Supreme Court - Daily Orders
H.C. Arora vs Union Of India on 1 February, 2016
^ ITEM NO.36 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) No(s). 2215/2016
(Arising out of impugned final judgment and order dated 30/09/2015
in CWP No. 2131/1996 passed by the High Court Of Punjab & Haryana
At Chandigarh)
H.C. ARORA Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(with office report)
Date : 01/02/2016 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. Dinesh Verma,Adv.
Mr. Rajat Sharma,Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR]
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by Sarita Purohit
Date: 2016.02.01 17:25:35 IST
Reason: DSC of Mrs Sarita
Purohit, Court Master is being used by Mr. Om Parkash Sharma,AR-CUM-PS for uploading the proceedings dated 1.2.2016 of Court No.5.