Supreme Court - Daily Orders
Sham Sarup (Dead) Thr. Lrs And Anr. vs The State Of Haryana And Anr. on 18 August, 2015
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.4 COURT NO.4 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2015, I.A. No. 3 /2015, I.A. No. 4/2015 in Civil Appeal
No(s). 667/2011
SHAM SARUP & ANR. Appellant(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(For substitution and C/delay in filing substitution appln. and
exemption from filing O.T. and office report)
Date : 18/08/2015 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Appellant(s) Mr. Sumeer Ku. Shrivastava, Adv.
Mr. Kumari Nanda Sinha, Adv.
Mr. Ranbir Singh Yadav,Adv.
For Respondent(s) Dr. Monika Gusain, Adv.
Mr. Piyush Hans, Adv.
Mr. Kamal Mohan Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing application for substitution is condoned.
Learned counsel for the State has no objection. I.As. are allowed.
(Neeta) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.08.20
15:14:44 IST
Reason: