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Narinder Kumar Mittal And Ors. vs Union Of India Through The Secretary To ... on 30 June, 2014

J     ITEM NO.67                                 COURT NO.1                     SECTION IVB

                                   S U P R E M E C O U R T O F I N D I A
                                              RECORD OF PROCEEDINGS

     I.A. No. 2/2014 in Petition(s) for Special Leave to Appeal (C)
     No(s). 35980/2013

     (Arising out of impugned final judgment and order dated 20/11/2013
     in CWP 25407/2013 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     NARINDER KUMAR MITTAL & ORS                                              Petitioner(s)

                                                       VERSUS

     U.O.I & ORS                                                              Respondents(s)

     (for extension of time                  to vacate the premises and office report)


     Date : 30/06/2014 This application was called on for hearing today.

     CORAM :
                                  HON’BLE THE CHIEF JUSTICE
                                  HON’BLE MR. JUSTICE MADAN B LOKUR
                                  HON’BLE MR. JUSTICE KURIAN JOSEPH


     For Petitioner(s)                   Ms. Garima Prashad ,Adv. (not present)

     For Respondent(s)


                              UPON hearing counsel the Court made the following
                                                   O R D E R

None appears for the petitioners. I.A. No. 2 of 2014 for extention of time to vacate the subject premises is rejected.

Pardeep Kumar AR-cum-PS COURT MASTER Date: 2014.07.01 20:17:48 IST Reason: