Supreme Court - Daily Orders
Jessica Rehsi vs Chandigarh Administration on 6 February, 2015
Bench: M.Y. Eqbal, Rohinton Fali Nariman
ITEM NO.5 COURT NO.9 SECTION IVA
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......./2014
CC No.21665/2014
(Arising out of impugned final judgment and order dated 20/12/2013
in SA No.183/2000 passed by the High Court Of Chhatisgarh At
Bilaspur)
SUKWARIYA Petitioner(s)
VERSUS
SUDDU SINGH & ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Manish Kumar, Adv.
Mr. Shivender Kr. Singh, Adv.
Mr. Santosh Kumar Tripathi,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.
(SANJAY KUMAR-II) (INDU POKHRIYAL) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.02.06 15:31:34 IST Reason: