Supreme Court - Daily Orders
Union Of India vs Kuldeep Singh on 13 January, 2017
Bench: Dipak Misra, R. Banumathi
ITEM NO.41 COURT NO.2 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). 22007/2012
(Arising out of impugned final judgment and order dated 13/05/2010
in LPA No. 623/2010 passed by the High Court of Punjab & Haryana at
Chandigarh)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
KULDEEP SINGH Respondent(s)
(with interim relief and office report)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. N.K.Kaul, ASG
Mr. D.L. Chidananda, Adv.
Mr. Chaman Parwani, Adv.
Ms. Kiran Bhardwaj, Adv.
Mr. M.K. Maroria, Adv.
For Respondent(s)
Mr. Yadav Narender Singh, Adv.
Mr. Mohan Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr.N.K.Kaul, learned Additional Solicitor General for the petitioner and Mr.Mohan Kumar, learned counsel for the respondent.
Regard being had to the special feature of this case, we are not inclined to interfere with the impugned order.
The special leave petition is accordingly dismissed. However, the question of law raised by the petitioner is kept open.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2017.01.13 16:53:04 IST Reason: (Ashok Raj Singh) (H.S. Parasher) Court Master Court Master