Supreme Court - Daily Orders
Mukhtiar Singh vs The Financial Commissioner Haryana on 19 April, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 5306/2011
MUKHTIAR SINGH Appellant(s)
VERSUS
THE FINANCIAL COMMISSIONER, HARYANA & ORS. Respondent(s)
O R D E R
We have heard learned counsel for the parties.
We find no merit in the appeal.
The civil appeal is accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
APRIL 19, 2018.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.04.25 17:03:31 IST Reason: 1 ITEM NO.104 COURT NO.4 SECTION IV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 5306/2011 MUKHTIAR SINGH Appellant(s) VERSUS THE FINANCIAL COMMISSIONER HARYANA & ORS. Respondent(s) Date : 19-04-2018 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr. Debasish Bharukha, Adv.
Mr. M.V. Rama, Adv.
Ms. Subha Pandey, Adv.
Ms. Anjani Aiyagari, Adv. Mr. K. Ram Kumar, AOR For Respondent(s) Mr. Mahabir Singh, Sr. Adv.
Mr. Karan Kapoor, Adv.
Mr. Chirag Aghi, Adv.
Mr. Manik Kapoor, Adv.
Mr. Ritesh Khatri, AOR Mr. Narender Hooda, Sr. Adv. Ms. Tanuj Bagga Sharma, Adv. Mr. Rajinder Mathur, AOR Mr. Aviral Dhirendra, Adv.
Mr. Piyush Hans, Adv.
Mr. Vishwa Pal Singh, Adv. Mr. Kamal Mohan Gupta, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
Pending applications, if any, are disposed of.
(MEENAKSHI KOHLI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER [Signed order is placed on the file] 2