Supreme Court - Daily Orders
State Of M.P vs Hukum Singh on 17 April, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.24 IN COURT NO.9 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. 19257/2016
(Arising out of impugned final judgment and order dated 06/10/2015
in RFA No. 2557/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION TERRITORY CHANDIGARH THR
THE LAND ACQUISITION COLLECTOR Petitioner(s)
VERSUS
JABAR SINGH AND ORS. Respondent(s)
(office report on default)
Date : 17/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Mr. Manpreet S. Doabia, Adv.
Mr. Sudarshan Singh Rawat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Manpreet S. Doabia, learned counsel for the petitioner submits that a connected matter i.e. SLP(C).........CC No. 17830 of 2016 arising out of the same impugned final judgment was dismissed on 07.10.2016.
In view of the above, the Special Leave Petition stands dismissed.
Signature Not Verified Digitally signed by LAYA RAWAT Date: 2017.04.18 17:05:31 IST Reason: (LAYA RAWAT) (MADHU NARULA)
SR.P.A. COURT MASTER