Supreme Court - Daily Orders
Raj Singh Etc. Etc. vs State Of Haryana And Anr. Etc. Etc. on 8 February, 2019
Bench: Arun Mishra, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).1616-1623/2019
(ARISING FROM SLP(C) NOS.4514-4521/2019 )
DIARY NO. 9766/2016
RAJ SINGH ETC. ETC. APPELLANT(S)
VERSUS
STATE OF HARYANA AND ANR. ETC. ETC. RESPONDENT(S)
O R D E R
1. There is a delay of 86 days in filing these appeals. Delay is condoned.
2. Leave granted.
3. As the similar appeals i.e. C.A. Nos. 19366-19367 of 2017 titled Satish Kumar & Anr. Etc. Vs. State of Haryana & Anr. and connected matters have already been allowed by this court on 14.11.2017, the instant appeals are also allowed on the same terms.
4. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] Signature Not Verified Digitally signed by ...........................J. [NAVIN SINHA] NARENDRA PRASAD Date: 2019.02.13 14:31:39 IST NEW DELHI;
Reason:
FEBRUARY 08, 2019.
ITEM NO.2 COURT NO.4 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). …..@
(Diary No.9766/2016)
(Arising out of impugned final judgment and order dated 22-09-2015 in RFA No. 485/2014 22-09-2015 in RFA No. 486/2014 22-09-2015 in RFA No. 487/2014 22-09-2015 in RFA No. 488/2014 22-09-2015 in RFA No. 494/2014 22-09-2015 in RFA No. 495/2014 22-09-2015 in RFA No. 496/2014 22-09-2015 in RFA No. 497/2014 passed by the High Court Of Punjab & Haryana At Chandigarh) RAJ SINGH ETC. ETC. PETITIONER(S) VERSUS STATE OF HARYANA AND ANR. ETC. ETC. RESPONDENT(S) (IA No.18603/2019-CONDONATION OF DELAY IN FILING and IA No.18606/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.18605/2019-CONDONATION OF DELAY IN REFILING) Date : 08-02-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Shish Pal Laler,Adv.
Mr. Johti Mal,Adv.
Mr. Sonit Sinhmar,Adv. Mr. Deepak Goel, AOR For Respondent(s) Dr. Monika Gusain,Adv.
Ms. Manpreet Kaur Bhalla,Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeals are allowed, in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)