Supreme Court - Daily Orders
Sukhvinder Singh (Deceased) Through ... vs The State Of Haryana on 15 November, 2018
Author: Chief Justice
Bench: Chief Justice, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.3355 OF 2018
IN
SPECIAL LEAVE PETITION (CIVIL) NO.33065 OF 2016
Sukhvinder Singh (Deceased) Petitioner(s)
Thr. LRs. and Others
Versus
State of Haryana and Others Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the Review Petition and the connected papers, but we see no reason to interfere with the order impugned.
The Review Petition is, accordingly, dismissed.
..................CJI.
[Ranjan Gogoi] ....................J. [Navin Sinha] Signature Not Verified Digitally signed by New Delhi CHETAN KUMAR Date: 2018.11.16 16:53:12 IST November 15, 2018.
Reason:
ITEM NO.1005 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
R.P.(C) No. 3355/2018 in S.L.P.(C) No.33065/2016 SUKHVINDER SINGH (DECEASED) THROUGH LRS & ORS. Petitioner(s) VERSUS THE STATE OF HARYANA & ORS. Respondent(s) (With appln.(s) for c/delay in filing substitution and substitution) Date : 15-11-2018 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE NAVIN SINHA By Circulation UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Application for bringing on record legal representatives of deceased petitioner, Surjit Kaur, stands allowed.
The review petition is dismissed in terms of the signed order.
(Chetan Kumar) (Asha Soni) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)