Supreme Court - Daily Orders
Union Territory Chandigarh Thr The Land ... vs Mangat Ram on 18 April, 2017
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.23 IN COURT NO.12 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) Diary No. 19538/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in RFA No. 5477/2013 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION TERRITORY CHANDIGARH THR
THE LAND ACQUISITION COLLECTOR Petitioner(s)
VERSUS
MANGAT RAM AND ANR. Respondent(s)
(office report on default)
Date : 18/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBERS]
For Petitioner(s) Mr. Sudarshan Singh Rawat, Adv.[NP]
For Respondent(s)
The Court made the following
O R D E R
Even on the second call none appeared on behalf of the petitioner.
The Special leave petition is dismissed for non-prosecution.
(LAYA RAWAT) (TAPAN KR. CHAKRABORTY)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
LAYA RAWAT
Date: 2017.04.19
14:17:45 IST
Reason: