Supreme Court - Daily Orders
State Of Punjab vs Partap Singh Sandhu . on 6 November, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.5 COURT NO.4 SECTION IV-B
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). 5745/2014
(Arising out of impugned final judgment and order dated 06-11-2009
in CWP No. 13706/2009 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF PUNJAB & ANR. Petitioner(s)
VERSUS
PARTAP SINGH SANDHU & ORS. Respondent(s)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. H.P. Raval, Sr. Adv.
Ms. Uttara Babbar, AOR
Ms. Akanksha Choudhary, Adv.
Ms. Bhavana Duhoon, Adv.
For Respondent(s) Mr. Rishi Malhotra, AOR
Mr. Sanjai Kumar Pathak, Adv.
Ms. Manita Verma, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Sanjay Kr. Pathak, Adv.
Mr. M.P. Gupta, Adv.
UPON perusing papers the Court made the following
O R D E R
Learned counsel for the petitioner (State of Punjab) says that the issue is covered by the decision of this Court in C.A. Nos. 10378-10380/2013 titled Union of India v. Vijay Bansal & Ors.
In view of letter circulated by learned counsel for respondent No. 1, the matter is adjourned.
Signature Not VerifiedDigitally signed by MEENAKSHI KOHLI Date: 2017.11.06
List the matter on 24.11.2017.
16:54:18 IST Reason: (MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER