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Union Of India vs Smt. Sukhjeet Kaur on 19 October, 2023

Bench: Vikram Nath, Rajesh Bindal

     ITEM NO.18                           COURT NO.12                  SECTION IV-B

                                 S U P R E M E C O U R T O F     I N D I A
                                         RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39131/2023
     (Arising out of impugned final judgment and order dated 12-01-2023
     in CWP No. 14372/2016 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     UNION OF INDIA & ORS.                                             Petitioner(s)

                                                  VERSUS

     SMT. SUKHJEET KAUR                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.208150/2023-CONDONATION OF DELAY
     IN FILING and IA No.208153/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 19-10-2023 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE VIKRAM NATH
                           HON'BLE MR. JUSTICE RAJESH BINDAL

     For Petitioner(s)               Mr. Vikramjeet Banerjee, A.S.G.
                                     Mr. Rajesh Singh Chaunhan, Adv.
                                     Ms. Ruchi Gaur Narula, Adv.
                                     Mr. Abhishek Singh, Adv.
                                     Mr. Nachiketa Joshi, Adv.
                                     Mr. Arvind Kumar Sharma, AOR

     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

Issue notice.

In the meantime, the impugned judgment shall remain stayed.

(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)