Supreme Court - Daily Orders
Virender Pal vs The State Of Haryana on 9 October, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.19 COURT NO.9 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). 26292/2017
(Arising out of impugned final judgment and order dated 23-01-2017
in RFA No. 1136/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
VIRENDER PAL & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and IA No.82527/2017-EXEMPTION FROM FILING O.T. and
IA No.82524/2017-CONDONATION OF DELAY IN REFILING)
WITH
SLP(C) No. 26293/2017 (IV-B)
(FOR ADMISSION and IA No.83242/2017-EXEMPTION FROM FILING O.T. and
IA No.83239/2017-CONDONATION OF DELAY IN REFILING)
Date : 09-10-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Davinder Pratap Singh,Adv.
Mr. Praveen Saroha,Adv.
Mr. Sanjay Rathi,Adv.
Mr. Arvind S. Avhad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petitions are, accordingly, dismissed.
Pending application(s), if any,shall also Signature Not Verified stand disposed of.
Digitally signed by MADHU BALA Date: 2017.10.11 03:15:22 IST Reason:(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER