Supreme Court - Daily Orders
Suresh Chand vs The State Of Haryana on 7 August, 2015
Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi
1
ITEM NO.25 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)......of 2015
CC No(s). 13855/2015
(Arising out of impugned final judgment and order dated 10/01/2013
in CWP No. 19503/2010 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SURESH CHAND Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Shish Pal Laler,Adv.
Mr. Balbir Singh Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Learned counsel for the petitioner submits, on instructions, that the petitioner is willing to deposit a sum of Rs.25,00,000/- (Rupees Twenty Five Lakhs) to show his bonafides Signature Not Verified for retaining the allotment of the kiosk Digitally signed by Mahabir Singh Date: 2015.08.07 in-question.
16:31:02 IST Reason: We permit the deposit of the said amount with the Estate Officer, Haryana Urban Development Authority, Sector-VI, Panchkula, within four weeks from today. The 2 petitioner shall furnish proof thereof with the Registry of this Court.
In case deposit is made, a notice shall issue to the respondents returnable within six weeks. Status quo, in regard to the kiosk in-question, shall be maintained by the parties for a period of six weeks.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER