Supreme Court - Daily Orders
Satya Devi(D) Thr.Lrs. vs State Of Haryana &Ors on 19 August, 2014
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ITEM NO.11 COURT NO.3 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)...... of 2014
CC No(s). 12410-12437/2014
(Arising out of impugned final judgment and order dated 05/03/2014
in RFA No. 5495/2009,05/03/2014 in RFA No. 5496/2009,05/03/2014 in
RFA No. 5497/2009,05/03/2014 in RFA No. 5499/2009,05/03/2014 in
RFA No. 5500/2009,05/03/2014 in RFA No. 5501/2009,05/03/2014 in
RFA No. 5502/2009,05/03/2014 in RFA No. 5503/2009,05/03/2014 in
RFA No. 5504/2009,05/03/2014 in RFA No. 5505/2009,05/03/2014 in
RFA No. 5506/2009,05/03/2014 in RFA No. 5507/2009,05/03/2014 in
RFA No. 5508/2009,05/03/2014 in RFA No. 5509/2009,05/03/2014 in
RFA No. 5510/2009,05/03/2014 in RFA No. 5511/2009,05/03/2014 in
RFA No. 5512/2009,05/03/2014 in RFA No. 5513/2009,05/03/2014 in
RFA No. 5514/2009,05/03/2014 in RFA No. 5515/2009,05/03/2014 in
RFA No. 5516/2009,05/03/2014 in RFA No. 5517/2009,05/03/2014 in
RFA No. 5518/2009,05/03/2014 in RFA No. 1779/2010,05/03/2014 in
RFA No. 820/2010,05/03/2014 in RFA No. 1252/2011,30/09/2008 in RFA
No. 476/2004,05/03/2014 in RFA No. 5498/2009,05/03/2014 in LAC No.
122/2006 passed by the High Court Of Punjab & Haryana At
Chandigarh)
SATYA DEVI(D) THR.LRS.& ORS Petitioner(s)
VERSUS
STATE OF HARYANA &ORS Respondent(s)
(with appln. (s) for c/delay in filing substitution appln. and
permission to file SLP and substitution and office report)
Date: 19/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Mahabir Singh, Sr. Adv.
Signature Not Verified
Mr. Gagandeep Sharma, Adv.
Digitally signed by
Shashi Sareen
Date: 2014.08.19
Ms. Preeti Singh, Adv.
Mr. Nikhil Jain,Adv.
10:52:40 ALMT
Reason:
For Respondent(s)
2
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No merit.
The special leave petitions are dismissed.
(Shashi Sareen) (VEENA KHERA) COURT MASTER COURT MASTER