Supreme Court - Daily Orders
Jyoti Prasad Thr His Lr vs The State Of Haryana on 23 April, 2018
Bench: Arun Mishra, Uday Umesh Lalit
1
ITEM NO.6 COURT NO.9 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).28605/2017
(Arising out of impugned final judgment and order dated 30-01-2017
in CWP No.6130/1992 passed by the High Court Of Punjab & Haryana At
Chandigarh)
JYOTI PARSHAD SINCE DECEASED THROUGH HIS LR.
GULSHAN KAUSHIK Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With appln(s) for c/delay in filing and refiling SLP, permission
to appear, present and argue as petitioner-in-person, for
permission to clu/tag the cases, exemption from filing O.T. and
exemption from filing c/c of the impugned judgment/order)
Date : 23-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For petitioner(s) In-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Application for permission to appear, present and argue in person is allowed.
2. Delay condoned.
3. The High Court has simply deferred the hearing of the instant matter till the case of Yogesh Neema & Ors. Vs. Signature Not Verified Digitally signed by State of M.P.(SLP(C)No.10742/2008) is decided and the said BALA PARVATHI Date: 2018.04.25 17:04:24 IST Reason: case has been referred to a larger Bench and its decision is awaited.
24. We request the High Court to take up the matter as soon as the case of Yogesh Neema (supra) is decided by this Court.
5. The special leave petition, along with all pending application, stands disposed of.
(Sarita Purohit) (Jagdish Chander)
Court master Branch Officer