Supreme Court - Daily Orders
Kaka Singh (Since Died) Thr. His Lrs. vs Director, Rural Development And ... on 16 March, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.52 COURT NO.11 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)....../2015
CC No(s). 3551/2015
(Arising out of impugned final judgment and order dated 25/11/2013
in CWP No. 9410/1993 passed by the High Court Of Punjab & Haryana
At Chandigarh)
KAKA SINGH (SINCE DIED) THR. HIS LRS. Petitioner(s)
VERSUS
DIRECTOR, RURAL DEVELOPMENT AND PANCHAYATS, PUNJAB & ORS.
Respondent(s)
I.A. 1/2015(with c/delay in filing SLP)
WITH
S.L.P.(C)...CC No. 3749/2015
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
Date : 16/03/2015 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Pratham Kant, Adv.
Mr. Parneet Singh Joshi, Adv.
Mr. Umang Shankar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned Counsel for the Petitioners. Delay condoned.
We find no ground to interfere. The Special Leave Petitions are dismissed. (USHA BHARDWAJ) Signature Not Verified (SAROJ SAINI) AR-CUM-PS COURT MASTER Digitally signed by Usha Rani Bhardwaj Date: 2015.03.17 17:26:45 IST Reason: