Supreme Court - Daily Orders
Haryana Staff Selection Commission vs Subhash Chand on 27 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.65 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38457/2023
(Arising out of impugned final judgment and order dated 24-03-2023
in LPA No. 1199/2019 passed by the High Court of Punjab & Haryana
at Chandigarh)
HARYANA STAFF SELECTION COMMISSION Petitioner(s)
VERSUS
SUBHASH CHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.195910/2023-CONDONATION OF DELAY
IN FILING and IA No.195917/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.195920/2023-EXEMPTION FROM FILING O.T.)
Date : 27-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Dr. Monika Gusain, AOR
For Respondent(s)
Mr. Neeraj Jain,Sr.Adv.
Mr. Umang Shankar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing a certified copy of the impugned judgment and exemption from filing official translation are allowed.
Delay condoned.
Leave granted.
Signature Not VerifiedThe respondents to file counter affidavit within a Digitally signed by Anita Malhotra Date: 2023.09.30 12:02:00 IST Reason: period of four weeks from today. Rejoinder affidavit, if any, to be filed within two weeks thereafter. 1 Liberty is granted to apply for fixing a date after pleadings are complete.
The impugned order shall remain stayed pending disposal of the appeal.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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