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The State Of Haryana vs Radhey Shyam on 11 March, 2019

Bench: Abhay Manohar Sapre, Dinesh Maheshwari

     ITEM NO.3+55                             COURT NO.6                    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

     Item No.3:
     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20293/2018

     (Arising out of impugned final judgment and order dated 30-10-2017
     in CWP No. 4839/2015 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     STATE OF HARYANA & ANR.                                               Petitioner(s)

                                                    VERSUS

     RADHEY SHYAM & ORS.                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.39694/2019-CONDONATION OF DELAY
     IN FILING and IA No.39695/2019-CONDONATION OF DELAY IN REFILING
     and IA No.39698/2019-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     With
     Item No.55:
     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19988/2018
     (FOR ADMISSION and I.R. and IA No.39856/2019-CONDONATION OF DELAY
     IN FILING and IA No.39857/2019-CONDONATION OF DELAY IN REFILING
     and IA No.39858/2019-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 11-03-2019 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)
                                       Mr. Samar Vijay Singh, AOR

     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

Issue notice.

In the meantime, operation of the impugned order Digitally signed by ANITA MALHOTRA Date: 2019.03.12 15:53:38 IST shall remain stayed.

 Let these matters be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P.(Civil) Nos.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER 2