Supreme Court - Daily Orders
Dalbir Singh & Anr. vs State Of Haryana And Others. on 14 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
1
REVISED
ITEM NO.801 COURT NO.11 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)....../2015
CC No(s). 8060/2015
(Arising out of impugned final judgment and order dated 23/09/2014
in RFA No. 7467/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DALBIR SINGH & ANR. Petitioner(s)
VERSUS
STATE OF HARYANA AND OTHERS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
SLP(C) NOs........../2015 (CC.8284-8286/2015)
(With appln.for c/delay in filing SLP and c/delay in refiling SLP
and office report)
SLP(C) NOs........../2015 (CC.8361-8367/2015)
(With appln.for c/delay in filing SLP and c/delay in refiling SLP
and office report)
SLP(C) NOs........../2015 (CC.8371-8374/2015)
(With appln.for c/delay in filing SLP and c/delay in refiling SLP
and office report)
SLP(C) NOs........../2015 (CC.8403-8408/2015)
(With appln.for c/delay in filing SLP and office report)
SLP(C) NOs........../2015 (CC.8434-8439/2015)
(With appln.for c/delay in filing SLP and office report)
SLP(C) NO........../2015 (CC.8534/2015)
(With appln.for c/delay in filing SLP and office report)
SLP(C) No.14275/2015
(With appln.for permission to file addl.documents on record and
Signature Not Verified
interim relief and office report)
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.05.22
13:08:22 IST
SLP(C) No.14280/2015
Reason:
(With office report)
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Date : 14/05/2015 These petitions were Mentioned today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. S. K. Sabharwal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Order dated 08.05.2015 may be read as under:
“Delay condoned.
In view of the disposal of Civil Appeal No. 3412 of 2015 etc. by judgment dated 31st March, 2015, the present Special Leave Petitions are disposed of on the same terms.” (NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER 1 ITEM NO.801 COURT NO.11 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). 8060/2015 etc. (Arising out of impugned final judgment and order dated 23/09/2014 in RFA No. 7467/2012 passed by the High Court Of Punjab & Haryana At Chandigarh) DALBIR SINGH & ANR. Petitioner(s) VERSUS STATE OF HARYANA AND OTHERS. Respondent(s) Date : 14/05/2015 This petition was Mentioned today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. S. K. Sabharwal,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Order dated 08.05.2015 may be read as under:
“Delay condoned.
In view of the disposal of Civil Appeal No. 3412 of 2015 etc. by judgment dated 31st March, 2015, the present Special Leave Petitions are disposed of on the same terms.” (NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER