Supreme Court - Daily Orders
The State Of Punjab Collector / District ... vs Shimla (D) Thorugh Lrs on 6 July, 2017
Bench: Abhay Manohar Sapre, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8931 OF 2017
(ARISING FROM SLP(C) NO.17516/2017 (DIARY NO.11557/2017)
STATE OF PUNJAB PETITIONER(S)
VERSUS
SHIMLA (D) THORUGH LRS & ORS. RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Leave granted.
3. In the nature of the order we propose to pass, it is not necessary to issue notice to the respondents, since the connected matters (Civil Appeal No.2145 of 2016 & batch) have already been sent back to the High Court by our order dated 11.01.2017.
4. Therefore, this appeal is disposed of in terms of the judgment dated 11.01.2017 passed in the above-mentioned batch of appeals.
5. The judgment in Civil Appeal No.2145 of 2016 (and batch) shall form part of this order.
.......................J. [ABHAY MANOHAR SAPRE] .......................J. [R. BANUMATHI] Signature Not Verified NEW DELHI;
Digitally signed byNARENDRA PRASAD Date: 2017.07.12 JULY 06, 2017.
17:58:10 IST Reason:
ITEM NO.28 COURT NO.13 SECTION IVB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Diary No(s). 11557/2017 (Arising out of impugned final judgment and order dated 07-12-2015 in RFA No. 7057/2015 passed by the High Court of Punjab & Haryana at Chandigarh) STATE OF PUNJAB PETITIONER(S) VERSUS SHIMLA (D) THORUGH LRS & ORS. RESPONDENT(S) (With appln(s) for c/delay in filing SLP) IA 43148/2017) Date : 06-07-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Ms. Ranjeeta Rohatgi,Adv.
Mr. Kuldip Singh, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeal is disposed of in terms of the signed order.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)