Supreme Court - Daily Orders
State Of Haryana Thr Land Acquisition ... vs Ram Lal Etc Etc on 11 August, 2017
Bench: Kurian Joseph, R. Banumathi
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ITEM NO.25 COURT NO.6 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
Petition(s) for Special Leave to Appeal (C) No(s). 1498/2017
(Arising out of impugned final judgment and order dated 08-04-2016
in RFA No. 2295/2000 08-04-2016 in RFA No. 674/2002 08-04-2016 in
RFA No. 3683/2001 08-04-2016 in RFA No. 5308/2010 08-04-2016 in RFA
No. 5309/2010 08-04-2016 in RFA No. 5310/2010 08-04-2016 in RFA No.
5426/2010 08-04-2016 in RFA No. 5427/2010 08-04-2016 in RFA No.
5428/2010 08-04-2016 in RFA No. 735/2011 08-04-2016 in RFA No.
736/2011 08-04-2016 in RFA No. 737/2011 08-04-2016 in RFA No.
738/2011 08-04-2016 in RFA No. 739/2011 08-04-2016 in RFA No.
1761/2011 08-04-2016 in RFA No. 1762/2011 08-04-2016 in RFA No.
1763/2011 08-04-2016 in RFA No. 1764/2011 08-04-2016 in RFA No.
1765/2011 08-04-2016 in RFA No. 1766/2011 08-04-2016 in RFA No.
1767/2011 08-04-2016 in RFA No. 1768/2011 08-04-2016 in RFA No.
3701/2011 08-04-2016 in RFA No. 4034/2011 08-04-2016 in RFA No.
4041/2011 08-04-2016 in RFA No. 4043/2011 08-04-2016 in RFA No.
4351/2011 08-04-2016 in RFA No. 4501/2011 08-04-2016 in RFA No.
4836/2011 08-04-2016 in RFA No. 4837/2011 08-04-2016 in RFA No.
4838/2011 08-04-2016 in RFA No. 4846/2011 08-04-2016 in RFA No.
7161/2011 08-04-2016 in RFA No. 7380/2011 08-04-2016 in RFA No.
7381/2011 08-04-2016 in RFA No. 7382/2011 08-04-2016 in RFA No.
7383/2011 08-04-2016 in RFA No. 7384/2011 08-04-2016 in RFA No.
7388/2011 08-04-2016 in RFA No. 7389/2011 08-04-2016 in RFA No.
7390/2011 08-04-2016 in RFA No. 1625/2012 08-04-2016 in RFA No.
1627/2012 08-04-2016 in RFA No. 1632/2012 08-04-2016 in RFA No.
1633/2012 08-04-2016 in RFA No. 1634/2012 08-04-2016 in RFA No.
7386/2011 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF HARYANA THR LAND
ACQUISITION COLLECTOR, PANCHKULA AND ANR ETC Petitioner(s)
VERSUS
RAM LAL ETC ETC Respondent(s)
(CONDONATION OF DELAY IN FILING AND REFILING SLP)
(EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 11-08-2017 This petition was called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.08.12
11:00:35 IST
Reason:
For Petitioner(s) Mr. Arun Bhardwaj, Adv.
Mr. Ashish Pandey, Adv.
Mr. Ronak Karanpuria, Adv.
Mr. Vishwa Pal Singh, AOR
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For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
The petitioners are permitted to serve notice on the counsel appeared for the respondents in the High Court and in the Reference Court.
Tag with SLP (C) Nos. 2652-2706 of 2017. (JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR