Supreme Court - Daily Orders
Union Of India And Ors. vs Bal Indu And Anr. on 7 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.18 COURT NO.13 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 2017
CC No(s). 3068/2017
(Arising out of impugned final judgment and order dated 24/02/2016
in CWP No. 14721/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
BAL INDU AND ANR Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 07/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. A.N.S. Nadkarni,ASG
Ms. Vimla Sinha,Adv.
Ms. Nivedita Nair,Adv.
Mr. Mukesh Kumar Maroria,Adv.
Mr. Raj Bahadur Yadav,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Issue notice.
List before a Three-Judge Bench in view of conflict in the judgments of this Court in Union of India & Another v. T.V. Patel – (2007) 4 SCC 785 and Union of India & Others v. R.P.Singh – (2014) 7 SCC 340.
Operation of the impugned order shall remain stayed until further orders from this Court.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.04.08 10:26:06 IST Reason: (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER