Supreme Court - Daily Orders
Resham Singh vs Union Of India on 10 January, 2014
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ITEM NO.43 COURT NO.11 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) Nos.17174-17175/2012
(From the judgement and order dated 26/07/2010 in RFA No.625/1999 & RFA
No.2411/1999 of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
RESHAM SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 10/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Naresh Kaushal, Adv.
Mr. Dinesh Verma, Adv.
Mr. Honey Verma, Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s) Mr. J.S. Attri, Sr. Adv.
Ms. Vimla Sinha, Adv.
Ms. Kiran Kapoor, Adv.
Ms. Priyanka Bharihoke, Adv.
Mr. Shreekant N. Terdal,Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with SLP ) Nos. 19482-19497/2011.
[RAJNI MUKHI] [USHA SHARMA] SR. P.A. COURT MASTER