Supreme Court - Daily Orders
Rajbir Singh vs Md.,Hpgcl . on 11 July, 2014
\200 ITEM NO.11 COURT NO.3 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).
9098/2014
(Arising out of impugned final judgment and order dated 22/04/2013
in LPA No. 316/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RAJBIR SINGH Petitioner(s)
VERSUS
MD.,HPGCL & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Bijender Singh, Adv.
Ms. Sarita Sharma, Adv.
Ms.Tejasvi Kumar, Adv.
Mr. Ambar Qamaruddin ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At request, post on 14.07.2014.
(Shashi Sareen) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by Shashi Sareen Date: 2014.07.12 06:55:12 ALMT Reason: