Supreme Court - Daily Orders
Haryana State Industrial Development ... vs Hari Pal & Ors. Etc. Etc. on 15 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.9 COURT NO.11 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).
19441-19465/2015
(Arising out of impugned final judgment and order dated 03/09/2014
in RFA No. 6158/2012,03/09/2014 in RFA No. 6159/2012,03/09/2014 in
RFA No. 6160/2012,03/09/2014 in RFA No. 6162/2012,03/09/2014 in RFA
No. 6163/2012,03/09/2014 in RFA No. 6165/2012,03/09/2014 in RFA No.
6168/2012,03/09/2014 in RFA No. 6172/2012,03/09/2014 in RFA No.
6173/2012,03/09/2014 in RFA No. 6175/2012,03/09/2014 in RFA No.
6177/2012,03/09/2014 in RFA No. 6199/2012,03/09/2014 in RFA No.
6182/2012,03/09/2014 in RFA No. 6192/2012,03/09/2014 in RFA No.
6189/2012,03/09/2014 in RFA No. 6184/2012,03/09/2014 in RFA No.
6200/2012,03/09/2014 in RFA No. 6180/2012,03/09/2014 in RFA No.
6196/2012,03/09/2014 in RFA No. 6178/2012,03/09/2014 in RFA No.
6183/2012,03/09/2014 in RFA No. 6188/2012,03/09/2014 in RFA No.
6185/2012,03/09/2014 in RFA No. 6187/2012,03/09/2014 in RFA No.
6161/2012 passed by the High Court Of Punjab & Haryana At
Chandigarh)
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION
LTD. (NOW HSIIDC) Petitioner(s)
VERSUS
HARI PAL & ORS. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 15/01/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Dr. Monika Gusain, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Perused the letter circulated by the learned counsel for the petitioner.
Signature Not Verified
Delay condoned. Issue notice. Digitally signed by Jayant Kumar Arora Date: 2016.01.15 15:45:19 IST Reason: Tag with SLP (C) 13610 of 2015.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master