Supreme Court - Daily Orders
Hsiidc And Ors Etc Etc vs Satpal And Ors Etc Etc on 25 January, 2018
Bench: Arun Mishra, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. OF 2018
(Arising out of SLP(C)Nos…………………………………………/2018 @ D.No.11351/2017)
HARYANA STATE INDUSTRIAL & INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. & ORS.ETC.ETC. ... APPELLANT(S)
VS.
SATPAL & ORS.ETC.ETC. ... RESPONDENT(S)
O R D E R
1. Delay condoned. Leave granted.
2. In view of the order dated 28.11.2017 passed by this Court in C.A.No.20050/2017 (Rajbir & Ors. Vs. State of Haryana & Ors.) & batch, these cases are remitted to the High Court to be decided afresh.
3. The impugned judgment is set aside. The appeals as well as all pending applications stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [S. ABDUL NAZEER] New Delhi;
25th January, 2018.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.02.01 13:08:37 IST Reason: ITEM NO.14 COURT NO.9 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 for special leave to appeal (C)Nos………………………………/2018 (Diary No(s).11351/2017) (Arising out of impugned final judgment and order dated 03-11-2015 in RFA Nos.1172, 1173, 1174, 1175, 1176, 1177, 1178, 1179, 1180, 1181, 1182, 1183, 1184, 1185, 1186, 1187, 1188, 1189, 1190, 1191, 1192, 1193, 1194, 1195, 1196, 1197, 1198, 1199, 1200, 1201, 5270, 5271, 5272, 5273, 5274, 5275, 5276, 5277, 5278, 5279, 5280, 5281, 5282, 5283, 5284, 5285, 5286, 5287, 5288 and 5289 of 2013 passed by the High Court Of Punjab & Haryana At Chandigarh) HARYANA STATE INDUSTRIAL & INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. & ORS.ETC.ETC. Petitioner(s) VERSUS SATPAL & ORS.ETC.ETC. Respondent(s) (With appln.(s) for c/delay in filing and refiling SLPs) Date : 25-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Alok Sangwan,AAG Mr. Sunny Kadiyan,Adv. For Dr. Monika Gusain,AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeals are disposed of in terms of the signed order.
(Sarita Purohit) (Jagdish Chander)
Court master Branch Officer
(Signed order is placed on the file)