Supreme Court - Daily Orders
Ram Kumar (D) Thru Lrs. vs State Of Haryana . on 11 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
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ITEM NO.41 COURT NO.9 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 (C) No(s). 30755-30756/2012
(Arising out of impugned final judgment and order dated 24/07/2012
in CWP No. 14180/1990 24/07/2012 in CWP No. 16573/1990 passed by the
High Court Of Punjab & Haryana At Chandigarh)
RAM KUMAR (D) THRU LRS. & ANR. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With interim relief and office report)
WITH
SLP(C) No. 22826/2013
(With Interim Relief and Office Report)
SLP(C) No. 27439/2014
(With appln.(s) for c/delay in refiling SLP and appln.(s) for c/delay
in filing SLP and Interim Relief and Office Report)
Date : 11/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Siddharth Mittal, Adv.
Mr. Surender Singh, Adv.
Ms. Usha Nandini. V,Adv.
Mr. S.B. Upadhyay, Sr. Adv.
Ms. Sharmila Upadhyay,Adv.
Mr. Pawan Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
Signature Not Verified
Mr. Kaustuv P. Pathak, Adv.
Digitally signed by
VINOD KUMAR
Date: 2016.07.13
Mr. Arindan Dey, Adv.
17:51:24 IST
Reason:
For Respondent(s) Mr. Ameet Singh, AAG
Mr. Ankit Malik, Adv.
Mrs Lalita Kaushik,Adv.
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Mr. Ravindra Srivastava, Sr. Adv.
Mr. Rishi Malhotra, Adv.
Mr. Prem Malhotra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay, if any, condoned.
No ground for interference with the impugned order is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed. However, it is open for the petitioners to urge all the grounds available to them in law in the proceedings before the High Court.
Pending application(s), if any, stand(s) disposed of.
(VINOD KUMAR JHA) (SUMAN JAIN) COURT MASTER COURT MASTER