Supreme Court - Daily Orders
Girdhari And Ors Etc vs State Of Haryana Anr Ors Etc on 8 May, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.38 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 for Special Leave to Appeal (C)......of 2017
CC No(s). 9407/2017
(Arising out of impugned final judgment and order dated
07/02/2017 in RFA No. 564/2017 and 05.12.2016 in RFA No.
3420/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
GIRDHARI AND ORS ETC Petitioner(s)
VERSUS
STATE OF HARYANA ANR ORS ETC Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
Date : 08/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Gagan Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.05.08 17:06:53 IST Reason: