Supreme Court - Daily Orders
Bal Raj Singh And Ors. Etc. vs State Of Haryana And Ors. Etc. on 30 September, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.31+49 COURT NO.2 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.31 :
Petition(s) for Special Leave to Appeal (C)Nos........../2016
(CC No(s).18022-18031/2016)
(Arising out of impugned final judgment and order dated 05/02/2016
in RFA Nos.1020/2013, 1021/2013, 1048/2013, 1049/2013, 1790/2014,
1791/2014, 1792/2014, 1793/2014, 564/2016 & 565/2016 passed by the
High Court Of Punjab & Haryana At Chandigarh)
BAL RAJ SINGH AND ORS. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. ETC. Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
WITH
SLP(C)No....../2016 (CC No.18114/2016)
(With appln.(s) for c/delay in filing SLP and Office Report)
Item No.49 :
SLP(C)No......./2016 (CC No.18397/2016)
(With appln.(s) for c/delay in filing SLP and office report)
WITH
SLP(C)No......./2016 (CC Nos.18414-18415/2016)
(With appln.(s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
Date : 30/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Jasbir Singh Malik,Adv.
For Ms. Usha Nandini V.,Adv.
Signature Not Verified
Mr. Siddharth Batra,Adv.
Digitally signed by
SARITA PUROHIT
Date: 2016.10.01
Mr. Ravinder Kumar,Adv.
13:07:21 IST
Reason: For Mr. Ajit Sharma,Adv.
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Mr. Gagan Gupta,Adv.
Ms. Amita Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioners, list the matters on 17th October, 2016, along with SLP(C)No.15476/2016.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
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