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Supreme Court - Daily Orders

Karim Ahmed (Dead) Thr Lrs vs The State Of Haryana on 11 July, 2022

Bench: Hemant Gupta, Vikram Nath

                                                  1


     ITEM NO.4                           COURT NO.9               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). 7949/2022

     (Arising out of impugned final judgment and order dated 03-11-2021
     in RFA No. 3630/2018, in RFA No. 5066/2018, in RFA No. 5071/2018,
     in RFA No. 5072/2018, in RFA No. 5074/2018, in RFA No. 5241/2018,
     in RFA No. 5244/2018, in RFA No. 5248/2018, in RFA No. 6358/2018,
     in RFA No. 6359/2018, in RFA No. 5033/2017, in RFA No. 3054/2018,
     in RFA No. 3056/2018, in RFA No. 4019/2018, in RFA No. 4021/2018
     in RFA No. 4026/2018, in RFA No. 150/2019, in RFA No. 395/2019
     in RFA No. 1798/2019, in RFA No. 2166/2019, in RFA No. 3631/2018
     in RFA No. 5246/2018      in RFA No. 5070/2018 passed by the High
     Court of Punjab & Haryana at Chandigarh)

     KARIM AHMED (DEAD) THR LRS & ORS.                               Petitioner(s)

                                                 VERSUS

     THE STATE OF HARYANA & ORS.                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.78418/2022-APPLICATION FOR
     SUBSTITUTION and IA No.78420/2022-SETTING ASIDE AN ABATEMENT and IA
     No.78417/2022-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
     No.78419/2022-CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. )

     Date : 11-07-2022 This petition was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE VIKRAM NATH

     For Petitioner(s)             Ms.   Kiran Suri, Sr. Adv.
                                   Mr.   S.J. Amith, Adv.
                                   Ms.   Aishwarya Kumar, Adv.
                                   Mr.   Krishna Kumar, Adv.
                                   Dr.    (mrs. ) Vipin Gupta, AOR

     For Respondent(s)


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

Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.07.11 17:06:02 IST Reason: Permission to file special leave petition(s) is granted.

Delay in filing substitution application(s) is condoned. The application(s) for substitution is allowed.

Issue notice.

To be heard along with SLP (C) Dairy No.3341/2022.

(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)