Supreme Court - Daily Orders
Desh Raj And Ors vs The State Of Haryana And Ors. on 8 December, 2017
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.18 COURT NO.11 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)......CC No(s).
20851/2016
(Arising out of impugned final judgment and order dated 22-09-2008
in RFA No. 1655/1990 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DESH RAJ AND ORS Petitioner(s)
VERSUS
THE STATE OF HARYANA AND ORS. Respondent(s)
(FOR PERMISSION TO FILE SLP/TP ON IA 1/2016
FOR APPLICATION FOR SUBSTITUTION ON IA 5/2016
FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA
6/2016)
Date : 08-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Gopal Singh Chauhan, Adv.
Mr. S. Muthu Krishnan, Adv.
Mr. Deepak Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioners seeking adjournment for two weeks, the matter is adjourned for two weeks.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) Signature Not Verified COURT MASTER Digitally signed by R.NATARAJAN Date: 2017.12.09 12:47:36 IST Reason: