Supreme Court - Daily Orders
Inderpal vs The State Of Haryana on 14 July, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.11 COURT NO.5 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).20156/2023
(Arising out of impugned final judgment and order dated 20-09-2022
in RFA No.4242/2019 passed by the High Court Of Punjab & Haryana At
Chandigarh)
INDERPAL & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(IA No.111118/2023-CONDONATION OF DELAY IN FILING, IA
No.111118/2023 - CONDONATION OF DELAY IN FILING)
WITH
Diary No(s).20152/2023 (IV-B)
(IA No.125821/2023-CONDONATION OF DELAY IN FILING)
Date : 14-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. Tushar Mahajan, Adv.
Mr. Rohan Yadav, Adv.
Mr. Ajit Kumar Ekka, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable on 20.07.2023.
Liberty to serve the respondents through dasti notice.
Tag with SLP(C) No.4044/2023.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2023.07.14(ARJUN BISHT) 16:51:31 IST Reason: (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH)