Supreme Court - Daily Orders
Ram Chander And Anr. Etc. vs Haryana State And Ors. Etc. on 11 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel, Prafulla C. Pant
ITEM NO.18 COURT NO.2 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)....../2016
(CC Nos.6408-6410/2016)
(Arising out of impugned final judgment and order dated 06/10/2015
in RFA Nos.2126/2013, 2127/2013 and 959/2013 passed by the High
Court Of Punjab & Haryana At Chandigarh)
RAM CHANDER AND ANR. ETC. Petitioner(s)
VERSUS
HARYANA STATE AND ORS. ETC. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 11/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Gagan Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List these matters after the decision in SLP(Civil)...CC Nos. 4614-4619 of 2016.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.04.12 17:05:15 IST Reason: