Supreme Court - Daily Orders
Rajbir Singh vs Md.,Hpgcl . on 14 July, 2014
H ITEM NO.53 COURT NO.3 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)...... of 2014
CC No(s). 9098/2014
(Arising out of impugned final judgment and order dated 22/04/2013
in LPA No. 316/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAJBIR SINGH Petitioner(s)
VERSUS
MANAGING DIRECTOR, HPGCL & ORS. Respondent(s)
(with appln. (s) for c/delay in filing slp and c/delay in refiling
slp)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Bijender Singh,Adv.
Ms. Sarita Sharma,Adv.
Mr. Tejasvi Kumar,Adv.
Mr. Ambar Qamaruddin,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Issue notice.
(MAHABIR SINGH) (VEENA KHERA) Signature Not Verified COURT MASTER Digitally signed by COURT MASTER Mahabir Singh Date: 2014.07.14 17:24:47 IST Reason: