Supreme Court - Daily Orders
Rajbir Singh vs Md.,Hpgcl . on 23 September, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.48 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) No.18616/2014
(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 interim relief and office report)
Date : 23/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ambar Qamaruddin,Adv.
For Respondent(s) Mr. Sanjay Kumar Visen,Adv.
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner seeking adjournment for filing rejoinder affidavit, list the matter after six weeks.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2016.09.23
16:59:43 IST
Reason: