Supreme Court - Daily Orders
Anil Kumar vs U.T. Chandigarh . on 14 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.24 COURT NO.8 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).
14205/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09/02/2015
IN CWP NO. 16862/2013 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
ANIL KUMAR & ORS. PETITIONER(S)
VERSUS
U.T. CHANDIGARH & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 14/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Abhimanue Shrestha, Adv.
For Ms. Kamini Jaiswal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice in the Special Leave Petition as also on the prayer for interim relief, returnable within four weeks.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.08.14
17:10:37 IST
Reason: