Supreme Court - Daily Orders
Union Territory Chandigarh Thr The Land ... vs Sukhdev Singh on 18 April, 2017
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.27 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) Diary No(s). No(s).
19295/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in RFA No. 8768/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
UNION TERRITORY CHANDIGARH THR THE LAND ACQUISITION COLLECTOR
Petitioner(s)
VERSUS
SUKHDEV SINGH AND ANR. Respondent(s)
(office report on default)
Date : 18/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBER]
For Petitioner(s) Mr. Manpreet Singh Doabia, Adv.
Mr. Sudarshan Singh Rawat,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that this special leave petition has become infructuous in view of order dated 07.10.2016 passed by this Court in SLP(C).....CC No. 17830 of 2016.
The special leave petition is, accordingly dismissed as Signature Not Verified infructuous.
Digitally signed by SHASHI SAREEN Date: 2017.04.19 17:30:05 IST Reason: (Shashi Sareen) (Madhu Narula) AR-cum-PS Court Master