Supreme Court - Daily Orders
Satpal & Ors. Etc. Etc. vs State Of Haryana & Ors. Etc. Etc. on 22 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.22 COURT NO.6 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)......CC NO(S).
13007-13069/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 03/11/2015
IN RFA NOS. 4472/2003, 3107/2006, 3108/2006, 4100/2007, 4101/2007,
4907/2008, 4947/2008, 7021-27/2012, 7033-37/2012, 7039/2012,
7040/2012, 7043/2012, 7044/2012, 7045/2012, 7047/2012,
7049-54/2012, 7056-62/2012, 7069-77/2012, 7079/2012, 7080/2012,
7471/2012, 7472/2012, 7473/2012, 7475-79/2012, 7482/2012,
2141/2013, 5380/2013, 5382/2013, 5409/2013, 6191/2013 PASSED BY THE
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
SATPAL & ORS. ETC. ETC. PETITIONER(S)
VERSUS
STATE OF HARYANA & ORS. ETC. ETC. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SUBSTITUTION APPLN. AND
PERMISSION TO FILE SLP AND SUBSTITUTION AND OFFICE REPORT)
Date : 22/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Tripurari Ray, Adv.
Mr. B.S. Billowria, Adv.
Mr. Anil Kaushik, Adv.
Mr. Rajinder Singh, Adv.
Mr. V.P. Singh, Adv.
Ms. Shilpa Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners prays for liberty to withdraw the present Special Leave Petitions and Signature Not Verified instead move the High Court by way of review in terms of Digitally signed by VINOD LAKHINA Date: 2016.07.23 the order of this Court dated 12th May, 2016 passed in 10:16:18 IST Reason:
Page No.1 of 2Special Leave Petition (Civil) No....CC No.8909 of 2016 and other connected matters. Liberty as prayed is granted. The Special Leave Petitions are accordingly closed on withdrawal with liberty as aforesaid.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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