Supreme Court - Daily Orders
Haryana State Industrial And ... vs Ratan Singh on 10 August, 2018
Author: Arun Mishra
Bench: Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.8188-8193 OF 2018
(Arising out of SLP(C)Nos.21800-21805/2018 @ D.No.19460/2018)
HARYANA STATE INDUSTRIAL AND
INFRASTRUCTURE DEVELOPMENT
CORPORATION LTD. & ORS.ETC.ETC. ... APPELLANT(S)
VS.
RAM SINGH & ORS.ETC.ETC. ... RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Leave granted.
3. We are not issuing notice as we do not want to burden the respondents unnecessarily. In view of the fact that the case is covered by the decision of this Court rendered on 21.9.2017 in Civil Appeal Nos………/2018 @ SLP(C)Nos.20497- 20500 of 2016 (Bharti & Anr.Etc.Etc. Vs. The State of Haryana & Ors.) and batch, the instant appeals are allowed.
4. Pending application, if any, shall stand disposed of accordingly.
..2/-
Signature Not VerifiedDigitally signed by SARITA PUROHIT Date: 2018.08.14 17:23:15 IST Reason: .2.
5. In case the respondents want to show that case is not covered, they are free to file appropriate application before this Court.
...........................J. [ARUN MISHRA] ...........................J. [INDIRA BANERJEE] New Delhi;
10h August, 2018.
ITEM NO.12 COURT NO.8 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).19460/2018 (Arising out of impugned final judgment and order dated 23-01-2017 in RFA Nos.4149 & 4150 of 2016, dated 25-04-2017 in RFA No. 1701/2017, dated 19-05-2017 in RFA No.2000/2017 and 01-06-2017 in RFA Nos.1407 & 1408 of 2017 passed by the High Court Of Punjab & Haryana At Chandigarh) HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. & ORS. Petitioner(s) VERSUS RATAN SINGH & ORS. Respondent(s) (With appln.(s) for c/delay in filing SLPs) Date : 10-08-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE KUMARI JUSTICE INDIRA BANERJEE For Petitioner(s) Mr. Alok Sangwan,Adv.(AAG) Mr. Utkarsh Srivastava,Adv. Ms. Manpreet Kaur Bhalla,Adv. Dr. Monika Gusain,AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeals are allowed in terms of the signed order.
(Jagdish Chander) (Sarita Purohit)
Branch Officer AR-cum-PS
(Signed order is placed on the file)