Supreme Court - Daily Orders
Hukam Chand And Ors. vs The State Of Haryana And Ors. on 9 December, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.25 COURT NO.8 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).
23479/2016
(Arising out of impugned final judgment and order dated 04/08/2016
in RFA No. 2805/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
HUKAM CHAND AND ORS. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Siddharth Mittal, Adv.
Mr. Anupam Yadav, Adv.
Mr. Surender Singh, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) No. 30926-30935 of 2016.
(Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.12.14 11:12:01 IST Reason: