Supreme Court - Daily Orders
Raghbir Singh(D)Thr.Lrs. vs State Of Haryana on 31 March, 2014
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ITEM NO.27 COURT NO.9 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 (Civil)......../2013
CC 22778/2013
(From the judgement and order dated 10/02/1999 in RFA No.2163/1994 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
RAGHBIR SINGH(D)THR.LRS.& ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
WITH I.A.1 (C/delay in filing SLP and office report)
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. J.P. Dhanda,Adv.
Mr. N.A. Osmani,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We do not see any justifiable reason to condone the huge the delay of 5303 days.
The Special Leave Petition is dismissed on the ground of delay.
|(Sarita Purohit) | |(Sneh Bala Mehra) | |Court Master | |Assistant Registrar |