Supreme Court - Daily Orders
Leelawati And Ors. Etc. Etc. Thr. Poa ... vs The State Of Haryana on 8 August, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.15 COURT NO.11 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) D. No(s). 31941/2016
(Arising out of impugned final judgment and order dated 01-09-2014
in RFA No. 7911/2011, 7912/2011, 7913/2011, 7915/2011 AND in RFA
No. 7916/2011 passed by the High Court Of Punjab & Haryana At
Chandigarh)
LEELAWATI AND ORS. ETC. ETC. THR. POA
HOLDER & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
( IA No.65510/2017-CONDONATION OF DELAY IN FILING and IA
No.65511/2017-CONDONATION OF DELAY IN REFILING)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Saurav Arora, Adv.
Mr. Kamal Mohan Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The delay is condoned with the rider that petitioner would not be entitled for interest, if any, for the period of delay.
List alongwith C.A. Nos. 1483-1532 of 2015. Issue notice.
Signature Not Verified Digitally signed by (NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) NEELAM GULATI Date: 2017.08.1015:56:44 IST COURT MASTER (SH) BRANCH OFFICER Reason: