(with applns for seeking permission to raise additional grounds
and prayer for interim relief and office report)
Date : 17/06/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
(Vacation Bench)
For Petitioner(s) Mrs. Indu Malhotra, Sr. Adv.
Ms. Gunjan S. Jain, Adv.
Mr. Ganesh Kamath, Adv.
Ms. Suman, Adv.
for M/s. M.V. Kini & Associates,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Let notice be served, both in the usual course, and also by Signature Not Verified way of dasti service. Digitally signed by Vinod Lakhina Date: 2014.06.18 12:30:20 IST Reason: In the meantime, the petitioner is directed to deposit the solatium and interest in terms of Sections 23 and 28 of the Land 2 Acquisition Act, 1894, in an interest-bearing Fixed Deposit Account in any Nationalised Bank within 15 days from today. The Fixed Deposit is to be made initially for a period of one year, and shall be kept renewed till the matter is heard and finally decided. The payment of the amount in respect of the Fixed Deposit will be subject to further orders of this Court.
The operation of the impugned order shall remain stayed till the next date of hearing subject to compliance of the above.
Tag with SLP (C) Nos. 5450-5451 of 2009.
(MEENAKSHI KOHLI) (INDU POKHRIYAL) COURT MASTER COURT MASTER