Supreme Court - Daily Orders
Dayanand & Ors. Etc. Etc. vs State Of Haryana & Ors. Etc. Etc. on 9 May, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.27 COURT NO.11 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C)......... of 2016
(CC Nos. 8570-8588/2016)
(Arising out of impugned final judgment and order dated 22/12/2015
in RFA No. 3768/2014 22/12/2015 in RFA No. 3798/2014 22/12/2015 in
RFA No. 3766/2014 22/12/2015 in RFA No. 3759/2014 22/12/2015 in RFA
No. 3760/2014 22/12/2015 in RFA No. 4841/2014 22/12/2015 in RFA No.
4843/2014 22/12/2015 in RFA No. 3805/2014 22/12/2015 in RFA No.
8756/2014 22/12/2015 in RFA No. 3800/2014 22/12/2015 in RFA No.
4839/2014 22/12/2015 in RFA No. 3788/2014 22/12/2015 in RFA No.
3751/2014 22/12/2015 in RFA No. 3776/2014 22/12/2015 in RFA No.
3777/2014 22/12/2015 in RFA No. 4842/2014 22/12/2015 in RFA No.
4844/2014 22/12/2015 in RFA No. 3785/2014 22/12/2015 in RFA No.
3794/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
DAYANAND & ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 09/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Abhimanyu Tewari, Adv.
Ms. Eliza Bar, Adv.
Mr. Purushottam Sharma Tripathi,Adv.
Mr. Mukesh Kumar, Adv.
Mr. Luv Kumar, Adv.
Mr. Ranvir Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Signature Not VerifiedTag with SLP (C) No. 11829/2016 @ CC 7353/2016.
Digitally signed by Rajni Mukhi Date: 2016.05.10 18:14:10 IST Reason:(Rajni Mukhi) (Renu Diwan) SR. P.A. COURT MASTER