Supreme Court - Daily Orders
Smt. Krishna Devi vs Union Of India . on 4 January, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.7 COURT NO.8 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).20090/2015
(Arising out of impugned final judgment and order dated 09/12/2013
in LPA No. 1291/2012 passed by the High Court of Punjab & Haryana
at Chandigarh)
SMT. KRISHNA DEVI Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With C/Delay in filing SLP)
Date : 04/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Neeraj Dutt Gaur, Adv.
Mr. S. S. Nehra, AOR
Mr. Sudhir Aggarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel for the petitioner, the matter is adjourned for ten weeks for filing additional documents.
(SANJAY KUMAR-I) (SUMAN JAIN)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2016.01.05
15:30:50 IST
Reason: