Supreme Court - Daily Orders
Haryana Vidyut Prasaran Nigam Ltd. ... vs Saroj Bakshi . on 19 February, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
REVISED
ITEM NO.20 COURT NO.5 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).
2706/2016
(Arising out of impugned final judgment and order dated 15/07/2015
in LPA No. 95/2011 passed by the High Court Of Punjab & Haryana At
Chandigarh)
HARYANA VIDYUT PRASARAN NIGAM LTD. (FORMERLY HARYANA STATE
ELECTRICITY BOARD)Petitioner(s)
VERSUS
SAROJ BAKSHI AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 19/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Arun Bhardwan,Adv. (AAG, Haryana)
Mr. Ronak Karanpuria,Adv.
Ms. Neha Garg,Adv.
Mr. Vishwa Pal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. The question of law is left open.
[O.P. SHARMA] [RAJINDER KAUR]
AR-cum-PS
Signature Not Verified
COURT MASTER
Digitally signed by OM
PARKASH SHARMA
Date: 2016.02.23
14:09:21 IST
Reason:
ITEM NO.20 COURT NO.5 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).
2706/2016
(Arising out of impugned final judgment and order dated 15/07/2015 in LPA No. 95/2011 passed by the High Court Of Punjab & Haryana At Chandigarh) HARYANA VIDYUT PRASARAN NIGAM LTD. (FORMERLY HARYANA STATE ELECTRICITY BOARD)Petitioner(s) VERSUS SAROJ BAKSHI AND ORS. Respondent(s) (with appln. (s) for c/delay in filing slp) Date : 19/02/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. Arun Bhardwan,Adv. (AAG, Haryana) Mr. Ronak Karanpuria,Adv. Ms. Neha Garg,Adv.
Mr. Vishwa Pal Singh,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The special leave petition is dismissed.
[O.P. SHARMA] [RAJINDER KAUR]
AR-cum-PS COURT MASTER