Supreme Court - Daily Orders
District Education Officer, Sonepat On ... vs Om Prakash (Dead) Thr. Lrs. on 9 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.41 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)..../2015
(CC No(s). 2228/2015)
(Arising out of impugned final judgment and order dated 29/07/2013
in CRP No. 4482/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DISTRICT EDUCATION OFFICER, SONEPAT ON BEHALF OF STATE OF HARYANA
Petitioner(s)
VERSUS
OM PRAKASH (DEAD) THR. LRS. Respondent(s)
I.A. 1/2015(with c/delay in filing SLP)
Date : 09/03/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Manjeet Singh,Sr.Adv.
Mr. Sanjay Kumar,AAG
Dr. Monika Gusain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays some time to file an application for impleadment of the wife of the deceased along with others.
As prayed, four weeks' time is granted to bring on record the said application.
List after four weeks.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.03.09 17:09:22 IST Reason: