Supreme Court - Daily Orders
Jyoti Prasad Thr His Lr vs The State Of Haryana on 8 January, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.11 COURT NO.10 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). 28605/2017
JYOTI PRASHAD DECEASED THR. HIS LR. Petitioner(s)
GULSHAN KAUSHIK
VERSUS
THE STATE OF HARYANA & ANR. Respondent(s)
(IA No.132711/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.132713/2017-EXEMPTION FROM FILING O.T. and IA
No.132702/2017-CONDONATION OF DELAY IN REFILING)
Date : 08-01-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBERS]
For Petitioner(s) Mr. Pradeep Kr. Yadav,Adv.
Mr. Manish Kr. Gupta,Adv.
Ms. Seenu Chauhan,Adv.
Mr. Sanjeev Malhotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
(SAPNA BISHT) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.01.09 15:31:32 TLT Reason: