Supreme Court - Daily Orders
Ashwani Kumar vs Punjab And Haryana High Court Thr. Its ... on 3 October, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.31 COURT NO.13 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).
18543/2016
(Arising out of impugned final judgment and order dated 11/05/2016
in CWP No. 6274/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ASHWANI KUMAR Petitioner(s)
VERSUS
PUNJAB AND HARYANA HIGH COURT THR. ITS
REGISTRAR GENERAL AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 03/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. Raghavendra S. Srivastava, Adv.
Mr. Venkita Subramoniam T. R.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Special Leave Petition is dismissed. Interlocutory Applications, if any, shall stand disposed of.
(NEELAM GULATI) (MADHU NARULA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.10.04 16:53:48 IST Reason: