Supreme Court - Daily Orders
Major Dalip Singh(Retd.) vs State Of Punjab &Amp Anr. on 9 January, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.20 COURT NO.7 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). 23945/2013
(Arising out of impugned final judgment and order dated 17/05/2013
in LPA No. 473/2009 passed by the High Court Of Punjab & Haryana At
Chandigarh)
MAJOR DALIP SINGH(RETD.) Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
(With appln. (s) for raising additional grounds and interim relief
and office report)
Date : 09/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. T.S. Doabia,Sr.Adv.(Not present)
Mr. M.S. Doabia,Adv.
Mr. Sudarshan Singh Rawat,Adv.
For Respondent(s) Mr. Ajay Bansal,AAG, Punjab(Not present)
Mr. Gaurav Yadava,Adv.
Mr. Kuldip Singh,Adv.
Mr. Devendra Kumar Singh,Adv.
Mr. Prem Sunder Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter circulated by learned counsel for respondent No.2 seeking time to file counter affidavit.
Two weeks time, as prayed for, is granted to the learned counsel Signature Not Verified for respondent No.2 to file counter affidavit. List thereafter.
Digitally signed by Om Parkash Sharma Date: 2015.01.09 17:17:51 IST Reason: [O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER