Supreme Court - Daily Orders
Gurdev Singh vs Dakshin Haryana Bijli Vitran Nigam ... on 29 June, 2021
Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy
ITEM NO.11 Court 1 (Video Conferencing) SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos.69716972/2021
(Arising out of impugned final judgment and order dated 22022021
in RARS No. 33/2020 & order dated 16122019 in RSA No. 5697/2019
passed by the High Court of Punjab & Haryana at Chandigarh)
GURDEV SINGH Petitioner(s)
VERSUS
DAKSHIN HARYANA BIJLI VITRAN NIGAM LIMITED & ORS. Respondent(s)
(IA No.61832/2021EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 29062021 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Pushpinder Singh, Adv.
Ms. Shalini Kaul, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Having heard learned counsel appearing for the petitioner and carefully perusing the material available on record, we are of the considered view that the points raised in these Special Leave Petitions require the assistance of Learned Attorney General for India.
In view of the above, let notice be issued to the learned Attorney General for India.
Signature Not Verified Digitally signed by Vishal Anand Date: 2021.06.29 16:53:52 ISTList the matters after three weeks.
Reason: (VISHAL ANAND) (R.S. NARAYANAN)
ASTT. REGISTRARcumPS COURT MASTER (NSH)