Supreme Court - Daily Orders
Haryana Urban Development Authority ... vs Gurnam Singh on 13 December, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.18 COURT NO.12 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 42743/2019
(Arising out of impugned final judgment and order dated 19-03-2019
in RSA No. 1380/2019 passed by the High Court Of Punjab & Haryana
At Chandigarh)
HARYANA URBAN DEVELOPMENT AUTHORITY
NOW HARYANA SHEHRI VIKAS PRADHIKARAN & ANR. Petitioner(s)
VERSUS
GURNAM SINGH Respondent(s)
( IA No.185885/2019-CONDONATION OF DELAY IN FILING )
Date : 13-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Pardeep Dahiya, Adv.
Ms. Mahima Benepuri, Adv.
Ms. Rhea Luthra, Adv.
Mr. Devashish Bharuka, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed both on limitation as well as on merits.
Pending application, if any, stands disposed of. (ASHA SUNDRIYAL) Signature Not Verified (ANITA RANI AHUJA) COURT MASTER Digitally signed by ANITA MALHOTRA Date: 2019.12.13 COURT MASTER 16:54:40 IST Reason: