Supreme Court - Daily Orders
Jarnail Singh (Minor) Etc. vs Joint Director Panchayat, Punjab & Anr. on 25 February, 2015
Author: Jagdish Singh Khehar
Bench: Jagdish Singh Khehar
1
ITEM NO.28 COURT NO.4 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).
22206-22209/2013
(Arising out of impugned final judgment and order dated
20/12/2012 in CWP No. 5745/1986,20/12/2012 in CWP No.
5935/1986,20/12/2012 in CWP No. 5937/1986,20/12/2012 in CWP No.
5938/1986 passed by the High Court Of Punjab & Haryana At
Chandigarh)
JARNAIL SINGH (MINOR) ETC. Petitioner(s)
VERSUS
JOINT DIRECTOR PANCHAYAT, PUNJAB & ANR. Respondent(s)
(office report on default)
Date : 25/02/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
[IN CHAMBER]
For Petitioner(s) Mr. Sudarshan Singh Rawat,Adv.(Not present)
For Respondent(s)
The Court made the following
O R D E R
The matter has been called out twice since morning. None has entered appearance on behalf of the petitioners.
A perusal of the office report reveals, that the petitioners have not taken steps for effecting service on respondent nos.1-2, common in all the special leave petitions. Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.02.25 16:57:35 IST
In view of the above, eight weeks' time is granted to Reason: the petitioners to take steps for effecting service on respondent nos.1-2, common in all the special leave petitions, 2 subject to payment of Rs.5,000/- as costs. The costs shall be deposited with the Supreme Court Mediation Centre, within two weeks from today.
(Parveen Kr. Chawla) (Renu Diwan)
Court Master Court Master