Supreme Court - Daily Orders
Shingari Devi Since Deceased Thr. His ... vs State Of Haryana And Ors. Etc Etc on 5 February, 2016
Bench: Anil R. Dave, Shiva Kirti Singh, Adarsh Kumar Goel
ITEM NO.33 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) Nos.2589-2633/2016
(Arising out of impugned final judgment and order dated 03/11/2015
in RFA Nos.3328/2008, 3329 to 3336, 3828 to 3830, 4175 to 4179,
4745 to 4752, 4777, 4869, 5096 to 5100, 5266 to 5268, 5276 to 5278
of 2008 and 5648 of 2008, RFA Nos.37, 94, 96, 1618 of 2009, 4147 of
2011 and 2623 of 2012 passed by the High Court of Punjab & Haryana
at Chandigarh)
SHINGARI DEVI SINCE DECEASED THR. HIS HEIRS
AND LEGAL REPRESENTATIVES AND ORS. ETC ETC Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. ETC ETC Respondent(s)
(With office report)
Date : 05/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Pravin H. Parekh,Sr.Adv.
Mr. D.P. Mohanty,Adv.
Ms. Ritika Sethi,Adv.
Mr. Abhinay,Adv.
Ms. S. Lakshami Iyer,Adv.
Mr. Vishal Prasad,Adv.
Mrs. Kamaldeep Gulati,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in these petitions. The special leave petitions are, accordingly, dismissed.
Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2016.02.06 13:00:17 IST (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Reason: