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State Of Haryana And Ors vs Lt. Col. Inder Singh Kalan And Ors. Etc. on 23 November, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.49                                  COURT NO.8                   SECTION IVB

                                      S U P R E M E C O U R T O F        I N D I A
                                              RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).30577-30580/2015

     (Arising out of impugned final judgment and order dated 20/05/2014
     in CWP No. 13086/1990,15934/1990, CWP No. 8881/1989, 8883/1989
     passed by the High Court of Punjab & Haryana at Chandigarh)

     STATE OF HARYANA & ORS.                                                   Petitioner(s)

                                                        VERSUS

     LT. COL. INDER SINGH KALAN & ORS. ETC.                                    Respondent(s)

     Date : 23/11/2016 These petitions were called on for hearing today.


     CORAM :                 HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For the parties
                                          Mr.   Tushar Mehta,ASG
                                          Mr.   B.K. Satija,AAG
                                          Mr.   Anil Grover,AAG
                                          Mr.   Samar Vijay Singh,AAG
                                          Mr.   Ajay Bansal,AAG
                                          Mr.   Sanjay Kumar Visen,AOR
                                          Ms.   Veena Bansal, Adv.
                                          Mr.   Sanjay Kumar Visen, Adv.
                                          Mr.   Dheeraj Gupta, Adv.
                                          Mr.   Gaurav Yadava, Adv.
                                          Mr.   Sanjay Kumar Visen,Adv.

                                          Mr. Sandeep Narain,AOR
                                          Mr. Pradeep K. Dubey,Adv.
                                          For M/s. S. Narain & Co.

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

We are informed that the issues raised in these special leave petitions have been referred to a Larger Bench, as per order passed in SLP(C) No.10742 of 2008 dated 12.01.2016.

Therefore, post these cases along with SLP(C) No.10742 of 2008.

            (NARENDRA PRASAD)                                            (RENU DIWAN)
              COURT MASTER                                            ASSISTANT REGISTRAR