Supreme Court - Daily Orders
Randhir Singh (Sarpanch) And Ors. vs The State Of Haryana And Ors. on 8 August, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.14 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5245/2016
RANDHIR SINGH (SARPANCH) AND ORS. Appellant(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and stay and office report)
Date : 08/08/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Mushtaq Salim, Adv.
Mr. Radha Shyam Jena,Adv.
For Respondent(s) Mr. Yashraj Singh Deora,Adv.
Ms. Priyadarshini Singh, Adv.
MS. Ashmita Singh, Adv.
State of Haryana: Mr.Deepak Thukral, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Yashraj Singh Deora, Adv. accepts notice on behalf of respondent No. 5.
Mr. Deepak Thukral, Adv. Accepts notice on behalf of respondent No. 1-State of Haryana.
Notice shall now issue to the remaining respondents only. Petitioner to file corrected cause-title properly Signature Not Verified prescribing respondent No. 6 within one week. Digitally signed by SHASHI SAREEN Date: 2016.08.16 16:46:38 IST Reason:
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master