Supreme Court - Daily Orders
Maya Devi (Deceased) Through Their Lrs. ... vs The State Of Haryana And Anr. Etc. on 19 January, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.55 COURT NO.2 SECTION IV-B
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) NO(S). 30923-
30924/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14-05-2013
IN RFA NO. 1519/1993 AND DATED 12-02-2015 IN RA NO. 13/2015 IN RFA
NO. 1519/1993 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
MAYA DEVI (DECEASED) THROUGH THEIR LRS.
AND ORS. PETITIONER(S)
VERSUS
THE STATE OF HARYANA AND ANR. RESPONDENT(S)
Date : 19-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vijay Hansaria, Sr. Adv.
Mr. Ajay Garg, Adv.
Ms. Shilpa Sharma, Adv.
Mr. Rajiv Shankar Dvivedi, AOR
For Respondent(s) Ms. Alka Agrawal, Adv.
Ms. Tusharika Sharma, Adv.
Ms. Anamika Agrawal, Adv.
Mr. Samar Vijay Singh, Adv.
Mr. Sanjay Kumar Visen, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties at length.
Hearing concluded. Judgment reserved. Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.01.19 16:55:53 IST [VINOD LAKHINA] [ASHA SONI] Reason: AR-cum-PS BRANCH OFFICER