Supreme Court - Daily Orders
Union Of India vs Darshan Lal Bali & Others on 5 January, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.17 COURT NO.6 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).
22402/2015
(Arising out of impugned final judgment and order dated 29/01/2015
in CWP No. 8563/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION OF INDIA Petitioner(s)
VERSUS
DARSHAN LAL BALI & OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 05/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Surender Kumar Gupta,Adv.
Mr. Kapil Rastogi,Adv.
Ms. Hansa Kaul,Adv.
Mr. Shreekant N. Terdal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this special leave petition, which is dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2016.01.05 17:53:20 IST Reason: