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Jeet Ram vs State Of Haryana And Anr. on 3 January, 2017

Bench: Ranjan Gogoi, L. Nageswara Rao

     ITEM NO.25                           COURT NO.4               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)...CC No(s).24447/2016

     (Arising out of impugned final judgment and order dated 31/08/2015
     in RFA No. 2675/2012 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     JEET RAM                                                          Petitioner(s)

                                                 VERSUS

     STATE OF HARYANA AND ANR                                          Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)

     WITH
     S.L.P.(C)...CC No. 24651/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 03/01/2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)             Mr. Shekhar Prit Jha,Adv.
                                   Ms. Priya Singh, Adv.

                                   Mr.   Somvir Singh Deswal, Adv.
                                   Mr.   Satbir Singh Pillania, Adv.
                                   Ms.   Amit Kumari Saroha, Adv.
                                   Mr.   Nischal Kumar Neeraj,Adv.

     For Respondent(s)

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

Heard the learned counsel(s) for the petitioner(s) and perused the relevant material.

Delay condoned.

Issue notice.

Tag with SLP(C) Nos.13190-13197 of 2016.

(Neetu Khajuria) (Asha Soni) Court Master Court Master