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Supreme Court - Daily Orders

Karan Singh And Ors. Etc Etc vs State Of Haryana And Ors. Etc. Etc. on 18 August, 2015

Author: Chief Justice

Bench: Chief Justice, Madan B. Lokur, A.K. Sikri

                                             1

                               IN THE SUPREME COURT OF INDIA
                                CIVIL APPELLATE JURISDICTION

                         REVIEW PETITION (C) NOS.1140-1142 OF 2015
                                             IN
                             CIVIL APPEAL NOS.7335-7337 OF 2011
                           (@ CIVIL APPEAL NOS.7335-7365 OF 2011)

                  KARAN SINGH AND ORS. ETC.ETC.       ..PETITIONER(S)

                                           VERSUS

                  STATE OF HARYANA AND ORS. ETC.ETC...RESPONDENT(S)


                                            WITH

                         REVIEW PETITION (C) NOS.1130-1133 OF 2015
                                             IN
                         CIVIL APPEAL NOS.7359, 7361, 7363 AND 7365
                                           OF 2011
                           (@ CIVIL APPEAL NOS.7335-7365 OF 2011)

                  BIJENDER SINGH AND ORS. ETC.ETC.     ..PETITIONER(S)

                                           VERSUS

                  STATE OF HARYANA AND ORS. ETC.ETC...RESPONDENT(S)


                                            WITH


                            REVIEW PETITION (C) NO.2143 OF 2015
                                             IN
                               CIVIL APPEAL NO.5600 OF 2011


                  HEMCHANDER                           ..PETITIONER(S)
Signature Not Verified

Digitally signed by
NEETU KHAJURIA
Date: 2015.08.22
                                           VERSUS
12:35:29 IST
Reason:


                  STATE OF HARYANA AND ANR.            ..RESPONDENT(S)
                               2

                           O R D E R

Application for hearing in open court is rejected.

Delay condoned.

We have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, accordingly, dismissed.

...........CJI.

(H.L. DATTU) .............J. (MADAN B. LOKUR) .............J. (A.K. SIKRI) NEW DELHI, AUGUST 18, 2015.

                              3


Chamber matter                                   SECTION IV

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

REVIEW PETITION (C) NOS.1140-1142 OF 2015 IN CIVIL APPEAL NOS.7335-7337 OF 2011 (@ CIVIL APPEAL NOS.7335-7365 OF 2011) KARAN SINGH AND ORS. ETC.ETC. ..PETITIONER(S) VERSUS STATE OF HARYANA AND ORS. ETC.ETC...RESPONDENT(S) (With appln.(s) for c/delay in filing review petition and exemption from filing certified/ordinary copy of impugned order) WITH R.P.(C) No. 1130-1133/2015 in C.A. No.7359, 7361, 7363 and 7365/2011 @ C.A. No. 7335-7365/2011 (With appln.(s) for c/delay in filing review petition and exemption from filing certified/ordinary copy of impugned order) R.P.(C) No. 2143/2015 in C.A. No. 5600/2011 (With appln.(s) for hearing in open court and c/delay in filing review petition) Date : 18/08/2015 These petitions were circulated today. CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE A.K. SIKRI By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing in open court is rejected. Delay condoned.

4

Review petitions are dismissed in terms of the signed order.

Pending application(s), if any, stand(s) disposed of.

(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file)