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Supreme Court - Daily Orders

Rati Ram vs Haryana State Industrial And ... on 29 June, 2016

Bench: Anil R. Dave, L. Nageswara Rao

                                              REVISED
     ITEM NO.16+44                       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

     Item No.16 :

     Petition(s) for Special Leave to Appeal (C)No........../2016
                                                 (CC No(s).9211/2016)

     (Arising out of impugned final judgment and order dated 06/10/2015
     in RFA No.3769/2011 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     RATI RAM AND ORS.                                               Petitioner(s)

                                                VERSUS

     HARYANA STATE IND. & INFRA. DEV.CORPN. LTD. & ORS. Respondent(s)
     (With appln.(s) for c/delay in filing SLP and office report)

     WITH
     SLP(C)No......./2016 (CC No.11339/2016)
     (With appln.(s) for c/delay in filing SLP and c/delay in
     refiling SLP)

     SLP(C)No......./2016 (CC No.11499/2016)
     (With appln.(s) for c/delay in filing SLP and c/delay in
     refiling SLP and Office Report)

     Item No.44 :

     SLP(C)Nos......./2016 (CC Nos.8365-8434/2016)
     (With appln.(s) for c/delay in filing substitution application
     and permission to file SLP and substitution and office report)

     SLP(C)No........./2016 (CC No.8883/2016)
     (With appln.(s) for c/delay in filing SLP and office report)

     SLP(C)Nos........./2016 (CC Nos.10573-10647/2016
     (With appln.(s) for c/delay in filing substitution applications
     and permission to file SLP and substitution and office report)

     Date : 29/06/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ANIL R. DAVE
Signature Not Verified
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO
Digitally signed by
SARITA PUROHIT
Date: 2016.07.05
     For Petitioner(s)
16:52:58 IST
Reason:                            Mr. Jasbir Singh Malik,dv.
                                   For Ms. Usha Nandini V.,Adv.


                                                 1
                      Mr. S.K. Sinha,Adv.
                      Ms. Seema Kashyap,Adv.
                      Mr. Rattan Lal,Adv.

                      Mr.   Anil Mittal,Adv.
                      Mr.   V. Sushant Gupta,Adv.
                      Mr.   Satish Kumar Gupta,Adv.
                      For   Dr. Kailash Chand,Adv.

For Respondent(s)


          UPON hearing the counsel the Court made the following
                             O R D E R

Permission to file SLPs is granted. Delay condoned.

Substitution allowed.

Application for deletion of proforma respondents is granted. Respondent Nos.2 & 3 are deleted from the array of parties at the risk of the petitioners.

Tag with SLP(C)No.10832/2015.




   (Sarita Purohit)                        (Sneh Bala Mehra)
     Court Master                         Assistant Registrar




                                     2
ITEM NO.16+44             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

Item No.16 :

Petition(s) for Special Leave to Appeal (C)No........../2016 (CC No(s).9211/2016) (Arising out of impugned final judgment and order dated 06/10/2015 in RFA No.3769/2011 passed by the High Court Of Punjab & Haryana At Chandigarh) RATI RAM AND ORS. Petitioner(s) VERSUS HARYANA STATE IND. & INFRA. DEV.CORPN. LTD. & ORS. Respondent(s) (With appln.(s) for c/delay in filing SLP and office report) WITH SLP(C)No......./2016 (CC No.11339/2016) (With appln.(s) for c/delay in filing SLP and c/delay in refiling SLP) SLP(C)No......./2016 (CC No.11499/2016) (With appln.(s) for c/delay in filing SLP and c/delay in refiling SLP and Office Report) Item No.44 :

SLP(C)Nos......./2016 (CC Nos.8365-8434/2016) (With appln.(s) for c/delay in filing substitution application and permission to file SLP and substitution and office report) SLP(C)No........./2016 (CC No.8883/2016) (With appln.(s) for c/delay in filing SLP and office report) SLP(C)Nos........./2016 (CC Nos.10573-10647/2016 (With appln.(s) for c/delay in filing substitution applications and permission to file SLP and substitution and office report) Date : 29/06/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Jasbir Singh Malik,dv.
For Ms. Usha Nandini V.,Adv.
3
Mr. S.K. Sinha,Adv.
Ms. Seema Kashyap,Adv.
Mr. Rattan Lal,Adv.
Mr. Anil Mittal,Adv.
Mr. V. Sushant Gupta,Adv. Mr. Satish Kumar Gupta,Adv. For Dr. Kailash Chand,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Substitution allowed.
Application for deletion of proforma respondents is granted. Respondent Nos.2 & 3 are deleted from the array of parties at the risk of the petitioners.
Tag with SLP(C)No.10832/2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 4