Supreme Court - Daily Orders
Balbir Singh vs Gram Panchayat Of Village Singhpura on 5 September, 2016
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.20 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). 26084/2013
(Arising out of impugned final judgment and order dated 31/01/2013
in CWP No. 5436/1993 passed by the High Court of Punjab & Haryana
at Chandigarh)
BALBIR SINGH & ORS Petitioner(s)
VERSUS
GRAM PANCHAYAT OF VILL. SINGHPURA & ANR Respondent(s)
(Office report for directions)
WITH
SLP(C) No. 26090/2013
(Office report for directions)
Date : 05/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Petitioner(s)
For Respondent(s) Mr. Birendra Kumar Mishra,Adv.
Ms. Poonam,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to do the needful failing which these special leave petitions shall stand dismissed without further reference to the Court.
(Anita Malhotra) (Suman Jain)
Court Master Court Master
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2016.09.07
14:40:41 IST
Reason: