Supreme Court - Daily Orders
Sohan Lal vs Gram Panchayat Chormar Khera ... on 24 March, 2014
ITEM NO.30 COURT NO.10 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 (Civil) No(s).6765/2014
(From the judgement and order dated 27/11/2013 in CWP No.14495/1993 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
SOHAN LAL Petitioner(s)
VERSUS
GRAM PANCHAYAT CHORMAR KHERA DIST.SIRSA Respondent(s)
(With appln(s) for permission to place addl. documents on record and prayer
for interim relief)
Date: 24/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Vivek Suri, Adv.
Mr. Yash Pal Dhingra,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The special leave petition is dismissed.
|(Neetu Khajuria) |(S.S.R. Krishna) | |Sr.P.A. |Assistant Registrar |