Supreme Court - Daily Orders
Hawa Singh And Ors. Etc. Etc. vs State Of Haryana And Ors.Etc Etc on 23 November, 2017
Bench: Arun Mishra, S. Abdul Nazeer
ITEM NO.13 COURT NO.10 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
Petitions for Special Leave to Appeal (C) No(s). 13514-13522/2016
(Arising out of impugned final judgment and order dated 20-11-2015
in RFA No. 5502/2013, RFA No. 5497/2013, RFA No. 5499/2013, RFA No.
5500/2013, RFA No. 5501/2013, RFA No. 5504/2013, RFA No. 5505/2013,
RFA No. 6859/2013 and in RFA No. 5496/2013 passed by the High Court
of Punjab & Haryana at Chandigarh)
HAWA SINGH AND ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS.ETC ETC Respondent(s)
WITH
SLP(C) No. 24195/2016 (IV-B)
(INCOMPLETE REGISTRAR COURT)
Date : 23-11-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Ms. Kamlesh Khatri, Adv.
Dr. Kailash Chand, AOR
For Respondent(s) Mr. Vishwapal Singh, Adv.
Mr. B.S. Gautam, Adv.
Mr. Surjeet Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
In view of the decision of this Court dated 22nd November, 2017 passed in Civil Appeal Nos.19693-19708 of 2017 @ SLP(C)Nos.4914-4929 of 2016 etc. titled as Samunder & Ors. etc. vs. State of Haryana & Ors. etc. the present appeals are accordingly disposed of in terms of the said decision.
Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2017.11.29 16:03:09 IST(USHA RANI BHARDWAJ) Reason:
(JAGDISH CHANDER) AR CUM PS BRANCH OFFICER Signed order is placed on the file. IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL Nos.19871-19879 OF 2017 (Arising out of S.L.P. (Civil) Nos.13514-13522/2016) HAWA SINGH & ORS.ETC.ETC. .. APPELLANT(S) Versus STATE OF HARYANA & ORS.ETC.ETC. .. RESPONDENT(S) WITH CIVIL APPEAL No. 19880 OF 2017 (Arising out of S.L.P. (Civil) No.24195/2016) O R D E R Leave granted.
In view of the decision of this Court dated 22nd November, 2017 passed in Civil Appeal Nos.19693-19708 of 2017 @ SLP(C)Nos.4914-4929 of 2016 etc. titled as Samunder & Ors. etc. vs. State of Haryana & Ors. etc. the present appeals are accordingly disposed of in terms of the said decision.
....................J. [ARUN MISHRA] ....................J. [S. ABDUL NAZEER] NEW DELHI, NOVEMBER 23, 2017.