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Supreme Court - Daily Orders

The State Of Haryana vs Jile Singh on 12 December, 2017

Bench: Arun Mishra, Mohan M. Shantanagoudar

                                                                          1

     ITEM NO.4+6              COURT NO.10               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).32814/2017
     (Arising out of impugned final judgment and order dated 25-07-2016
     in RFA No.675/2016 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     THE STATE OF HARYANA & ANR.                        Petitioner(s)

                                     VERSUS

     JILE SINGH                                         Respondent(s)

     (IA No.122212/2017-CONDONATION OF DELAY IN FILING and IA
     No.122213/2017-CONDONATION OF DELAY IN REFILING)

     WITH

     SLP (C) No. 33017-33018/2017 (IV-B)
     (IA No.122243/2017-CONDONATION OF DELAY IN FILING and IA
     No.122244/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     SLP (C) No.33012-33013/2017 (IV-B)
     (IA No.122220/2017-CONDONATION OF DELAY IN FILING and IA
     No.122222/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.122221/2017-CONDONATION OF DELAY IN REFILING)

     SLP(C) No.33019/2017 (IV-B)
     (IA No.122225/2017-CONDONATION OF DELAY IN FILING and IA
     No.122226/2017-CONDONATION OF DELAY IN REFILING)

     SLP(C) No.31192/2017 (IV-B)

     SLP(C) No.33103-33106/2017 (IV-B)

     SLP(C) No.31213/2017 (IV-B)

     SLP(C) No.33009/2017 (IV-B)

     SLP(C) No.32815/2017 (IV-B)

     SLP(C) No.32845/2017 (IV-B)

     SLP(C) No.32849/2017 (IV-B)

     SLP(C) No.32848/2017 (IV-B)
Signature Not Verified

Digitally signed by
SARITA PUROHIT
Date: 2017.12.14
17:08:53 IST
     SLP(C) No.32401/2017 (IV-B)
Reason:




     Date : 12-12-2017 These matters were called on for hearing today.
                                                                                       2


CORAM :
          HON'BLE MR. JUSTICE ARUN MISHRA
          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

For Petitioner(s)
                       Mr.Vinay Kuthiala, Sr.Adv.
                       Mr.Shekhar Raj Sharma, Adv.
                       Mr.Sanjay Kumar Visen, AOR
For Respondent(s)
                       Mr.Atul Kumar, Adv.
                       Mr.S.K.Verma, Adv.

          UPON hearing the counsel the Court made the following
                             O R D E R

SLP (C) No.32814/2017, SLP (C) No.33017-33018/2017, SLP (C) No.33017-33018/2017, SLP (C) No.33012-33013/2017, SLP (C) No.33019/2017, SLP(C) No.31192/2017, SLP(C) No.33103-33106 of 2017, SLP (C) No.33009/2017, SLP(C) No.32815/2017, SLP(C) No.32845/2017, SLP(C)No.32849/2017, SLP(C)No.32848/2017 & SLP(C) No.32401/2017 Delay condoned.

In view of decision rendered by this Court in State of Haryana & Ors. Etc. vs. Ram Chander & Anr. Etc. (C.A.No.11814-11864 of 2017) dated 5th September, 2017, these special leave petitions also stand disposed of.

SLP (C) No.31213/2017

It is submitted by learned counsel for the petitioner that the entire award has to go as the case has been re-numbered for second time. Only in the re-numbered case, the award is set aside as fairly stated by learned counsel appearing on behalf of the land owner.

The special leave petition is disposed of accordingly. 

          (Ashok Raj Singh)                        (Madhu Narula)
           Court Master                              Court Master