Supreme Court - Daily Orders
Akhlesh vs The State Of Haryana on 14 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.19 COURT NO.6 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 (Civil) NO.(s)..../2017
Diary No(s). 20974/2017
(Arising out of impugned final judgment and order dated
27-05-2016 in RFA No. 5020/2014(O&M) passed by the High Court
Of Punjab & Haryana At Chandigarh)
AKHLESH Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(With appln.(s) for condonation of delay in filing
SLP(s),exemption from filing c/c of the impugned judgment)
Date :14-08-2017 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. Siddharth Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) No. 27889 of 2016 and connected matters.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.08.14 16:49:43 IST Reason: