Supreme Court - Daily Orders
State Of Punjab Etc. vs Jagmohan Singh Bhatti And Ors Etc. Etc. on 30 September, 2016
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.38 COURT NO.7 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).27843-27844/2016
(Arising out of impugned final judgment and order dated 12/08/2016
in CWP No. 10167/2012 and CWP No. 6715/2012 passed by the High
Court of Punjab & Haryana at Chandigarh)
STATE OF PUNJAB ETC. Petitioner(s)
VERSUS
JAGMOHAN SINGH BHATTI AND ORS ETC. ETC. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file synopsis and list of dates and
interim relief)
Date : 30/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. Kuldip Singh, AOR
Mr. N. Sai Vinod, Adv.
For Respondent(s) Mr. Prashant Bhushan, Adv.
Mr. Pranav Sachdeva, Adv.
Mr. Subhasish Bhowmick, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petitions as well as on the prayer for interim relief. Dasti, in addition, is permitted. Counter affidavit, if any, may be filed within three weeks.
Signature Not Verified Tag with SLP(C) Nos.17003-17004 of 2015.
Digitally signed by SANJAY KUMAR Date: 2016.09.30 17:07:05 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER