Supreme Court - Daily Orders
Dakshin Haryana Bijli Vitran Nigam Ltd. ... vs Jaswant @ Jaibir on 6 August, 2018
Bench: Arun Mishra, S. Abdul Nazeer
ITEM NO.11 COURT NO.7 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).20896/2018
(Arising out of impugned final judgment and order dated 30-08-2017
in RSA No.3933/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
DAKSHIN HARYANA BIJLI VITRAN NIGAM LTD. & ORS. Petitioner(s)
VERSUS
JASWANT @ JAIBIR Respondent(s)
(With appln.(s) for c/delay in filing and refiling SLP)
Date : 06-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. B.K. Satija,Adv. (AAG)
Mr. Sanjay Kumar Visen, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Jagdish Chander) (Sarita Purohit)
Signature Not Verified
Branch Officer AR-cum-PS
Digitally signed by
SARITA PUROHIT
Date: 2018.08.07
15:24:21 IST
Reason: