Supreme Court - Daily Orders
Dharampal And Ors Etc Etc vs State Of Haryana And Ors Etc Etc on 21 March, 2018
Bench: Madan B. Lokur, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOs. 238-256/2018
IN
SPECIAL LEAVE PETITION (C) NOs. 6224 to 6225, 6228, 6230 to 6232,
6234, 6240 to 6246, 6249 to 6250 and 6252 to 6254 of 2016
DHARAMPAL ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS ETC. Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [ADARSH KUMAR GOEL] NEW DELHI;
MARCH 21, 2018.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.03.26 14:44:51 IST Reason: 1 ITEM NO.1001 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
REVIEW PETITION (C) NOs. 238-256/2018 IN SPECIAL LEAVE PETITION (C) NOs. 6224 to 6225, 6228, 6230 to 6232, 6234, 6240 to 6246, 6249 to 6250 and 6252 to 6254 of 2016 DHARAMPAL ETC. Petitioner(s) VERSUS STATE OF HARYANA AND ORS ETC. Respondent(s) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 43011/2017 FOR ORAL HEARING ON IA 43016/2017) Date : 21-03-2018 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are disposed of in terms of the signed order.
Pending application is disposed of. (MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER [Signed order is placed on the file] 2