Supreme Court - Daily Orders
Uttar Haryana Bijli Vitran Nigam Ltd. ... vs Pawan Kumar . on 14 August, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.32 COURT NO.4 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) No(s).21263/2015
(Arising out of impugned final judgment and order dated 18/02/2015
in LPA No.383/2014 passed by the High Court of Punjab & Haryana at
Chandigarh)
UTTAR HARYANA BIJLI VITRAN NIGAM LTD. THR.
ITS MANAGING DIRECTOR AND ANR. Petitioner(s)
VERSUS
PAWAN KUMAR AND ORS. Respondent(s)
(With interim relief and office report)
Date : 14/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.P.S.Patwalia, ASG
Mr.Raj Singh Rana, AAG
Mr. Sanjay Kumar Visen, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned Additional Solicitor General appearing on behalf of the petitioners.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Satish Kumar Yadav Date: 2015.08.14 16:21:44 IST Reason: