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Kashmir Singh vs Punjab State Electricity Board Patiala on 15 March, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.19                                COURT NO.11                   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).
     4296/2016

     (Arising out of impugned final judgment and order dated 01/10/2015
     in CM No. 5340/CI of 2015 01/10/2015 in RFA No. 1097/2013 passed by
     the High Court Of Punjab & Haryana At Chandigarh)

     KASHMIR SINGH AND ORS.                                                  Petitioner(s)

                                                      VERSUS

     PUNJAB STATE ELECTRICITY BOARD AND ORS.                                 Respondent(s)

     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP)

     Date : 15/03/2016 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE KURIAN JOSEPH
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)
                                         Mr. K.G. Bhagat, Adv.
                                         Mr. Raunaq Dutt, Adv.
                                         Mr. Vineet Bhagat,Adv.

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Issue notice on the condition that in case enhancement is granted by this Court, the petitioners shall not be entitled for any statutory benefit for the period of delay before all Fora.

                         COURT MASTER                              A.R.-CUM-P.S.
Reason: