Supreme Court - Daily Orders
Sarla Batta vs The State Of Haryana on 15 September, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.62 COURT NO.10 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
Petition(s) for Special Leave to Appeal (C) No(s).19976/2017
(Arising out of impugned final judgment and order dated 02-03-2017
in RFA No.7428/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
SARLA BATTA Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
Date : 15-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Robin Dutt,Adv.
Mr. Sudhir Mathur,Adv.
For Mr. Yash Pal Dhingra,AOR
For Respondent(s) Dr. Monika Gusain,AOR
Mr. Abhinash Jain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
At the instance of the petitioner-land owner, we do not find that any case is made out to further enhance the compensation. The special leave petition is dismissed.
Pending applications stand disposed of. Learned counsel for the State of Haryana submits that the petitioner is likely to file SLP. We clarify, in case the State moves this Court, their petition to be considered on its merits. The dismissal of this petition would not come in the way of the State.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.09.19 16:12:05 IST Reason: (Sarita Purohit) (Tapan Kumar Chakraborty) Court Master Branch Officer