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Union Of India vs Sehdev Paswan on 19 November, 2014

Author: Uday Umesh Lalit

Bench: Uday Umesh Lalit

  ITEM NO.14                                COURT NO.6                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)                     Nos.29030-29031/2012

  (Arising out of impugned final judgment and order dated 28/02/2011
  in CWP No. 17482/2006,04/11/2011 in RA No. 399/2011,04/11/2011 in
  CWP No. 17482/2006 passed by the High Court of Punjab & Haryana at
  Chandigarh)

  UNION OF INDIA & ORS.                                                 Petitioner(s)

                                                   VERSUS

  SEHDEV PASWAN & ORS.                                                  Respondent(s)

  (Office report on default)


  Date: 19/11/2014 These petitions were called on for hearing today.

  CORAM :
                                 HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                             [IN CHAMBER]


  For Petitioner(s)                   Ms. Gunwant Dara, Adv.
                                      Ms. Sushma Suri, Adv.
                                      Mr. B. Krishna Prasad, AOR

  For Respondent(s)
                                      Mr. Mishra Saurabh, AOR

                                      Ms. Uttara Babbar, AOR


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

Learned counsel for the petitioners prays for and is granted two weeks' time to comply with the office report, to effectuate service upon the unserved respondents.

                              (Chetan Kumar)                      (Jaswinder Kaur)
                               Court Master                         Court Master