Supreme Court - Daily Orders
Samaj Punar Rachna Kendra (Regd) vs The State Of Haryana on 15 February, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.20 COURT NO.7 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). 1905/2019
(Arising out of impugned final judgment and orders dated 09-11-2017
in CWP No. 19132/2007 and dated 07-09-2018 in RACW No. 88/2018 in
CWP No.19132/2007 passed by the High Court of Punjab & Haryana at
Chandigarh)
SAMAJ PUNAR RACHNA KENDRA (REGD) Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.23471/2019-CONDONATION OF DELAY
IN FILING)
Date : 15-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. M. K. Dua, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned orders passed by the High Court. The special leave petition(s) is/are, accordingly, dismissed.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2019.02.16
12:42:27 IST
Reason: