Supreme Court - Daily Orders
Amarjeet Singh vs The State Of Haryana on 24 September, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.6 COURT NO.8 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21261/2018
(Arising out of impugned final judgment and order dated 02-03-2017
in RFA No. 6482/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
AMARJEET SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(IA No.122735/2018-CONDONATION OF DELAY IN FILING and IA
No.122737/2018-CONDONATION OF DELAY IN REFILING )
Date : 24-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. R.K. Kapoor, Adv.
Ms. Rekha Giri, Adv.,
Mr. Anis Ahmed Khan, AOR
For Respondent(s) Dr. Monika Gussain, 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 appeal is allowed in terms of the signed order. Pending application, if any, also stand disposed of.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by NEELAM GULATI Date: 2018.10.03 16:25:48 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). OF 2018 (Arising out of SLP (C ) No. of 2018) Diary No(s). 21261/2018 AMARJEET SINGH & ORS. Appellant(s) VERSUS THE STATE OF HARYANA & ORS. Respondent(s) O R D E R Delay condoned.
Leave granted.
As the similar appeals bearing nos. 9226-9331 of 2018 titled State of Haryana & Ors. Vs. Diljit Singh & Ors. have been remitted to the High Court by this Court on 11.09.2018, the instant appeal is also remitted to the High Court.
The appeal is allowed to the aforesaid extent.
................J. (ARUN MISHRA) ................J. (VINEET SARAN) NEW DELHI;
SEPTEMBER 24, 2018