Supreme Court - Daily Orders
Tej Singh And Ors. Etc. Etc. vs State Of Haryana And Ors. Etc. Etc. on 15 March, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S) 2842-2869 OF 2018
[Arising out of Special Leave Petition (Civil)
Nos.15278-15305 of 2017]
TEJ SINGH & ORS. ETC. ...APPELLANT(S)
VERSUS
STATE OF HARYANA & ORS. ...RESPONDENT(S)
ORDER
1. Leave granted.
2. Upon hearing the learned counsels for the parties we dispose of the present appeals in terms of the order of this Court dated 17th November, 2017 passed in Civil Appeal No. 19354 of 2017 (Rajender Singh & Ors. Versus State of Haryana & Ors.) and other connected cases.
....................,J.
(RANJAN GOGOI) ...................,J.
(R. BANUMATHI) ...................,J.
(MOHAN M. SHANTANAGOUDAR)
NEW DELHI
MARCH 15, 2018
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.03.15
17:16:14 IST
Reason:
ITEM NO.1 COURT NO.3 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). 15278-
15305/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 05-10-2015 IN RFA NO. 4830/2014 AND DATED 31-08-2015 IN RFA NOS. 4958, 5042, 5043, 5324, 5325, 5326, 5569, 6689, 7228, 7233, 7339, 7656, 7764, 7817, 7860, 7862, 7881, 7882, 7884, 7888, 8528, 8814, 9740 OF 2014 AND 312 OF 2015 AND ORDER DATED 19-10-2015 IN RFA NOS.5678 AND 6242 OF 2015 AND ORDER DATED 02-12-2015 IN RFA NO.7014 OF 2015 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH) TEJ SINGH AND ORS. ETC. PETITIONER(S) VERSUS STATE OF HARYANA AND ORS. RESPONDENT(S) Date : 15-03-2018 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI HON’BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Gautam Godara, Adv.
Mr. Jay Kishor Singh, AOR For Respondent(s) Mr. Samar Vijay Singh, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
Upon hearing the learned counsels for the parties we dispose of the present appeals in terms of the order of this Court dated 17th November, 2017 passed in Civil Appeal No. 19354 of 2017 (Rajender Singh & Ors. Versus State of Haryana & Ors.) and other connected cases.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER
[SIGNED ORDER IS PLACED ON THE FILE]