Supreme Court - Daily Orders
Babu Lal vs Sub Divisional Engineer Sub Divisional ... on 31 January, 2020
Bench: Sanjay Kishan Kaul, Vineet Saran
ITEM NO.16 COURT NO.11 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 45247/2019
(Arising out of impugned final judgment and order dated 24-07-2019
in LPA No. 913/2019 passed by the High Court of Punjab & Haryana at
Chandigarh)
BABU LAL Petitioner(s)
VERSUS
SUB DIVISIONAL ENGINEER, SUB DIVISIONAL
HORTICULTURE, PWD & ORS. Respondent(s)
(IA No. 3754/2020 - CONDONATION OF DELAY IN FILING
IA No. 14812/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 31-01-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Surender Singh,Adv.
Mr. Arvind Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (ANITA RANI AHUJA)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
ANITA MALHOTRA
Date: 2020.02.01
13:42:59 IST
Reason: