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Senior Superintendent Of Post Offices, ... vs Darshan Ram (Deceased) Through Lrs. & ... on 6 April, 2015

Bench: V. Gopala Gowda, C. Nagappan

     ITEM NO.39                                 COURT NO.10                 SECTION XV

                                  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).
     6063-6067/2015

     (Arising out of impugned final judgment and order dated 28/02/2014
     in LPA No. 619/2009,28/02/2014 in CWP No. 3450/2009,28/02/2014 in
     CWP No. 5290/2009,28/02/2014 in CWP No. 5291/2009,28/02/2014 in LPA
     No. 407/2009,28/02/2014 in LPA No. 408/2009,28/02/2014 in LPA No.
     618/2009,28/02/2014 in CWP No. 3449/2009,28/02/2014 in LPA No.
     406/2009,28/02/2014 in CWP No. 3452/2009 passed by the High Court
     Of Punjab & Haryana At Chandigarh)

     SENIOR SUPERINTENDENT OF POST OFFICES,
     JALANDHAR DIVISION, JALANDHAR, ETC. ETC.                              Petitioner(s)
                                     VERSUS
     DARSHAN RAM (DECEASED) THROUGH
     LRS. & ORS. ETC. ETC.                                                  Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)

     Date : 06/04/2015 These petitions were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE V. GOPALA GOWDA
                            HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)                    Mr.   A.K. Sanghi, Sr. Adv.
                                          Ms.   Aishwarya Bhati, Adv.
                                          Mr.   Ajay Kumar Singh, Adv.
                                          Mr.   M.P. Gupta, Adv.
                                          Mr.   Mohan Prasad Gupta, Adv.
                                          Mr.   D. S. Mahra,Adv.

     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Heard learned senior counsel for the petitioners. Delay condoned.

No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.

The special leave petitions are dismissed. However, we Digitally signed by Vinod Kumar keep open the question of law to be considered at appropriate Date: 2015.04.07 15:23:29 IST Reason:

time.

                         (VINOD KR.JHA)                        (MALA KUMARI SHARMA)
                          COURT MASTER                             COURT MASTER