Supreme Court - Daily Orders
Haryana State Industrial & ... vs Puran Singh @ Puran Chand . on 29 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.26 COURT NO.7 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.3538/2016
(Arising out of impugned final judgment and order dated
30/09/2013 in CWP No. 13019/2007 passed by the High Court of
Punjab & Haryana at Chandigarh)
HARYANA STATE INDUSTRIAL & INFRASTUCTURE
DEVELOPMENT CORPORATION LTD. AND ORS. Petitioner(s)
VERSUS
PURAN SINGH @ PURAN CHAND AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 29/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
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 condoned.
The special leave petition is dismissed. However, the question of law is kept open.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.02.29
17:23:58 IST
Reason: