Supreme Court - Daily Orders
Rajbir Singh vs Md.,Hpgcl . on 11 November, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.1 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 for Special Leave to Appeal (C) No. 18616/2014
(Arising out of impugned final judgment and order dated
22/04/2013 in LPA No. 316/2013 passed by the High Court Of
Punjab & Haryana At Chandigarh)
RAJBIR SINGH Petitioner(s)
VERSUS
MD.,HPGCL & ORS. Respondent(s)
(With interim relief and office report)
Date : 11/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Bijender Singh, Adv.
Ms. Sarita Sharma, Adv.
Mr. Vinod Kumar K., Adv.
Mr. Ambar Qamaruddin,AOR
For Respondent(s) Mr. Sanjay Kumar Visen, AOR
Mr. B.S. Gautam, Adv.
for rr.1 Mr. Dilbag Singh, Adv.
Mr. Sanjay Kumar Visen,AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We do not find any legal and valid ground to entertain this special leave petition.
Signature Not VerifiedThe special leave petition is, accordingly, Digitally signed by CHARANJEET KAUR Date: 2016.11.11 dismissed.
17:33:06 IST Reason:
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master