Supreme Court - Daily Orders
State Of Punjab And Others vs Gramf Panchayat, Bari Karoran And ... on 14 August, 2014
¨ ITEM NO.22 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 (C) No(s). 16646/2014
(Arising out of impugned final judgment and order dated 28/05/2014
in CWP No. 22756/2013,28/05/2014 in CM No. 6876/2014 passed by the
High Court Of Punjab & Haryana at Chandigarh)
STATE OF PUNJAB AND OTHERS Petitioner(s)
VERSUS
GRAM PANCHAYAT, BARI KARORAN AND OTHERS Respondent(s)
(With prayer for interim relief and office report)
Date : 14/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Nikhil Nayyar, Adv.
Mr. Jagjit Singh Chhabra, Adv.
For Respondent(s) Mr. Puneet Bali, Sr. Adv.
Mr. Vibhav Jain, Adv.
Mr. Raman Walia, Adv.
Mr. Rameshwar Prasad Goyal ,Adv.
UPON hearing counsel the Court made the following
O R D E R
In the light of the order dated 11th July, 2014, passed by the High Court in C.W.P. No. 22756 of 2013 relief has been granted to the petitioners and nothing survives in the present case on hand.
The Special Leave Petition is dismissed as having become infructuous.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.08.14 17:07:47 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER