Supreme Court - Daily Orders
Gram Panchayat Of Village Behlolpur vs Joginder Pal on 15 November, 2016
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.3 COURT NO.10 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)21092/2016
(Arising out of impugned final judgment and order dated 21/03/2016
in CR No. 4646/2015 passed by the High Court of Punjab & Haryana at
Chandigarh)
GRAM PANCHAYAT OF VILLAGE BEHLOLPUR Petitioner(s)
VERSUS
JOGINDER PAL AND ORS. Respondent(s)
I.A. 1/2016(with c/delay in refiling SLP)
Date : 15/11/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Ms. Priyanka Garg,Adv.
Ajay Kumar Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned subject to the payment of costs of Rs.1,000/- (Rupees one thousand only) with the Supreme Court Legal Services Committee within four weeks' from today.
(SAPNA BISHT) (TAPAN KUMAR CHAKRABORTY)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.11.16
12:44:31 IST
Reason: