Supreme Court - Daily Orders
Duli Chand vs The State Of Haryana And Ors on 24 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.31 COURT NO.4 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). 8234/2017
(Arising out of impugned final judgment and order dated 16/09/2016
in CWP No. 19171/2011 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DULI CHAND Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 24/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Shailendra Jain, Sr. Adv.
Mr. Siddharth Batra, Adv.
Mr. Ravinder Kumar, Adv.
Mr. Ajit Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Issue notice.
Status quo with regard to possession, as on today, shall be maintained by the parties.
Tag with Special Leave Petition (Civil) Signature Not Verified No.35308 of 2016.
Digitally signed by NEETU KHAJURIA Date: 2017.04.24 20:38:49 TLT Reason:(Neetu Khajuria) (Asha Soni) Court Master Court Master