Supreme Court - Daily Orders
Gurdiyal Singh Dead Th.Lrs vs Addl.Director, Panchayats, Punjab on 15 September, 2014
Bench: T.S. Thakur, R. Banumathi
ITEM NO.14 COURT NO.3 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). 22197/2014
(Arising out of impugned final judgment and order dated 28/03/2014
in CWP No. 6771/1990 passed by the High Court Of Punjab & Haryana
At Chandigarh)
GURDIYAL SINGH DEAD TH.LRS Petitioner(s)
VERSUS
ADDL.DIRECTOR, PANCHAYATS, PUNJAB AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. A.V.Palli, Adv.
Mrs. Rekha Palli,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No merit.
The special leave petition is dismissed.
(Shashi Sareen) (Veena Khera) Signature Not Verified Court Master Court Master Digitally signed by Shashi Sareen Date: 2014.09.16 08:27:53 ALMT Reason: