Supreme Court - Daily Orders
Rohit Bansal And Ors. vs The State Of Haryana on 23 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
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ITEM NO.6 COURT NO.7 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 5-6/2016 in
Petition(s) for Special Leave to Appeal (C) No(s).4405-4406/2016
(Arising out of impugned final judgment and order dated 27/03/2015
in WP No. 5075/2010 and 27/11/2015 in WP No. 5075/2010 passed by
the High Court of Punjab & Haryana at Chandigarh)
ROHIT BANSAL AND ORS Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(for directions and office report)
Date : 23/09/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ashok K. Gupta, Sr. Adv.
Mr. P. K. Manohar, AOR
For Respondent(s) Mr. Pramod Gupta, Adv.
Mr. Gaurav Kejriwal, AOR
Mr. Sujit Keshri, Adv.
Mr. Angad Mehta, Adv.
Ms. Shruti Jose, Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Raj Kumar Kaushik, Adv.
Mr. Anil Grover, AAG
Mr. Satish Kumar, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Malak Bhatt, Adv.
Mr. S. S. Shroff, AOR
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2016.09.23 Ms. Usha Nandini. V, AOR
16:59:02 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the applicant (Respondent No.172) says that he does not wish to contest the petition and would like to get refund in terms of direction No.(1) of the order dated 27th November, 2015 passed by the High Court.
The applicant is at liberty to approach the concerned authorities.
I.A. Nos.5-6 are accordingly disposed of.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER