Supreme Court - Daily Orders
Ranjeet Singh vs The State Of Haryana on 13 August, 2019
Bench: Arun Mishra, M.R. Shah, Ajay Rastogi
ITEM NO.63 COURT NO.3 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
Petition(s) for Special Leave to Appeal (C) No(s). 18850/2019
(Arising out of impugned final judgment and order dated 29-03-2019
in RFA No. 6791/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
RANJEET SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.117403/2019-EXEMPTION FROM FILING
O.T.
[TO BE TAKEN UP ALONG WITH ITEM NO. 19 I.E.
SLP(C)NO.18843/2019. ] )
WITH
Diary No(s). 23792/2019 (IV-B)
(FOR ADMISSION and I.R. and IA No.117958/2019-APPLICATION FOR
SUBSTITUTION and IA No.117960/2019-SETTING ASIDE AN ABATEMENT and
IA No.117957/2019-EXEMPTION FROM FILING O.T. and IA No.117962/2019-
PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.117956/2019-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA
No.117961/2019-APPLICATION FOR CONDONATION OF DELAY IN FILING THE
APPLICATION FOR SETTING ASIDE THE ABATEMENT)
Date : 13-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Gaurav Khanna, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by JAYANT KUMAR ARORA Date: 2019.08.14 17:24:10 IST Reason: (JAYANT KUMAR ARORA) (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH)