Supreme Court - Daily Orders
State Of Haryana vs Ramesh Kumar Manchanda on 28 November, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
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ITEM NO.30+59 COURT NO.6 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 22101/2016
(Arising out of impugned final judgment and order dated
24/09/2015 in LPA No. 325/2015 passed by the High Court of Punjab
& Haryana at Chandigarh)
STATE OF HARYANA AND ORS. Petitioner(s)
VERSUS
RAMESH KUMAR MANCHANDA Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
WITH
S.L.P.(C)...CC No. 22363/2016
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 22362/2016
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 22663/2016
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
Date: 28/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Arun Bhardwaj, AAG
Mr. Ronak Karanpuria, Adv.
Mr. Sumit Sharma, Adv.
Mr. Ashish Pandey, Adv.
Ms. Gauraan Bhardwaj, Adv.
Signature Not Verified
Mr. Vishwa Pal Singh, AOR
Digitally signed by
SANJAY KUMAR
Date: 2016.11.28
17:07:06 IST
For Respondent(s)
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. The special leave petitions are dismissed.
(SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER