Supreme Court - Daily Orders
Citizen Welfare Society (Regd.) vs State Of Punjab on 11 July, 2014
B ITEM NO.11 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(s).
9043/2014
(Arising out of impugned final judgment and order dated
23/01/2014 in CWP No. 7104/1998 passed by the High Court Of
Punjab & Haryana At Chandigarh)
CITIZEN WELFARE SOCIETY (REGD.) Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mrs. K. Sarada Devi ,Adv.
Mr. I.V. Kasyap, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Signature Not Verified(Parveen Kr. Chawla) Digitally signed by (Phoolan Wati Arora) Court Master Parveen Kumar Chawla Date: 2014.07.12 13:40:17 IST Assistant Registrar Reason: