Supreme Court - Daily Orders
Jagmal Singh vs The State Of Haryana on 24 November, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
1
ITEM NO.14+53+54+56 COURT NO.10 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(s). 35200/2017
(Arising out of impugned final judgment and order dated 27-05-2016
in RFA No. 2200/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JAGMAL SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
( IA No.121152/2017-CONDONATION OF DELAY IN FILING)
WITH
Diary No(s). 34865/2017 (IV-B)
(FOR ADMISSION and I.R. and IA No.120935/2017-CONDONATION OF DELAY
IN FILING and IA No.120936/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 34860/2017 (IV-B)
( IA No.121176/2017-CONDONATION OF DELAY IN FILING and IA
No.121177/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 34682/2017 (IV-B)
( IA No.121081/2017-CONDONATION OF DELAY IN FILING and IA
No.121083/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 35132/2017 (IV-B)
( IA No.120968/2017-CONDONATION OF DELAY IN FILING and IA
No.120969/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 34676/2017 (IV-B)
(FOR ADMISSION and I.R. and IA No.121351/2017-CONDONATION OF DELAY
IN FILING and IA No.121352/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 35130/2017 (IV-B)
( IA No.121178/2017-CONDONATION OF DELAY IN FILING and IA
No.121179/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Signature Not Verified
Digitally signed by
Diary No(s). 35129/2017 (IV-B)
ASHWANI KUMAR
Date: 2017.11.24
( IA No.120997/2017-CONDONATION OF DELAY IN FILING and IA
16:08:27 IST
Reason:
No.120998/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 34863/2017 (IV-B)
2
( IA No.121041/2017-CONDONATION OF DELAY IN FILING and IA
No.121043/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 34680/2017 (IV-B)
( IA No.121338/2017-CONDONATION OF DELAY IN FILING and IA
No.121340/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
with
D. No. 31444/2017
(IA No.122238/2017-CONDONATION OF DELAY IN FILING and IA
No.122240/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.122239/2017-CONDONATION OF DELAY IN REFILING
D.NO. 31495/2017
D. NO. 35202/2017
Date : 24-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Swetank Shantanu, AOR
Mr. Pratap Shankar, Adv.
Ms. Surabhi, Adv.
Ms. A. Shivani, Adv.
Mr. Shekhar Raj Sharma, Adv.
Mr. Sanjay Kumar Visen, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
IN D.NOS. 35200 & 35202 OF 2017 ( Item Nos. 14(only) + 56 Delay condoned.
No case for interference with the impugned judgment is made out. Accordingly, the Special leave petitions are dismissed.
Pending application, if any shall stand disposed of.
IN ALL OTHER MATTERS Delay condoned.
Issue notice returnable by 12th December, 2017. Dasti, in addition, is also permitted. List on 12th December, 2017.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER