Supreme Court - Daily Orders
Kewal Singh And Ors. Etc. Etc. vs Union Territory Chandigarh on 27 April, 2017
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.48 COURT NO.12 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) Diary No.29450/2016
(Arising out of impugned final judgment and order dated 06/05/2016
in RA No. 107/2016 06/05/2016 in RA No. 108/2016 06/05/2016 in RA
No. 109/2016 06/05/2016 in RA No. 112/2016 06/05/2016 in RA No.
119/2016 06/05/2016 in RA No. 141/2016 06/05/2016 in RFA No.
1622/2013 17/08/2015 in RFA No. 1622/2013 06/05/2016 in RFA No.
1623/2013 17/08/2015 in RFA No. 1623/2013 06/05/2016 in RFA No.
1625/2013 17/08/2015 in RFA No. 1625/2013 06/05/2016 in RFA No.
1626/2013 17/08/2015 in RFA No. 1626/2013 06/05/2016 in RFA No.
1627/2013 17/08/2015 in RFA No. 1627/2013 06/05/2016 in RFA No.
1630/2013 17/08/2015 in RFA No. 1630/2013 06/05/2016 in RFA No.
1631/2013 17/08/2015 in RFA No. 1631/2013 06/05/2016 in RFA No.
1632/2013 17/08/2015 in RFA No. 1632/2013 06/05/2016 in RA No.
98/2016 06/05/2016 in RA No. 99/2016 passed by the High Court of
Punjab & Haryana at Chandigarh)
KEWAL SINGH AND ORS. ETC. ETC. Petitioner(s)
VERSUS
U.T. CHANDIGARH Respondent(s)
(office report on default)
Date : 27/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBERS]
For Petitioner(s) Mr. Ravindra Bana,Adv. (Not Present)
For Respondent(s)
The Court made the following
O R D E R
Three weeks' time is granted to learned counsel for the petitioners to cure the defects as pointed out by the Registry, failing which, the special leave petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2017.04.27 16:34:22 IST (RASHMI DHYANI) (MADHU NARULA) Reason: SR.P.A. COURT MASTER