Supreme Court - Daily Orders
Lajja Devi vs The State Of Haryana on 27 July, 2018
ITEM NO.1 REGISTRAR COURT. 1 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
BEFORE THE REGISTRAR MR. KAPIL MEHTA
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19817/2018
LAJJA DEVI & ORS. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and IA No.97462/2018-CONDONATION OF DELAY IN
REFILING)
Date : 27-07-2018 This petition was called on for hearing today.
For Petitioner(s)
Ms Vaidruti Mishra, Adv.
Mr Suresh Pandey, Adv.
Gp. Capt. Karan Singh Bhati, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay of 29 days in refiling is condoned. Process as per rules.
KAPIL MEHTA Registrar 27.07.2018 hj Signature Not Verified Digitally signed by HEMA JOSHI Date: 2018.08.02 10:48:05 IST Reason: