Supreme Court - Daily Orders
Haryana State Industrial And ... vs Kuldeep Singh on 6 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.43 Court 4 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17343/2020
(Arising out of impugned final judgment and order dated 27-10-2016
in CWP No. 2616/2014 27-10-2016 in CWP No. 2638/2014 passed by the
High Court Of Punjab & Haryana At Chandigarh)
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. & ORS. Petitioner(s)
VERSUS
KULDEEP SINGH ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.77744/2021-CONDONATION OF DELAY
IN FILING and IA No.77745/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.77742/2021-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
Date : 06-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Alok Sangwan, Sr. AAG
Mr. Sumit Kumar Sharma, Adv.
Dr. Monika Gusain, AOR
Mr. Anurag Kulharia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted. Issue notice on the application for condonation of delay as well as on the Special Leave Petition, returnable within four weeks.
Dasti, in addition, is permitted. Signature Not Verified In the meantime, status quo as of today, shall be maintained Digitally signed by DEEPAK SINGH Date: 2021.08.07 by the parties with regard to the suit property. 11:21:46 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)