Supreme Court - Daily Orders
Punjab Bus Stand Mgt. Co. Ltd And Etc vs Harwinder Kaur And Ors Etc on 18 July, 2014
L ITEM NO.17 COURT NO.7 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)......CC No(
s).
10235-10236/2014
(Arising out of impugned final judgment and order dated 04/10/2013
in FAO No. 1533/2013 and FAO No. 3085/2013 passed by the High Court
of Punjab & Haryana at Chandigarh)
PUNJAB BUS STAND MGT. CO. LTD AND ETC Petitioner(s)
VERSUS
HARWINDER KAUR AND ORS ETC Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 18/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.Rakesh Khanna, AAG
Mr. Jagjit Singh Chhabra, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned Additional Advocate General appearing on behalf of the petitioners.
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed. (SATISH KUMAR YADAV) Signature Not Verified (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR Digitally signed by Satish Kumar Yadav Date: 2014.07.19 12:05:42 IST Reason: