Supreme Court - Daily Orders
Ranbir Singh vs Land Acquisition Collector Cum ... on 12 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
1
ITEM NO.22+63 COURT NO.9 SECTION IV-B
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). 8896/2019
(Arising out of impugned final judgment and order dated 16-01-2019
in RFA No. 2816/2010 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RANBIR SINGH Petitioner(s)
VERSUS
LAND ACQUISITION COLLECTOR CUM S.D.O(C) & ORS. Respondent(s)
(FOR ADMISSION )
WITH
SLP(C) No. 8853/2019 (IV-B)
(FOR ADMISSION and I.R.)
SLP© NO.8900/2019
(FOR ADMISSION)
SLP© NO.8856/2019
(FOR ADMISSION)
Date : 12-04-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. A.K. Ganguli, Sr. Adv.
Mr. Manoj Joshi, Adv.
Mr. Rahul Shrma, Adv.
Mr. Devik Singh, Adv.
Mr. Omung Raj Gupta, Adv.
Ms. Lalitha Kaushik, AOR
Mr. Naresh Kaushik, Adv.
Mrs. Lalita Kaushik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified As prayed, learned counsel for the Digitally signed by NEETU KHAJURIA Date: 2019.04.15 18:45:15 IST Reason: petitioner(s) is permitted to file additional documents, in particular relevant sale instances, 2 on which reliance has been placed by the petitioner(s) within two weeks from today.
List the matters after two weeks.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER