Supreme Court - Daily Orders
State Of Haryana Thr Land Acquisition ... vs Hans Raj And Ors. Etc. Etc. on 28 August, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.19 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
Petition(s) for Special Leave to Appeal (C)......CC No(s).
2443-2497/2017
(Arising out of impugned final judgment and order dated 08-04-2016
in RFA No. 1956/2010 08-04-2016 in RFA No. 1230/2010 08-04-2016 in
RFA No. 1231/2010 08-04-2016 in RFA No. 1232/2010 08-04-2016 in RFA
No. 1233/2010 08-04-2016 in RFA No. 1240/2010 08-04-2016 in RFA No.
1241/2010 08-04-2016 in RFA No. 1242/2010 08-04-2016 in RFA No.
1243/2010 08-04-2016 in RFA No. 1244/2010 08-04-2016 in RFA No.
1245/2010 08-04-2016 in RFA No. 1246/2010 08-04-2016 in RFA No.
1247/2010 08-04-2016 in RFA No. 1248/2010 08-04-2016 in RFA No.
1249/2010 08-04-2016 in RFA No. 1250/2010 08-04-2016 in RFA No.
1251/2010 08-04-2016 in RFA No. 1252/2010 08-04-2016 in RFA No.
1253/2010 08-04-2016 in RFA No. 1254/2010 08-04-2016 in RFA No.
1255/2010 08-04-2016 in RFA No. 1256/2010 08-04-2016 in RFA No.
1257/2010 08-04-2016 in RFA No. 1258/2010 08-04-2016 in RFA No.
1259/2010 08-04-2016 in RFA No. 1260/2010 08-04-2016 in RFA No.
1261/2010 08-04-2016 in RFA No. 1262/2010 08-04-2016 in RFA No.
1263/2010 08-04-2016 in RFA No. 1264/2010 08-04-2016 in RFA No.
1265/2010 08-04-2016 in RFA No. 1266/2010 08-04-2016 in RFA No.
1267/2010 08-04-2016 in RFA No. 1268/2010 08-04-2016 in RFA No.
1650/2012 08-04-2016 in RFA No. 1651/2012 08-04-2016 in RFA No.
1652/2012 08-04-2016 in RFA No. 1653/2012 08-04-2016 in RFA No.
1654/2012 08-04-2016 in RFA No. 1655/2012 08-04-2016 in RFA No.
1656/2012 08-04-2016 in RFA No. 1657/2012 08-04-2016 in RFA No.
1658/2012 08-04-2016 in RFA No. 1659/2012 08-04-2016 in RFA No.
1660/2012 08-04-2016 in RFA No. 1661/2012 08-04-2016 in RFA No.
1662/2012 08-04-2016 in RFA No. 1663/2012 08-04-2016 in RFA No.
1664/2012 08-04-2016 in RFA No. 1665/2012 08-04-2016 in RFA No.
1666/2012 08-04-2016 in RFA No. 1667/2012 08-04-2016 in RFA No.
1668/2012 08-04-2016 in RFA No. 1669/2012 08-04-2016 in RFA No.
1670/2012 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF HARYANA THR LAND ACQUISITION COLLECTOR,
URBAN ESTATE, PANCHKULA & ANR. ETC. Petitioner(s)
VERSUS
HANS RAJ AND ORS. ETC. ETC. Respondent(s)
(WITH APPLN(S) FOR CONDONATION OF DELAY IN FILING SLP-IA 1/2017,
CONDONATION OF DELAY IN REFILING SLP-IA 56/2017)
Signature Not Verified
WITH
Digitally signed by
NARENDRA PRASAD
Date: 2017.08.29
S.L.P.(C)...CC No. 3317/2017 (IV-B)
17:11:34 IST
Reason:
(WITH APPLN(S) FOR PERMISSION TO FILE SLP-IA 1/2017)
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Date : 28-08-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. V.K. Bali,Sr.Adv.
Mr. Arun Bhardwaj,AAG
Mr. Ashish Pandey,Adv.
Mr. Ronak Karanpuria,Adv.
Mr. G. Bhardwaj,Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Aditya Soni,Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s) Mr. Rishi Malhotra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Delay condoned.
Issue notice, returnable on 10.10.2017. Additionally, the petitioners are permitted to serve notice on the counsel who appeared before the Reference Court. Mr. Rishi Malhotra, learned counsel, appears and accepts notice for the caveator(s).
Tag with SLP(C) No.28564/2016.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASST. REGISTRAR
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