Supreme Court - Daily Orders
Adviser To The Administrator, U.T. ... vs Amarjit Singh Khurana . on 28 September, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.29 COURT NO.12 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)............ of 2015
(CC No.17539/2015)
(Arising out of impugned final judgment and order dated 14/01/2015
in CWP No. 7801/2000 passed by the High Court of Punjab & Haryana
At Chandigarh)
ADVISER TO THE ADMINISTRATOR, U.T.
CHANDIGARH & ORS. Petitioner(s)
VERSUS
AMARJIT SINGH KHURANA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 28/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Shubham Bhalla, Adv.
Mr. Ritesh Khatri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioners to inform the Court as to what will be the amount, if calculated on the basis of the direction issued by the High Court.
Post on 26.10.2015.
(Rajni Mukhi) (Tapan Kumar Chakraborty)
Signature Not Verified
Sr. P.A. Court Master
Digitally signed by
Rajni Mukhi
Date: 2015.09.29
17:01:44 IST
Reason: