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Puda Thr Chief Administrator vs Harsanjiv Kaur on 10 August, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.50                             COURT NO.8                        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). 13263/2015
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/12/2014
     IN WP NO. 3610/2007 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
     CHANDIGARH)

     PUDA THR CHIEF ADMINISTRATOR AND ANR.                                      PETITIONER(S)
                                     VERSUS
     HARSANJIV KAUR & ANR.                                                     RESPONDENT(S)
     (WITH INTERIM RELIEF AND OFFICE REPORT)
          WITH
     SLP(C) NO. 13586/2015
     (WITH INTERIM RELIEF AND OFFICE REPORT)

     SLP(C) NO. 13616/2015
     (WITH INTERIM RELIEF AND OFFICE REPORT)

     SLP(C) NO. 14045/2015
     (WITH INTERIM RELIEF AND OFFICE REPORT)

     Date : 10/08/2015 These petitions were called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                      Ms.   Pinky Anand, ASG
                                            Mr.   K. S. Rana, Adv.
                                            Mr.   Aditya Sharma, Adv.
                                            Mr.   Anil Kumar Sharma, Adv.

     For Respondent(s)                      Mr. Subramonium Prasad, Sr. Adv.
                                            Mr. Gaurav Kejriwal, Adv.
                                            Mr. Sujit Kumar Keshri, Adv.

                            UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard learned counsel for the petitioners and perused the relevant material.

We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.

                             [VINOD LAKHINA]                              [ASHA SONI]
                               COURT MASTER                              COURT MASTER