Supreme Court - Daily Orders
Roop Chand & Anr. Etc. vs State Of Haryana . on 4 April, 2014
¶ IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NOS. 25-39 OF 2013
in
CIVIL APPEAL NOS. 6837-6851 OF 2009
ROOP CHAND & ANR. ETC. Appellant (s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)/
Applicant(s)
O R D E R
Heard Dr. Abhishek Manu Singhvi, learned
senior counsel for the applicant(s)/respondent(s).
2. Interlocutory Application Nos. 25-39 of 2013
are dismissed.
.......................J.
( R.M. LODHA )
NEW DELHI; .........................J.
APRIL 4, 2014 ( KURIAN JOSEPH )
ITEM NO.1 COURT NO.2 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 25-39/2013 in CIVIL APPEAL NOS. 6837-6851 OF 2009
ROOP CHAND & ANR. ETC. Appellant (s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)/
Applicant(s)
(for modification/clarification of Court’s order dated 18.09.2013
and office report)
Date: 04/04/2014 These IAs were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Appellant(s) Mr. Somvir Singh Deswal, Adv.
Mr. Shree Pal Singh,Adv.
Mr. Satbir Singh Pillania, Adv.
For Respondent(s)/
For applicant(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Manjit Singh, Addl. Adv. Gen.
Ms. Vivekta Singh, Adv.
Ms. Nupur Chaudhary, Adv.
Mr. Tarjit Singh Chikkara, Adv. for
Mr. Kamal Mohan Gupta,Adv.
UPON hearing counsel the Court made the following
O R D E R
Interlocutory Application Nos. 25-39 of 2013 are dismissed in terms of the signed order.
(Rajesh Dham) (Renu Diwan)
Court Master Court Master
(signed order is placed on the file)