Supreme Court - Daily Orders
Ved Kumari vs State Of Haryana on 10 April, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.13 COURT NO.12 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).
7075-7076/2017
(Arising out of impugned final judgment and order dated 04/11/2016
in RA No. 597/2016 20/11/2015 in RFA No. 6142/2013 04/11/2016 in
RFA No. 6142/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
VED KUMARI Petitioner(s)
VERSUS
STATE OF HARYANA AND ANR Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 10/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Rajesh sharma, Adv.
Ms. Nidhi Singh Dubey, Adv.
Ms. Shalu Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any ground to interfere with the impugned Order. The special leave petitions are dismissed.
Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.04.12 13:56:32 IST Reason:(NEELAM GULATI) (TAPAN KR. CHAKRABORTY) COURT MASTER COURT MASTER