Supreme Court - Daily Orders
Jarnail Singh vs Lachhmi Narain Gupta . on 7 July, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
1
ITEM NO.2 COURT NO.3 SECTION IV-B/IX
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). 30621/2011
(Arising out of impugned final judgment and order dated 15-07-2011
in CWP No. 13218/2009 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JARNAIL SINGH AND ORS. Petitioner(s)
VERSUS
LACHHMI NARAIN GUPTA AND ORS. Respondent(s)
WITH
SLP(C) No. 30841/2012 (IX)
SLP(C) No. 31735/2011 (IV-B)
SLP(C) No. 35000/2011 (IV-B)
SLP(C) No. 4831/2012 (XV)
SLP(C) No. 2839/2012 (IX)
SLP(C) No. 5860/2012 (IX)
SLP(C) No. 5859/2012 (IX)
SLP(C) No. 8327/2014 (IV-B)
SLP(C) No. 6915/2014 (IV-B)
SLP(C) No. 16710-16711/2014 (IV-B)
SLP(C) No. 33163/2014 (IV-B)
SLP(C) No. 23344/2014 (IV-B)
SLP(C) No. 23339-23340/2014 (IV-B)
SLP(C) No. 21343/2015 (XIV)
CONMT.PET.(C) No.314/2016 in SLP(C) No. 4831/2012
T.P.(C) No. 608-609/2017 (XVI -A)
SLP(C) No. 10638/2017 (XIV)
S.L.P.(C)...CC No. 6821/2017 (IV-A)
Diary No.17469/2017
Date : 07-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)/ Mr. M.R. Calla,Sr.Adv.
Respondent(s)
Signature Not Verified
Mr. Uday Gupta,Adv.
Ms. Shivani Lal,Adv.
Digitally signed by DEEPAK
MANSUKHANI
Date: 2017.07.08 12:47:31
IST
Mr. M.K. Tripathi,Adv.
Reason: Card of Mr. Deepak
Mansukhani is being used by
Mr. Om Parkash Sharma
Mr. Ankit Achariya,Adv.
Mr. Gaurav Dave,Adv.
Mr. Mohan Pandey, AOR
2
Mr. Sushil Karanjkar,Adv.
Mr. K. N. Rai, AOR
Mr. Shreekant N. Terdal, AOR
Mr. Chandra Bhushan Prasad, AOR
Mr. Kripa Shankar Prasad,Adv.
Mr. B.H. Marlapalle,Sr.Adv.
Mr. Ashok K. Mahajan, AOR
Dr. Krishan Singh Chauhan, AOR
Mr. Ajit Kumar Ekka,Adv.
Mr. Ravi Prakash,Adv.
Mr. Murari Lal,Adv.
Ms. Charu Lata Chaudhary,Adv.
(Union of India) Mr. Ranjit Kumar,S.G.
Ms. Pinky Anand,ASG
Mr. K. Radhakrishnan,Sr.Adv.
Ms. S. Usha Reddy,Adv.
Mr. Pravesh Thakur,Adv.
Mr. Rupesh Kumar,Adv.
Ms. Sadhana Sandhu,Adv.
Ms. Gargi Khanna,Adv.
Mr. Arijit Prasad,Adv.
Mr. Deepak Goel,Adv.
Mr. Hemant Arya,Adv.
Mr. Ashok K. Srivastava,Adv.
Mr. Rajesh Ranjan,Adv.
Ms. Niranjana Singh,Adv.
Mr. Anil Katiyar, AOR
Mr. P.K. Mullick,Adv.
Mr. Rajesh Ranjan,Adv.
Mr. B.K. Prasad,Adv.
M/s. Karanjawala & Co., AOR
Mr. Maninder Singh,ASG
Ms. Binu Tamta,Adv.
Ms. Rashmi Malhotra,Adv.
Mr. Mohd. Hussain,Adv.
Mr. R.B. Yadav,Adv.
Mr. Pankaj Pandey,Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Chandra Bhushan Prasad, AOR
Mr. Kripa Shankar Prasad,Adv.
Mr. N. Annapoorani, AOR
3
Mr. Gaurav Kejriwal, AOR
Mr. Kuldip Singh, AOR
Mr. A. Subba Rao, AOR
Mr. M.L.Lahoty,Adv.
Mr. Gopal Sankaranarayan,Adv.
Mr. Lal Pratap Singh,Adv.
Mr. Umesh Pratap Singh,Adv.
Mr. Vikram Singh Arya,Adv.
Mr. Ruchi Kohli, AOR
For impleadment (s) Mr. Amrendra Sharan,Sr.Adv.
(I.A.No.5/2016) Mr. Amit Anand Tiwari, AOR
Ms. Vishakha,Adv.
For impleadment(s) Mr. D. Kumanan,Adv.
Mr. Satya Mitra Garg,Adv.AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned and issue notice in Diary No.17469/2017. Diary No.17469/2017- Status quo obtaining as on today, shall be maintained, in the meanwhile.
List all the matters for final hearing on 20th September, 2017.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS COURT MASTER