Supreme Court - Daily Orders
Chandan Lal (Died) vs Haryana State Industrial Development ... on 4 April, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Pamidighantam Sri Narasimha
1
ITEM NO.2 COURT NO.2 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
SPECIAL LEAVE PETITION (CIVIL) Diary No.10132/2019
(Arising out of impugned final judgment and order dated 25-05-2018
in RFA No.5157/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
CHANDAN LAL (DIED) & ORS. Petitioner(s)
VERSUS
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD.
(NOW HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD) & ORS. Respondent(s)
(FOR ADMISSION and I.R.; IA No.10181/2020 - FOR SUBSTITUTION; IA No.10178/2020 – FOR CONDONATION OF DELAY IN FILING; IA No.10183/2020 – FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.; IA No.10180/2020 – FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS; IA No.10179/2020 – FOR PERMISSION TO FILE PETITION; AND, IA No.10185/2020 – FOR SETTING ASIDE AN ABATEMENT) Date : 04-04-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Petitioner(s) Mr. Ranbir Singh Yadav, AOR Mr. Prateek Yadav, Adv. Ms. Pratima Yadav, Adv. Mr. Puran Mal Saini, Adv. Ms. Anzu K. Varkey, Adv. Mr. D. Subramanyam, Aedv. Mr. Pati Raj Yadav, Adv. Mr. Ritesh Patil, Adv.
Mr. Kasoju Mahesh Chary, Adv.
For Respondent(s) Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by Dr. Mukesh Nasa Date: 2022.04.05 O R D E R 18:35:54 IST Reason:
Permission to file the Special Leave Petition is granted. 2 Delay condoned.
Application for substitution is allowed. Abatement is set-aside.
The controversy in the instant case has already been settled in the decision of this Court in Ved & Another v. State of Haryana & Another, Civil Appeal No.1158 of 2021 and other connected matters, passed on 08.04.2021.
In the circumstances, this Special Leave Petition is disposed of in terms of the aforesaid judgment.
Pending applications, if any, also stand disposed of.
(MUKESH NASA) (RAM SUBHAG SINGH)
COURT MASTER BRANCH OFFICER