Supreme Court - Daily Orders
Union Territory Chandigarh Thr The Land ... vs Avtar Singh on 27 April, 2017
Author: Rohinton Fali Nariman
Bench: Rohinton Fali Nariman
ITEM NO.17 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 (C) Diary No(s).18913/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in RFA No.4451/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
UNION TERRITORY CHANDIGARH
THR THE LAND ACQUISITION COLLECTOR Petitioner(s)
VERSUS
AVTAR SINGH Respondent(s)
(office report on default)
Date : 27/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
[IN CHAMBER]
For Petitioner(s)
Mr.Manpreet Singh Doabia, Adv.
Mr.Sudarshan Singh Rawat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of order dated 27.03.2017 passed in SLP (C) Diary No.19029/2016 whereby the matter arising out of the same impugned judgment has been dismissed, the present special leave petition must also follow suit and is accordingly dismissed.
(Ashok Raj Singh) (Shakti Prakash Sharma)
Signature Not Verified
Court Master Court Master
Digitally signed by
ASHOK RAJ SINGH
Date: 2017.05.02
12:45:34 IST
Reason: