Supreme Court - Daily Orders
Matu Ram (D) Th. Lrs vs State Of Haryana on 7 March, 2014
‘ Corrected
ITEM NO.20 COURT NO.11 SECTION IVB
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)....../2014
CC 3150/2014
(From the judgement and order dated 26/11/2013 in RFA No.1474/1997,
of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
MATU RAM (D) TH. LRS & ORS Petitioner(s)
VERSUS
STATE OF HARYANA & ANR Respondent(s)
(With appln(s) for c/delay in filing substitution appln.,permission
to file SLP,substitution and office report )
Date: 07/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. Prem Malhotra,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Permission to file SLP is allowed. Delay in filing substitution application is condoned. Application for substitution is allowed. Leave granted.
Tag with C.A. Nos. 1071-1073 of 2012.
[ Neeta ] [ Usha Sharma]
Sr. P.A. Court Master