Supreme Court - Daily Orders
Karamjit Singh Chahal vs Palwinder Singh on 23 September, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
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ITEM NO.8 COURT NO.7 SECTION IV-B
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) D. No(s). 43862 of 2025
[Arising out of impugned final judgment and order dated 31-07-2025
in CACP No. 76/2025 passed by the High Court of Punjab & Haryana at
Chandigarh]
KARAMJIT SINGH CHAHAL Petitioner(s)
VERSUS
PALWINDER SINGH Respondent(s)
FOR ADMISSION
IA No. 230662/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS, IA No. 230661/2025 - EXEMPTION FROM FILING O.T.
Date : 23-09-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) : Mr. Nitin Sangra, Adv.
Mr. Ruchir Ranjan Rai, Adv.
Mr. Riju Ghosh, Adv.
Mr. Devansh Rai, Adv.
Mr. Prateek Kumar, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. This Special Leave Petition arises out of an impugned order dated 31.07.2025 passed by the High Court of Punjab and Haryana at Chandigarh in CACP No. 76 of 2025 dismissing the appeal filed by the petitioner against the order passed by the learned Single Judge Signature Not Verified entertaining the Contempt Petition and directing payment of Digitally signed by Jayant Kumar Arora Date: 2025.09.26 17:40:40 IST Reason: Rs.5000/- in the meanwhile.
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3. The Contempt Petition was filed for non-compliance of the order dated 18.09.2024 passed by the High Court in CWP-1978-2007, wherein the Court directed the Guru Nanak Dev University to calculate pension of the respondent by counting ad-hoc service rendered by him as qualifying service. Against this order, Guru Nanak Dev University has filed a Letters Patent Appeal which is pending before the Division Bench of the High Court. There is no doubt about the fact that the appeal is accompanied by an application for interim stay pending disposal of the Letters Patent Appeal.
4. In this view of the matter, it would be appropriate for us to request the Division Bench of the High Court to take up that application for interim direction and pass orders on it or dispose of the appeal as expeditiously as possible.
5. In the circumstances, we dispose of this Special Leave Petition with a direction that, pending disposal of the application for interim directions before the LPA Court, the High Court may not proceed with the contempt proceedings.
6. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NIDHI WASON) ASTT. REGISTRAR-cum-PS COURT MASTER