Supreme Court - Daily Orders
The State Of Haryana vs Rohtash on 10 January, 2018
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.26 + 57 COURT NO.10 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
Item No.26 :
Petition for special leave to appeal (C)No…………………../2018
(Diary No(s).40126/2017)
(Arising out of impugned final judgment and order dated 19-05-2017
in RFA No.2041/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
ROHTASH & ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP and exemption
from filing c/c of the impugned judgment)
Item No.57 :
SLP(C)No…………………………../2018 (Diary No.40119/2017)
Date : 10-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Shekhar Raj Singh,Adv.
For Mr. Sanjay Kumar Visen,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Since the instant cases are covered by the order dated 05.09.2017 passed in Civil Appeal Nos.11913- Signature Not Verified 11945/2017 (State of Haryana & Anr.Etc.Etc. Vs. Pushpendra Digitally signed by SARITA PUROHIT Date: 2018.01.10 16:44:22 IST Kumar & Ors.Etc.Etc.), the special leave petitions stand Reason: disposed of.
3. Pending application, if any, also stands disposed of.
(Sarita Purohit) (Jagdish Chander)
Court master Branch Officer