Supreme Court - Daily Orders
Jasvir Singh vs Curo India P.Ltd . on 17 April, 2014
ÍTEM NO.601 COURT NO.14 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 (Civil) No(s).10334/2014
(From the judgement and order dated 19/03/2014 in CR No.646/2014 of
The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
JASVIR SINGH Petitioner(s)
VERSUS
CURO INDIA P.LTD & ORS. Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment,PERMISSION TO FILE LENGTHY LIST OF DATES and prayer for
interim relief)
Date: 17/04/2014 This Petition was called on for mentioning today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Neeraj Kumar Jain, Sr. Adv.
Mr. Bhrigu Dutt Sharma, Adv.
for Mr. Ugra Shankar Prasad,AOR(Not present)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Taken on Board.
Learned counsel for the petitioner submits, that in view of the fact that a request was made at the behest of the rival parties, that demarcation should be conducted, it was imperative for the Court to permit further construction only after demarcation.
Issue notice, returnable on 28.04.2014. Service through dasti process as well, in addition.
List on 28.04.2014.
(Parveen Kr.Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar