Supreme Court - Daily Orders
Jai Bhagwan Singh vs Haryana State Industrial And ... on 8 May, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.6 COURT NO.12 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1226/2018
JAI BHAGWAN SINGH & ORS. Petitioner(s)
VERSUS
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LIMITED (HSIIDCL) & ORS. Respondent(s)
(FOR IA No.142373/2018-APPROPRIATE ORDERS/DIRECTIONS and IA
No.143233/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS )
Date : 08-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. A.K. Sanghi, Sr. Adv.
Ms. Kiran Suri, Sr. Adv.
Mr. S.J. Amith, Adv.
Ms. Aishwarya Kumar, Adv.
Dr. (Mrs. ) Vipin Gupta, AOR
For Respondent(s) Mr. A.N.S. Nadkarni, ASG
Ms. Vanshaja Shukla, Adv.
Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain the writ petition under Article 32 of the Constitution.
The writ petition is accordingly dismissed. It shall, be without prejudice to any of the remedies available to the petitioners including praying for a fresh decision on the return filed in pursuance of the judgment of this Court in Civil Appeal No. 15041 of 2017 titled Union of India & Ors. v. Hari Singh & Ors. Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2019.05.09 decided 17:41:43 IST Reason: on 15.09.2017. Learned ASG submits that the review petition which was earlier filed to review the judgment dated 1 15.09.2017 has already been withdrawn hence, steps will be taken for passing the fresh assessment order on the return filed by the petitioner.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
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