Supreme Court - Daily Orders
Paramjit Singh & Ors. Etc. Etc. vs State Of Haryana & Ors. Etc. Etc. on 27 January, 2016
Bench: Kurian Joseph, Shiva Kirti Singh
ITEM NO.17 COURT NO.12 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.1193-1196/2016)
(Arising out of impugned final judgment and order dated 02/09/2015
in RFA No. 5349/2011 02/09/2015 in RFA No. 948/2013 02/09/2015 in
RFA No. 5835/2011 02/09/2015 in RFA No. 5351/2011 passed by the
High Court of Punjab & Haryana at Chandigarh)
PARAMJIT SINGH & ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 27/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. Ritu Puri, Adv.
Mr. B.S.Billoria,Adv.
Mr. Kamal Mohan Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP ( C) Nos. 36087-36124 of 2015.
(Rajni Mukhi) (Renu Diwan) Signature Not Verified Sr. P.A. Court Master Digitally signed by Rajni Mukhi Date: 2016.01.27 16:07:56 IST Reason: