Supreme Court - Daily Orders
Greater Mohali Area Development ... vs Balbir Singh on 4 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.6 COURT NO.8 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9065/2019
(Arising out of impugned final judgment and order dated 25-09-2017
in RFA No. 4554/2003 25-09-2017 in RFA No. 589/2004 passed by the
High Court Of Punjab & Haryana At Chandigarh)
GREATER MOHALI AREA DEVELOPMENT
AUTHORITY (GMADA) Petitioner(s)
VERSUS
BALBIR SINGH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.150259/2019-CONDONATION OF DELAY
IN FILING and IA No.150260/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.150258/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.150261/2019-CONDONATION OF DELAY IN
REFILING )
Date : 04-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mrs. Rachana Joshi Issar, AOR
Ms. K. Vaijayanti, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Permission to file special leave petition(s) is granted.
Application for exemption from filing certified copy of the impugned order is allowed.
Leave granted.
Signature Not Verified Tag with Civil Appeal Nos. 9892-9926 of 2014 Digitally signed byand other connected cases, if any.
CHARANJEET KAUR Date: 2019.10.05 12:29:01 IST Reason:(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER