Supreme Court - Daily Orders
State Of Haryana & Anr Etc vs Santokh Singh(D) Th Lrs on 25 August, 2014
Bench: H.L. Dattu, S.A. Bobde
ITEM NO.204 COURT NO.2 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 31279-31280/2013
(Arising out of impugned final judgment and order dated
14/03/2013 in RFA No. 2358/2002, RFA No. 1965/2002 passed by
the High Court Of Punjab & Haryana At Chandigarh)
STATE OF HARYANA & ANR ETC Petitioner(s)
VERSUS
SANTOKH SINGH(D) TH LRS & ORS Respondent(s)
(with interim relief and office report)
(FOR FINAL DISPOSAL)
Date : 25/08/2014 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE H.L. DATTU
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Narender Hooda, Sr.Adv. AAG
Mr. Sukhmani Bajwa, Adv.
Mr. K.M. Gupta, Adv.
Dr. Monika Gusain ,Adv.
For Respondent(s) Mr. Pradeep Kumar Bakshi,Adv.
Mr.Kushagra Pandit, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Six weeks' time is granted for filing counter affidavit. Rejoinder affidavit, if any, may be filed in three weeks' time.
Interim order dated 17.10.2013, shall continue till further orders.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified Court Master Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2014.08.25 17:18:20 IST Reason: