Supreme Court - Daily Orders
Puda (Now) Greater Ludhiana Area ... vs Mandeep Singh on 26 February, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.42 COURT NO.8 SECTION XV
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).
8344/2015
(Arising out of impugned final judgment and order dated 19/12/2014
in LPA No. 289/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
PUDA (NOW) GREATER LUDHIANA AREA DEVELOPMENT (GLADA)Petitioner(s)
VERSUS
MANDEEP SINGH & ANR. Respondent(s)
(Office report on default)
Date : 26/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBER]
For Petitioner(s) Mrs. Rachana Joshi Issar,Adv.
Ms. Sangeeta Rai, Adv.
Mfr. Tanmaya Sharma, Adv.
For Respondent(s) Mr. Subhro Sanyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that he has already served the petition on the Caveator. He is directed to file proof of service in the Registry.
(USHA BHARDWAJ) (S.S.R. KRISHNA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2016.02.27
12:06:19 IST
Reason: