Supreme Court - Daily Orders
Parveen Singla @ Veena Rani Etc. vs Bathinda Improvement Trust Bathinda on 11 September, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.25 COURT NO.8 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)......CC No(s).
16431/2016
(Arising out of impugned final judgment and order dated 20-05-2016
and 07-04-2016 in RA No. 146/2016 in CWP No. 91/2014 and CWP No.
91/2014 passed by the High Court Of Punjab & Haryana At Chandigarh)
PARVEEN SINGLA @ VEENA RANI ETC. Petitioner(s)
VERSUS
BATHINDA IMPROVEMENT TRUST BATHINDA & ANR. Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2016)
Date : 11-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Rajesh Sharma, Adv.
Ms. Nidhi Singh Dubey, Adv.
Ms. Shalu Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No case for interference with the impugned judgment is made out. Accordingly, the Special leave petitions are dismissed.
Pending application, if any shall stand disposed of.
(NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) Signature Not Verified COURT MASTER (SH) BRANCH OFFICER Digitally signed by NEELAM GULATI Date: 2017.09.16 12:59:03 IST Reason: