Supreme Court - Daily Orders
M.P.Singh vs Asst.P.F.Commr. on 18 July, 2014
V ITEM NO.24 COURT NO.5 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 (Crl.)...... CRLMP No(s).
13075/2014
(Arising out of impugned final judgment and order dated 26/03/2013
in CRM No. 14194/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M.P.SINGH Petitioner(s)
VERSUS
ASST.P.F.COMMR.& ANR Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Jagdish Kumar Chawla ,Adv.
Mr. Rakesh Bhatia, Adv.
Mr. Rajan Chawla, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Nobody pressing the special leave petition. Accordingly special leave petition is dismissed as not pressed.
(NEELAM GULATI) (USHA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2014.07.18
16:25:12 IST
Reason: