Supreme Court - Daily Orders
Harsimranjit Kaur vs Union Of India on 12 February, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.14 COURT NO.5 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)......CC No(s).
1278/2016
(Arising out of impugned final judgment and order dated 05/08/2015
in CWP No. 15948/2015 28/09/2015 in RA No. 394/2015 28/09/2015 in
CWP No. 15948/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
HARSIMRANJIT KAUR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 12/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sudhir Walia,Adv.
Ms. Niharika Ahluwalia,Adv.
Ms. Pragya Wazir,Adv.
Mr. Abhishek Atrey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
[O.P. SHARMA] [INDU BALA KAPUR] AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2016.02.12 16:47:16 IST Reason: DSC of Mr. Mahabir Singh,Court Master is being used by Mr. Om Parkash Sharma, AR- CUM-PS for uploading the proceedings of Court No.5 dated 12.2.2016.