Supreme Court - Daily Orders
Veena Rani vs The State Of Haryana State Of Haryana . on 3 January, 2017
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.18 COURT NO.7 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)......CC No(s).
24548/2016
(Arising out of impugned final judgment and order dated 03/05/2012
in RFA No. 4460/2011 passed by the High Court of Punjab & Haryana
at Chandigarh)
VEENA RANI AND ORS. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 03/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Harikseh Singh,Adv.
Mr. Satyendra Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) No.36451 of 2016.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.01.04 15:35:34 IST Reason: