Supreme Court - Daily Orders
Bal Krishan vs Punjab State Power Corporation Ltd. on 15 September, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.33 COURT NO.4 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. /2017
Diary No(s). 26582/2017
(Arising out of impugned final judgment and order dated 21-03-2017
in RSA No. 2411/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
BAL KRISHAN Petitioner(s)
VERSUS
PUNJAB STATE POWER CORPORATION LTD. & ANR. Respondent(s)
(WITH IA No.86409/2017-CONDONATION OF DELAY IN FILING AND INTERIM
RELIEF)
Date : 15-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Mohit Monga, Adv.
Mr. Parmanand Gaur, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since learned counsel for the petitioner is said to be unwell.
List the matter after ten weeks.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2017.09.15
17:03:51 IST
Reason: