Supreme Court - Daily Orders
The State Of Haryana vs Sudershan Gogia on 13 December, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.13 COURT NO.7 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). 39801/2019
(Arising out of impugned final judgment and order dated 20-12-2017
in CWP No. 23417/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
SUDERSHAN GOGIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.186321/2019-CONDONATION OF DELAY
IN FILING and IA No.186322/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 13-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. B.K. Satija, AAG
Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Subject to payment of Rs.10,000/- (Rupees Ten Thousand only) by way of cost to the Supreme Court Secretarial Staff Welfare Association within four weeks from today, the delay in filing the special leave petition is condoned. Signature Not Verified
Issue notice.
Digitally signed byCHARANJEET KAUR Date: 2019.12.13 Let the special leave petition be listed for 18:01:53 IST Reason:
orders as soon as the Constitution Bench judgment 2 is rendered in Special Leave Petition (C) Nos.9036- 9038 of 2016-Indore Development Authority & Ors. Etc. v. Manohar Lal & Ors. Etc. In the meantime, operation of the impugned order shall remain stayed.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER