Supreme Court - Daily Orders
Balwinder Singh vs M/S Karnal Motors on 1 December, 2014
Bench: V. Gopala Gowda, Rohinton Fali Nariman
ITEM NO.30 COURT NO.11 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).
19329/2014
(Arising out of impugned final judgment and order dated 23/04/2014
in RSA No. 4313/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
BALWINDER SINGH Petitioner(s)
VERSUS
M/S KARNAL MOTORS & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 01/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Raktim Gogoi,Adv.
Mr. Anupam Lal Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We find no ground to interfere in this matter. The Special Leave Petition is dismissed. However, the cost of Rs.50,000/- imposed upon the petitioner is deleted.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2014.12.01 16:41:46 IST Reason: (SUMAN WADHWA) (MALA KUMARI SHARMA) AR-cum-PS COURT MASTER