Supreme Court - Daily Orders
Veena Rani vs Haryana State Industrial And ... on 16 January, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.21 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). 38032/2022
(Arising out of impugned final judgment and order dated 13-12-2021
in RFA No. 7036/2015 13-12-2021 in RFA No. 7479/2015 13-12-2021 in
RFA No. 1690/2016 13-12-2021 in RFA No. 1691/2016 13-12-2021 in RFA
No. 1779/2016 13-12-2021 in RFA No. 2114/2018 passed by the High
Court of Punjab & Haryana at Chandigarh)
VEENA RANI ETC. Petitioner(s)
VERSUS
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.203992/2022-CONDONATION OF DELAY
IN FILING and IA No.203994/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.203995/2022-APPLICATION FOR
SUBSTITUTION and IA No.203993/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.203996/2022-CONDONATION OF DELAY IN FILING
SUBSTITUTION APPLN. )
Date : 16-01-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Rameshwar Singh Malik, Sr. Adv.
Mr. Jitesh Malik, Adv.
Mr. Rahul Singh, Adv.
Mr. Satish Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Delay condoned.
Abatement, if any, is set aside. Application for substitution is allowed, at the risk of the petitioner(s) Signature Not Verified Issue notice.
Digitally signed by Narendra Prasad Date: 2023.01.17Tag with SLP(C) Nos.18780-96/2022. 17:49:38 IST Reason:
(NARENDRA PRASAD) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)