Supreme Court - Daily Orders
Municipal Corp. Rohtak vs Shakuntala . on 1 July, 2014
ITEM NO.12 COURT NO.6 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 N
o(s).
7739/2014
(Arising out of impugned final judgment and order dated 03/07/2013
in RSA 2611/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
MUNICIPAL CORP. ROHTAK Petitioner(s)
VERSUS
SHAKUNTALA & ORS Respondent(s)
(with appln. (s) for c/delay in filing slp and c/delay in refiling
SLP)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE MADAN B LOKUR
For Petitioner(s)
Ms. Nupur Choudhary, Adv.
Mr. Kamal Mohan Gupta ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the condonation of delay as well as on Special Leave Petition returnable within eight weeks.
Dasti, in addition, is permitted. In the meantime, parties shall maintain status quo and no construction should be made in the land i n question.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.07.03 10:51:54 IST Reason: (Neeta) (Usha Sharma)
Sr. P.A. Court Master