Supreme Court - Daily Orders
Parkash Singh And Ors. vs Joint Development Commissioner, ... on 12 March, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.31 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). 7741/2015
PARKASH SINGH AND ORS. Petitioner(s)
VERSUS
JOINT DEVELOPMENT COMMISSIONER, PUNJAB AND ORS. Respondent(s)
WITH SLP(C) No. 77347736/2015 SLP(C) No. 5978/2015 SLP(C) No. 59685969/2015 SLP(C) No. 8540/2015 Date : 12032018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR [IN CHAMBERS] For Petitioner(s) Mr. Tushar Bakshi, AOR Mr. Mohan Pandey, AOR Mr. Yadav Narender Singh, AOR For Respondent(s) Mr. Shree Pal Singh, AOR Mr. Balbir Singh Gupta, AOR Mr. Subhasish Bhowmick, AOR UPON hearing the counsel the Court made the following O R D E R Four weeks' time, as a last opportunity, is granted to learned counsel for the petitioner(s) to cure the defects pointed out by the Registry in its office report dated 23.02.2018. However, it is made clear that no further extension of time will be given.
Signature Not Verified(SONALI SAUND) (TAPAN KUMAR CHAKRABORTY) Digitally signed by SONALI SAUND SENIOR PERSONAL ASSISTANT COURT MASTER Date: 2018.03.15 10:11:27 IST Reason: