Supreme Court - Daily Orders
Dharam Pal vs State Of Haryana & Ors. on 26 August, 2015
Bench: Chief Justice, V. Gopala Gowda, Amitava Roy
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ITEM NO.3 COURT NO.1 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) No(s). 21593/2013
(Arising out of impugned final judgment and order dated 29/11/2012
in RFA No. 4431/2006 passed by the High Court Of Punjab & Haryana
at Chandigarh)
DHARAM PAL & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and office report)
WITH SLP(C) No. 21595/2013
(With Office Report)
SLP(C) No. 21596/2013
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to file additional documents and Office Report)
SLP(C) No. 25053/2013
(With appln.(s) for c/delay in filing substitution appln. and
appln.(s) for substitution of deceased petitioner and Office
Report)
SLP(C) No. 27976/2013
(With appln.(s) for c/delay in filing substitution appln. and
appln.(s) for bringing on record the lrs. of deceased petitioner
and appln.(s) for seeking permission to file additional documents
and Office Report)
Date : 26/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Signature Not Verified
Mr.Mahabir Singh, Sr.Adv.
Mr.Pallav Mongia, Adv.
Digitally signed by
Ramana Venkata Ganti
Date: 2015.08.27
Mr.Rajesh Rana, Adv.
16:31:27 IST
Reason:
Mr.S.K.Pandey, Adv.
Mr. Rohit Kumar Singh,Adv.
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For Respondent(s) Ms.Nupur Choudhary, Adv.
For Mr.Vishwapal Singh, Adv.
Mr. Kamal Mohan Gupta,Adv.(NP)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C).....CC No.15811/2015 @ D.NO.24736/2015 Taken on board.
Common order in all the matters:
Delay, if any, in filing the applications for substitution is/are condoned.
Applications for substitution are allowed. Delay, if any, in filing the Special Leave Petitions is/are condoned.
The Special Leave Petitions are dismissed. Other application(s), if any, are disposed of.
(G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar