Supreme Court - Daily Orders
Mewa Singh Thr. Gpa Makhan Singh vs Union Of India . on 8 March, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.19 COURT NO.5 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)......CC No(s).
4109/2016
(Arising out of impugned final judgment and order dated 12/01/2015
in CWP No. 368/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
MEWA SINGH THR. GPA MAKHAN SINGH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 08/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. Devesh Kumar Tripathi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR]
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2016.03.09
15:47:05 IST
Reason: