Supreme Court - Daily Orders
Bhagwan Dass Devki Nandan Dharamshala ... vs Union Of India And Ors. on 28 November, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.51 COURT NO.2 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) No(s).15780-15782/2014
(Arising out of impugned final judgment and order dated 03/02/2014
in RSA No.452/2014, RSA No.458/2014 and RSA No.459/2014 passed by
the High Court of Punjab & Haryana at Chandigarh)
BHAGWAN DAS DEVKI NANADAN DHARMSHALA TRUST Petitioner(s)
VERSUS
UNION OF INDIA & ORS & ETC Respondent(s)
(With appln.(s) for permission to file additional documents and
interim relief and office report)
Date : 28/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Kamini Jaiswal, Adv.
Ms.Shumaila Altaf, Adv.
For Respondent(s) Mr.A.K.Panda, Sr.Adv.
Mr.Bharat Singh, Adv.
Mohd.Hushan, Adv.
Mr. Shreekant N. Terdal, Adv.
Upon hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the parties are agreed, that the disposal of these cases will take some time.
2. Post for hearing after eight weeks on a day other than Monday and Friday.
3. Learned counsel for the respondents undertakes, that the respondents will not proceed with the execution proceedings, during Signature Not Verified the subsistence of the instant special leave petitions.
Digitally signed by SATISH KUMAR YADAV Date: 2016.11.28 16:16:22 TLT Reason: (SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR