Supreme Court - Daily Orders
Ranjeet Singh And Ors Etc Etc vs State Of Haryana And Ors Etc Etc on 2 January, 2017
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.44 COURT NO.5 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).
24237-24238/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18/02/2016
IN RFA NO. 7209/2014 & 9097/2014 PASSED BY THE HIGH COURT OF PUNJAB
& HARYANA AT CHANDIGARH)
RANJEET SINGH AND ORS.ETC.ETC. PETITIONER(S)
VERSUS
STATE OF HARYANA AND ORS.ETC.ETC. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 02/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s)
Mr. Aditya Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice.
Tag with Special Leave Petition (Civil) No.24649 of 2016.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.01.03 17:25:52 IST Reason: