Supreme Court - Daily Orders
The State Of Haryana Town And Country ... vs Bhim Singh on 4 September, 2018
Bench: Abhay Manohar Sapre, S. Abdul Nazeer
ITEM NO.7 COURT NO.9 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28980/2017
(Arising out of impugned final judgment and order dated 30-11-2016
in CWP No. 17742/2016 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
BHIM SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.117761/2018-CONDONATION OF DELAY
IN FILING and IA No.117764/2018-EXEMPTION FROM FILING O.T. and IA
No.117763/2018-CONDONATION OF DELAY IN REFILING)
Date : 04-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Dr. Monika Gusain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P.(Civil) No.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. Signature Not Verified Digitally signed by Let the matter be listed for orders as soon as the ANITA MALHOTRA Date: 2018.09.05 17:07:02 IST Reason: Constitution Bench judgment is rendered.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER