Supreme Court - Daily Orders
Karam Singh (D) Thr Lrs And Others vs Mahant Krishan Dass @ Ved Parkash Chela ... on 16 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.31 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) No(s). 38381/2016
(Arising out of impugned final judgment and order dated 21/11/2016
in CR No. 7016/2015 passed by the High Court Of Punjab & Haryana At
Chandigarh)
KARAM SINGH (D) THR LRS AND OTHERS Petitioner(s)
VERSUS
MAHANT KRISHAN DASS @ VED PARKASH CHELA
TULSI DASS (D) AND ORS Respondent(s)
(with interim relief)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Neeraj Kumar Jain, Sr. Adv.
Mr. Pratham Kant, Adv.
Mr. Siddharth Jain, Adv.
Mr. Ugra Shankar Prasad,Adv.
For Respondent(s) Mr. Anoop Kr. Srivastav,Adv.
Mr. G.S. Sharma, Adv.
Mr. Vipin Kumar Saxena, Adv.
Mr. Umesh Chandra Srivastava, Adv.
Mr. Ashutosh Srivastava, Adv.
Mr. Ajit Kulshreshtha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending application(s), if any, stands disposed of accordingly.
However, one month time is granted to vacate the land in question, subject to filing usual undertaking within two weeks Signature Not Verified from today.
Digitally signed by ASHWANI KUMAR Date: 2017.01.17 16:03:14 IST Reason: (Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER