Supreme Court - Daily Orders
Gurumukh Singh (Dead) vs The State Of Haryana on 11 February, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.20 COURT NO.11 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
SPECIAL LEAVE PETITION (CIVIL)……. Diary No(s). 2438/2019
(Arising out of impugned final judgment and order dated 09-09-2011
in RFA No. 2317/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
GURUMUKH SINGH (DEAD) & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(IA No.22428/2019-CONDONATION OF DELAY IN FILING and IA
No.22425/2019-APPLICATION FOR SUBSTITUTION and IA No.22422/2019-
PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.22427/2019-
CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.)
Date : 11-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. M.L. Sharma, Adv.
Mr. Rajat Sharma, Adv.
Mr. Subhasish Bhowmick, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 2597 days in filing the petition which has not been explained satisfactorily. The petition is accordingly dismissed on the ground of delay.
Pending application(s), if any, stands disposed of.
Signature Not Verified(ARJUN BISHT) Digitally signed by ARJUN BISHT (RENU KAPOOR) COURT MASTER (SH) Date: 2019.02.13 12:37:37 IST Reason:
BRANCH OFFICER