Supreme Court - Daily Orders
Haryana Urban Development Authority, ... vs Niranjan Singh on 1 February, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.18 COURT NO.8 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).
1599/2016
(Arising out of impugned final judgment and order dated 30/10/2014
in RSA No. 1266/2001 passed by the High Court of Punjab & Haryana
at Chandigarh)
HARYANA URBAN DEVELOPMENT AUTHORITY, PANCHKULA Petitioner(s)
VERSUS
NIRANJAN SINGH Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Arun Bhardwaj, AAG
Mr. Ronak Karanpuria, Adv.
Ms. Neha Garg, Adv.
Ms. Jai Wadhwa, Adv.
Mr. Vishwa Pal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.02.01 16:06:04 IST Reason: