Supreme Court - Daily Orders
Bhupinder Singh And Ors. Etc. Etc. vs State Of Haryana And Ors. Etc. Etc. on 4 April, 2016
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
1
ITEM NO.60 COURT NO.9 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).
22209-22210/2015
(Arising out of impugned final judgment and order dated 08/07/2015
in RFA No. 1461/2008 08/07/2015 in RFA No. 1462/2008 08/07/2015 in
RFA No. 3711/2011 08/07/2015 in RFA No. 433/2011 passed by the High
Court Of Punjab & Haryana At Chandigarh)
BHUPINDER SINGH AND ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. ETC. ETC. Respondent(s)
(office report on default)
Date : 04/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Petitioner(s) Mr. Shish Pal Laler, Adv.
Mr. Sonit Sinhmar, Adv.
Mr. Devesh Kumar Tripathi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per office report, learned counsel for the petitioners has not filed copy of order dated Signature Not Verified 10.09.2001 and 07.09.2013 as per undertaking Digitally signed by VINOD KUMAR Date: 2016.04.05 16:50:37 IST Reason: given. However, he has on 18.03.2016 filed Award/order dated 10.09.2001, which is barred by 2 73 days. Regarding order dated 07.09.2013, he has filed a letter stating therein that the same is not available and matter be listed before the Hon'ble Court at his risk.
Learned counsel for the petitioners is granted two weeks' time to file application for condonation of delay in filing the aforesaid document, failing which the special leave petitions shall stand dismissed along with pending application(s), if any, without further reference to the Court. If needful is done, list the matters before the Bench.
(VINOD KUMAR JHA) (MADHU NARULA) COURT MASTER COURT MASTER