Supreme Court - Daily Orders
Principal Accountant General (A And E) ... vs Dharminder Sharma on 14 October, 2019
Bench: Arun Mishra, S. Ravindra Bhat
ITEM NO.20 COURT NO.4 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33056/2019
(Arising out of impugned final judgment and order dated 17-10-2018
in CWP No. 26841/2018 passed by the High Court of Punjab & Haryana
at Chandigarh)
PRINCIPAL ACCOUNTANT GENERAL (A AND E) HARYANA & ANR. Petitioner(s)
VERSUS
DHARMINDER SHARMA & ORS. Respondent(s)
(IA No.148570/2019-CONDONATION OF DELAY IN FILING)
Date : 14-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Aman Lekhi,ASG
Ms. Niranjana Singh,Adv.
Mr. Shiv Mangal Sharma,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no ground to interfere with the impugned order(s) passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (SANTOSH KUMAR) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by NARENDRA PRASAD Date: 2019.10.16 13:51:17 IST Reason: