Supreme Court - Daily Orders
Harbhajan Singh Etc. Etc. vs State Of Haryana And Ors. And Etc. Etc. on 14 March, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.25 COURT NO.11 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)......... of 2016
(CC Nos. 4490-4494/2016)
(Arising out of impugned final judgment and order dated 02/09/2015
in RFA No. 3275/2012, RFA No.4491/2012, RFA No.304/2013, RFA No.
3278/2012 and No. 305/2013 passed by the High Court of Punjab &
Haryana at Chandigarh)
HARBHAJAN SINGH ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. AND ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing substitution appln. and
permission to file SLP and setting aside an abatement and
substitution and office report)
Date : 14/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Karan Dewan, Adv.
Ms. Amita Singh Kalkal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petitions is granted. Abatement is set aside.
Delay condoned.
Application for substitution of deceased petitioner No.4 in CC No.4494/2016 is allowed.
Issue notice.
Tag with SLP (C) Nos.36087-36124 of 2015 and other connected matters.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.03.14 17:15:49 IST Reason: (Rajni Mukhi) (Renu Diwan) Sr. P.A. Court Master