Supreme Court - Daily Orders
The Estate Officer,Puda Mohali vs Surinder Singh Nagi on 10 April, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.35 COURT NO.9 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) No(s). 6565/2014
(Arising out of impugned final judgment and order dated 31/07/2012
in WPC No. 4772/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE ESTATE OFFICER,PUDA MOHALI & ANR Petitioner(s)
VERSUS
SURINDER SINGH NAGI & ANR Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and interim relief and office report)
Date : 10/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. C. K. Sucharita,Adv.
For Respondent(s) Mr. Rajat Sharma, Adv.
Mr. Dinesh Verma, Adv.
Mr. Subhasish Bhowmick,Adv.
UPON hearing the counsel the Court made the following
O R D E R
There is a letter for adjournment circulated by learned counsel for respondent No.1.
The matter is adjourned for six weeks.
(MEENAKSHI KOHLI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.04.11
06:14:00 IST
Reason: