Supreme Court - Daily Orders
Thr Its Special Secretary Civil ... vs Om Parkash on 13 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
REVISED
ITEM NO.22 COURT NO.6 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).
6614/2016
(Arising out of impugned final judgment and order dated 05/03/2014
in CWP No. 4079/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF HARYANA AND ORS Petitioner(s)
VERSUS
OM PARKASH AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. B.K. Satija,AAG
Mr. Sanjay Kumar Visen,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing the special leave petition is condoned subject to payment of Rs.2,000/-, as costs, with the Supreme Court Advocates-on-Record Welfare Trust, within four weeks from today.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Tag with SLP(C) No.11152 of 2015.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.04.19 12:45:19 IST Reason: (NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER ITEM NO.22 COURT NO.6 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). 6614/2016
(Arising out of impugned final judgment and order dated 05/03/2014 in CWP No. 4079/2014 passed by the High Court of Punjab & Haryana at Chandigarh) STATE OF HARYANA AND ORS Petitioner(s) VERSUS OM PARKASH AND ORS Respondent(s) (with appln. (s) for c/delay in filing SLP and office report) Date : 13/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr. B.K. Satija,AAG Mr. Sanjay Kumar Visen,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay in filing the special leave petition is condoned subject to payment of Rs.2,000/-, as costs, with the Supreme Court Advocates-on-Record Welfare Trust, within four weeks from today.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Tag with CC No.11152 of 2015.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER