Supreme Court - Daily Orders
Yogesh Kumar vs The State Of Madhya Pradesh on 16 February, 2018
Bench: Arun Mishra, Amitava Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2339 OF 2018
(Arising out of SLP(C)No.30198/2015)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SANJAY MEHTA & ORS. Respondent(s)
WITH
SLP(C)Nos.20920/2011, 26574-26575/2011 & 28993/2011
AND
C.A.No.2340/2018 @ SLP(C)No.30192/2015,
C.A.No.2341/2018 @ SLP(C)No.30142/2015,
C.A.No.2342/2018 @ SLP(C)No.30128/2015,
C.A.No.2343/2018 @ SLP(C)No.30203/2015,
C.A.No.2408/2018 @ SLP(C)No.5573/2018 @ CC No.9842/2016,
C.A.No.4836/2015,
C.A.No.2344/2018 @ SLP(C)No.22527/2015,
C.A.No.2351/2018 @ SLP(C)No.4705/2016,
C.A.No.2352/2018 @ SLP(C)No.38290/2016,
C.A.No.2381/2018 @ SLP(C)No.9571/2016,
C.A.No.2382/2018 @ SLP(C)No.15144/2016,
C.A.No.2383/2018 @ SLP(C)No.15131/2016,
C.A.No.2384/2018 @ SLP(C)No.15139/2016,
C.A.No.2385/2018 @ SLP(C)No.16425/2016,
C.A.No.2386/2018 @ SLP(C)No.15117/2016,
Signature Not Verified
Digitally signed by BALA
PARVATHI
C.A.No.2387/2018 @ SLP(C)No.15140/2016,
Date: 2018.02.24 13:34:23
IST
C.A.No.2388/2018 @ SLP(C)No.9570/2016,
Reason: DSC of B. Parvathi,
CM, is used for signature
C.A.No.2389/2018 @ SLP(C)No.15113/2016,
C.A.No.2391/2018 @ SLP(C)No.16438/2016,
2
C.A.No.2392/2018 @ SLP(C)No.15119/2016,
C.A.No.2393/2018 @ SLP(C)No.15126/2016,
C.A.No.2394/2018 @ SLP(C)No.15125/2016,
C.A.No.2395/2018 @ SLP(C)No.15118/2016,
C.A.No.2396/2018 @ SLP(C)No.15124/2016,
C.A.No.2397/2018 @ SLP(C)No.15112/2016,
C.A.No.2398/2018 @ SLP(C)No.11824/2016,
C.A.No.2399/2018 @ SLP(C)No.15143/2016,
C.A.No.2400/2018 @ SLP(C)No.15141/2016,
C.A.No.2401/2018 @ SLP(C)No.15142/2016,
C.A.No.2353/2018 @ SLP(C)No.17324/2016,
C.A.No.2354/2018 @ SLP(C)No.38368/2016,
C.A.No.2402/2018 @ SLP(C)No.23846/2016,
C.A.No.2355/2018 @ SLP(C)No.23097/2016,
C.A.No.2410/2018 @ SLP(C)No.5577/2018 @ D.24901/2017
AND
W.P.(C)No.602/2017
O R D E R
SLP(C)Nos.20920/2011, 26574-26575/2011, 28993/2011 :
1. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
2. The special leave petitions are accordingly dismissed. Pending application, if any, stands disposed of.
C.A.No.2339/2018 @ SLP(C)No.30198/2015, C.A.No.2340/2018 @ SLP(C)No.30192/2015, C.A.No.2341/2018 @ SLP(C)No.30142/2015, 3 C.A.No.2342/2018 @ SLP(C)No.30128/2015, C.A.No.2343/2018 @ SLP(C)No.30203/2015, C.A.No.2408/2018 @ SLP (C)No.5573/2018 @ CC No.9842/2016, C.A.No.4836/2015, C.A.No.2344/2018 @ SLP(C)No.22527/2015, C.A.No.2351/2018 @ SLP(C)No.4705/2016, C.A.No.2352/2018 @ SLP(C)No.38290/ 2016, C.A.No.2381/2018 @ SLP(C)No.9571/2016, C.A.No.2382/2018 @ SLP(C)No.15144/2016, C.A.No.2383/2018 @ SLP(C)No.15131/2016, C.A.No.2384/2018 @ SLP(C)No.15139/2016, C.A.No.2386/2018 @ SLP(C)No.15117/2016, C.A.No.2387/2018 @ SLP(C)No.15140/2016, C.A.No.2388/2018 @ SLP(C)No.9570/2016, C.A.No.2392/2018 @ SLP(C)No.15119/2016, C.A.No.2393/2018 @ SLP(C)No.15126/2016, C.A.No.2395/2018 @ SLP(C)No.15118/2016, C.A.No.2397/2018 @ SLP(C)No.15112/2016, C.A.No.2399/2018 @ SLP(C)No.15143/2016, C.A.No.2400/2018 @ SLP(C)No.15141/2016, C.A.No.2401/2018 @ SLP(C)No.15142/2016, C.A.No.2353/2018 @ SLP(C)No.17324/2016, C.A.No.2354/2018 @ SLP(C)No.38368/2016, C.A.No.2355/2018 @ SLP(C)No.23097/2016, C.A.No.2410/2018 @ SLP(C)No.5577/2018 @ D.24901/2017 :
1. Heard learned counsel for the parties.
2. Delay in filing SLPs and substitution is condoned.
3. Leave granted.
4. Applications for substitution, impleadment and intervention are allowed.
5. These appeals are allowed in view of the judgment of 4 this Court dated 8th February, 2018, in Civil Appeal No.20982/2017, Indore Development Authority Vs. Shailendra (Dead) Through its LRs. & Ors. & batch.
6. In view of the above, the writ petitions filed in these matters in the High Court are dismissed.
7. As a sequel to the appeals being allowed, pending applications stand disposed of.
C.A.No.2385/2018 @ SLP(C)No.16425/2016, C.A.No.2389/2018 @ SLP(C)No.15113/2016, C.A.No.2391/2018 @ SLP(C)No.16438/2016, C.A.No.2394/2018 @ SLP(C)No.15125/2016 & C.A.No.2396/2018 @ SLP(C)No.15124/2016 :
1. Heard learned counsel for the parties.
2. Delay in filing SLPs and substitution is condoned.
3. Applications for substitution are allowed.
4. Leave granted.
5. The only submission raised was not to leave out the land out of acquisition. It was contended by learned counsel for the owners that certain land had been left out. However, learned counsel for the appellant has submitted that land which was Samadhi, had been left out from acquisition of land in question after duly considering the objections which were filed by the respondents. An inquiry under Section 5-A was made thereafter and Declaration under Section 6 had been issued. It is clear that mind has been applied and only the land which was necessary had been acquired after inquiry. Rest of the questions are covered by the 5 decision of this Court dated 8th February, 2018, rendered in Civil Appeal No.20982/2017 (Indore Development Authority Vs. Shailendra (Dead) Through its Lrs. & Ors. & batch.).
6. In view of the above, we dismiss the writ petition filed by the respondent-owners before the High Court.
7. The civil appeals are allowed and the impugned order is set aside. Pending applications stand disposed of.
C.A.No.2398/2018 @ SLP(C)No.11824/2016 :
1. Heard learned counsel for the parties.
2. Delay in filing substitution is condoned.
3. Substitution allowed.
4. Leave granted.
5. It is pointed out in the reply that no objection under Section 5A was filed. Be that as it may, it appears from the record that certain portions were released on the objection. Since, there was active consideration of the objections, we find no merits in plea of discrimination.
We dismiss the writ petition filed in the High Court.
6. The civil appeal is allowed and the impugned order is set aside in view of the decision of this Court dated 8th February, 2018, rendered in Civil Appeal No.20982/2017 (Indore Development Authority Vs. Shailendra (Dead) Through its Lrs. & Ors. & batch). Pending applications stand disposed of.
6C.A.No.2402/2018 @ SLP(C)No.23846/2016 :
1. Heard learned counsel for the parties.
2. Leave granted.
3. The impugned order is liable to be set aside in view of the answer to reference made by this Court in the decision of this Court dated 8th February, 2018, rendered in Civil Appeal No.20982/2017 (Indore Development Authority Vs. Shailendra (Dead) Through its Lrs. & Ors. & batch).
4. It was contended on behalf of the respondents-owners that once the writ petition had been allowed on 25.8.2000, quashing the Notification under Section 4 with respect to 1982 acquisition, it was not proper to acquire the land again.
5. In the case Section 4 Notification indicated that land was required for nursery school, road and public utility in Sector-15, Part-I at Gurgaon under the Haryana Urban Development Authority in the village Jharsa, considering the requirement and development that has taken place, we find the acquisition to be absolutely proper.
Thus, we find no merit in the writ petitions filed by the owners before the High Court and therefore, the writ petitions are dismissed on merits.
6. The civil appeals are allowed, impugned order is set aside and pending applications stand disposed of.
7W.P.(C)No.602/2017 :
1. Heard learned counsel for the parties.
2. We are not inclined to interfere with the Civil Writ Petition No.5325/2015 pending before the High Court of Punjab & Haryana at Chandigarh which was adjourned sine die. Since the petition of Maharana Pratap Charitable Trust is being heard, there is no necessity to keep this petition pending. The petitioner can approach the High Court for seeking decision in his writ petition, after decision is rendered in Maharana Pratap Charitable Trust.
Accordingly, the writ petition and pending applications stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [AMITAVA ROY] New Delhi;
16th February, 2018.
8
ITEM NO.55+56 COURT NO.10 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.55 :
Petition(s) for Special Leave to Appeal (C) No(s).10742/2008 (Arising out of impugned final judgment and order dated 28-03-2008 in WA No.128/2008 passed by the High Court Of M.P Principal Seat At Jabalpur) YOGESH KUMAR & ORS. Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) WITH SLP(C)No.20920/2011 (IV-B) SLP(C)Nos.26574-26575/2011 (IV-B) (With appln.(s) for directions) SLP(C)No.28993/2011 (IV-B) (With appln.(s) for directions and exemption from filing O.T.) SLP(C)No.30198/2015 (XIV) SLP(C)No.30192/2015 (XIV) SLP(C)No.30142/2015 (XIV) SLP(C)No.30128/2015 (XIV) SLP(C)No.30203/2015 (XIV) C.A.No.4835/2015 (IV) C.A.No.4836/2015 (IV) SLP(C)No.25289/2015 (IV-B) S.L.P.(C)…………..CC No.9842/2016 (IV-B) SLP(C)No. 22356/2015 (IV-B) SLP(C)No. 31678/2015 (XIV) SLP(C)No. 4705/2016 (XIV) 9 SLP(C)Nos.30577-30580/2015 (IV-B) SLP(C)No.27389/2015 (XIV) SLP(C)No.27383/2015 (XIV) SLP(C)No.34787/2015 (XIV) SLP(C)No.22527/2015 (XIV) (With appln. for impleadment) SLP(C)Nos.10190-10200/2017 (IV-B) (With appln.(s) for c/delay in filing and refiling SLP, c/delay in filing substitution appln., substitution, permission to file addl. documents and exemption from filing O.T. and intervention) SLP(C)No.38290/2016 (XIV) SLP(C)No.9571/2016 (IV-B) SLP(C)No.15127/2016 (IV-B) SLP(C)No.15144/2016 (IV-B) SLP(C)No.15131/2016 (IV-B) SLP(C)No.15139/2016 (IV-B) (With appln.(s) for substitution) SLP(C)No.15117/2016 (IV-B) SLP(C)No.15140/2016 (IV-B) (With appln.(s) for c/delay in filing substitution appln. and substitution) SLP(C)No.9570/2016 (IV-B) SLP(C)No.15143/2016 (IV-B) SLP(C)No.15119/2016 (IV-B) SLP(C)No.15141/2016 (IV-B) SLP(C)No.15142/2016 (IV-B) (With appln.(s) for taking addl. documents on record and for exemption from filing c/c of the impugned judgment) SLP(C) No.16425/2016 (IV-B) (With appln.(s) for c/delay in filing substitution appln., substitution and exemption from filing O.T.) SLP(C) No.23097/2016 (XIV) SLP(C) No.15126/2016 (IV-B) (With appln.(s) for exemption from filing c/c of the impugned judgment) SLP(C) No. 15113/2016 (IV-B) 10 (With appln.(s) for c/delay in filing substitution appln. and substitution to bring on record LRs. of Respondent, for taking addl. documents on record and for exemption from filing c/c of the impugned judgment) SLP(C)No.16438/2016 (IV-B) (With appln.(s) for c/delay in filing substitution appln. & substitution, for taking addl. documents on record and for exemption from filing c/c of the impugned judgment) SLP(C)No.15125/2016 (IV-B) (With appln.(s) for c/delay in filing substitution appln., substitution, for c/delay in filing SLP, exemption from filing O.T., for taking addl. documents on record and for exemption from filing c/c of the impugned judgment) SLP(C)No.15118/2016 (IV-B) SLP(C)No.15124/2016 (IV-B) SLP(C)No.15112/2016 (IV-B) SLP(C)No.23846/2016 (IV-B) (With appln.(s) for taking addl. documents on record and exemption from filing c/c of the impugned judgment) SLP(C)No.11824/2016 (IV-B) (With appln.(s) for c/delay in filing substitution appln., substitution and exemption from filing O.T.) SLP(C)Nos.15213-15217/2017 (IV-B) (With appln.(s) for c/delay in filing and refiling SLPs) SLP(C)No.17324/2016 (XIV) SLP(C)No.38368/2016 (XIV) SLP(C)Nos.5182-5184/2017 (IV-B) (With appln.(s) for c/delay in filing substitution appln., substitution to bring on record LRs. of deceased Respondent, permission to file vakalatnama on behalf of LRs. and for exemption from filing O.T.) SLP(C)Nos.19804-19805/2016 (IX) (With appln.(s) for intervention) SLP(C)Nos.22127-22128/2016 (IX) SLP(C)Nos.21997-21998/2016 (IX) W.P.(C) No. 602/2017 (X) (With appln.(s) for stay and exemption from filing O.T.) SLP(C)No……….D.No(s).24901/2017 (IV-B) (With appln.(s) for c/delay in filing and refiling SLP and exemption from filing c/c of the impugned judgment) 11 Item No.56 :
C.A.No.20982/2017Date : 16-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s)/Appellant(s) :
Mr. S.K.Jain,Sr.Adv.
Mr. Pankaj Sharma,Adv.
Mr. Puneet Jain,Adv.
Mr. Abhinav Gupta,Adv.
Mr. Harsh Jain,Adv.
Mr. Bankey Bihari,Adv.
For Ms. Pratibha Jain,AOR
Mr. Dhruv Mehta,Sr.Adv.
Mr. Tanvir Nayar,Adv.
Mr. Vikas Mehta,AOR
Mr. Sandeep Chabbra,Adv.
Mr. Prashant Singh,Adv.
Mr. Anubhav Ray,Adv.
Mr. P.S.Patwalia,ASG.
Mr. Sanjay Kapur,Adv.
Ms. Megha Karnwal, Adv.
Ms. Mansi Kapur,Adv.
Mr. P.S. Patwalia,ASG
Mr. B.K. Satija,AOR (AAG)
Mr. Anil Grover,Adv.(AAG)
Mr. Ajay Bansal,Adv.(AAG)
Mr. Abhinash Jain,Adv.(AAG)
Mr. Anil Grover,Adv.(AAG)
Mr. Birendra Kumar Choudhary,Adv.(AAG)
Mr. Anish Kumar Gupta,Adv.
Mr. Avdhesh Kumar Singh,Adv.
Mr. Chandra Shekhar Suman,Adv.
Mr. Shekhar Raj Sharma,Adv.
Mr. R.K. Rajwanshi,Adv.
Ms. Deepshikha Bharati,Adv.
Mr. Gaurav Yadav,Adv.
Mr. Vijay Pratap Yadav,Adv.
Mr. Sanjay Kumar Visen,AOR
Ms. Noopur Singhal,Adv.
Mr. Satish Kumar,Adv.
Dr. Monika Gusain,Adv.
Mr. Hemant Gupta,Adv.
12
Mr. Amit Kumar, Adv.
Mr. Ram Kumar Tripathi,Adv. Mr. Ajay Bansal,AAG.
Ms. Veena Bansal,Adv.
Mr. Gaurav Yadav,Adv.
Mr. Vijay Pratap Yadav,Adv.
Mr. Amrendra Sharan,Sr.Adv. Mr. Vishnu B. Saharya,Adv. Mr. Visesh B. Saharya,Adv. for M/s. Saharya & Co.,AOR Mr. Siddharth Singla,AOR Mr. Ashwani Kumar,AOR Mr. Ravinder Nain,Adv. Mr. Naveen Kumar,Adv.
Mr. Jay Kr. Bhardwal,Adv.
Mr. Kuldip Singh,AOR Ms. Garima Prashad,AOR Ms. Binu Tamta,AOR Mr. Abhinash Jain,AAG. Mr. Arun Bhardwaj,AAG. Mr. Piyush Hans,Adv.
Mr. Vishwa Pal Singh,AOR Mr. Ashish Pandey,Adv. Mr. Ronak Karanpuria,Adv. Mr. Gauraan Bhardwaj,Adv.
Ms. Rashmi Chopra,Adv. Ms. Asiya,Adv.
Ms. Rachana Srivastava,AOR Mr. Sukrit Kapoor,Adv. Ms. Sudipta Sarkar,Adv.
Mr. Sudhanshu S. Choudhari,AOR Mr. Shakul R. Ghatole,Adv. Ms. Surabhi Guleria,Adv.
Mr. Jaikriti S. Jadeja,AOR Mr. S. Wasim A. Qadri,Adv. Mr. Jubair Ahmad Khan,Adv. Mr. Zaid Ali,Adv.
Mr. Tamim Qadri,Adv.
Mr. Mudasir Nabi,Adv.
Mr. Saeed Qadri,Adv.
Mr. Syed Faizan Ali,Adv.13
For Mr. Lakshmi Raman Singh,AOR For Respondent(s) Mr. V. Giri,Sr.Adv.
Mr. Sibo Sankar Mishra,AOR Mr. Niranjan Sahu,Adv.
Mr. Mukul Rohatgi,Sr.Adv. Mr. C.U. Singh,Sr.Adv. Mr. Nikhil Rohatgi,Adv. Mr. Shashank Khurana, Adv. Mr. Sandeep Narain,Adv. Ms. Anjali Agarwal,Adv. For M/s. S. Narain & Co.,AOR Mr. Mukul Rohatgi,Sr.Adv. Mr. Randeep Rai,Sr.Adv. Ms. Ruby Singh Ahuja,Adv. Ms. Deepti Sarin,Adv.
Ms. Aakanksha Munjhal,Adv. Mr. Siddhant Gupta,Adv. Ms. Manik Karanjawala,Adv. For M/s. Karanjawala & Co.,AOR Mr. Arvind Bhatt,Adv.
Mr. D.P. Mohanty,Adv.
Ms. Swati Bhardwaj,Adv. Mr. Sarthak Gaur,Adv.
For M/s. Parekh & Co.,AOR Mr. Puneet Bali,Sr.Adv. Mr. Aditya Soni,Adv.
For Mr. Shree Pal Singh,AOR Mr. Jayant Bhushan,Sr.Adv. Mr. Manish K. Bishnoi,Adv. Ms. Ila Haldia,Adv.
Mr. Devansh Srivastava,Adv.
Mr. Vinay Navare,Adv.
Ms. Gwen Karthika,Adv. Ms. Deeplaxmi Matwankar,Adv. Dr. Ravindra Chingale,Adv. For Ms. Abha R. Sharma,Adv.
Mr. A. Tewari,Adv.
Ms. Eliza Bar,Adv.
Mr. Shree Pal Singh,AOR Dr. M.K. Ravi,Adv.
Mr. Ankur Bansal,AOR Mr. Ram Swarup Sharma,AOR 14 Ms. Anubha Agrawal,AOR Dr. Sudhir Bisla,Adv.
Ms. Sumitra Bisla,Adv. Mr. Kamal Mohan Gupta,AOR Ms. Radhika Churvedi,Adv. Mr. Hitesh Kumar Sharma,Adv. Mr. S.K. Rajora,Adv.
Ms. Meenakshi Arora,Sr.Adv. Mr. Mohit D. Ram,Adv.
Ms. Monisha Handa,Adv. Mr. Bhagirath N. Patel,Adv.
Ms. Anu Gupta,AOR Mrs. Santosh Singh,AOR Mr. Jagjit Singh Chhabra,AOR Mr. Puneet Sharma,AOR Mr. Atul Kumar,AOR Ms. Sweety Singh,Adv.
Ms. Archana Kumari,Adv. Mr. Rahul Pandey,Adv.
Ms. Bushna Perveen,Adv. Mr. Sankalp Aggarwal,Adv.
Dr. M.S. Verma,Adv.
Mr. N.N. Jha,Adv.
Ms. Shashi Singh,Adv.
Ms. Ranjana Vohra,Adv.
Mr. M.L. Sharma,Adv.
Mr. Dinesh Verma,Adv.
Mr. Subhasish Bhowmick,AOR Mr. Ranbir Singh Yadav,Adv. Mr. Puran Mal Saini,Adv. Mr. P. Kakra,Adv.
Ms. Anzu K. Varkey,Adv. Mr. Rishi Chawla,Adv.
Mr. Punit Dutt Tyagi,AOR Mr. E.C. Agrawala,AOR Mr. Dushyant Parashar,AOR Mr. Pradeep Misra,AOR Mr. Rao Ranjit,AOR 15 Mr. Braj Kishore Mishra,Adv. Ms. Aparna Jha,Adv.
Mr. Abhishek Yadav,Adv.
Mr. B. Krishna Prasad,AOR Mr. Rabin Majumder,AOR Mr. Kedar Nath Tripathy,AOR Mr. Arun Sharma,Adv.
Mr. Amit Andley,Adv.
Ms. Tatini Basu,AOR Mr. Saurabh Mishra,AOR Mr. Abhishek Singh,Adv. Mr. Onkar Singh,Adv.
Mr. Ankit Swarup,Adv.
Ms. Tanya Swarup,Adv.
Mr. Arjun Krishnan,AOR Mr. M.R. Shamshad,AOR Mr. Aditya Samaddar,Adv. Ms. Rimjhim Naudial,Adv.
Mr. Daya Krishan Sharma,AOR Mr. Rohit Vats,Adv.
Ms. Monika Sharma,Adv. Mr. Rajesh Saharan,Adv.
Mr. Nishant Ramakantrao Katneshwarkar,AOR Mr. Gagan Gupta,AOR Mr. Sumit Bansal,Adv.
Ms. Richa Oberoi,Adv.
Mr. Baldev Atreya,Adv. Mr. Deepak Goel,AOR Mr. Kamal Kumar Pandey,Adv.
Mr. Siddharth Mittal,AOR Mr. Nayan Nepal,Adv.
Mr. Mishra Saurabh,AAG Mr. Arjun Garg,AOR Mr. Manish Yadav,Adv.
Mr. Aakash Nandolia,Adv. Mr. Ankit Kr. Lal,Adv.16
Mr. Ajay Pal,AOR Mr. Sudhanshu S. Choudhari,AOR Mr. Shakul R. Ghatole,Adv. Ms. Surabhi Guleria,Adv.
Mr. Ankur Mittal,Adv.
Mr. Jasbir Singh Malik,Adv. Mr. Abhishek Pareek,Adv. Mr. Anil Kumar Khanna,Adv. Ms. Usha Nandini V.,Adv.
UPON hearing the counsel the Court made the following O R D E R SLP(C)Nos.20920/2011, 26574-26575/2011, 28993/2011 :
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed. Pending application, if any, stands disposed of.
C.A.No.2340/2018 @ SLP(C)No.30192/2015, C.A.No.2341/2018 @ SLP(C)No.30142/2015, C.A.No.2342/2018 @ SLP(C)No.30128/2015, C.A.No.2343/2018 @ SLP(C)No.30203/2015, C.A.No.2408/2018 @ SLP(C)No.5573/2018 @ CC No.9842/2016, C.A.No.4836/2015, C.A.No.2344/2018 @ SLP(C)No.22527/2015, C.A.No.2351/2018 @ SLP(C)No.4705/2016, C.A.No.2352/2018 @ SLP(C)No.38290/2016, C.A.No.2381/2018 @ SLP(C)No.9571/2016, C.A.No.2382/2018 @ SLP(C)No.15144/2016, C.A.No.2383/2018 @ SLP(C)No.15131/2016, C.A.No.2384/2018 @ SLP(C)No.15139/2016, C.A.No.2385/2018 @ SLP(C)No.16425/2016, C.A.No.2386/2018 @ SLP(C)No.15117/2016, 17 C.A.No.2387/2018 @ SLP(C)No.15140/2016, C.A.No.2388/2018 @ SLP(C)No.9570/2016, C.A.No.2389/2018 @ SLP(C)No.15113/2016, C.A.No.2391/2018 @ SLP(C)No.16438/2016, C.A.No.2392/2018 @ SLP(C)No.15119/2016, C.A.No.2393/2018 @ SLP(C)No.15126/2016, C.A.No.2394/2018 @ SLP(C)No.15125/2016, C.A.No.2395/2018 @ SLP(C)No.15118/2016, C.A.No.2396/2018 @ SLP(C)No.15124/2016, C.A.No.2397/2018 @ SLP(C)No.15112/2016, C.A.No.2398/2018 @ SLP(C)No.11824/2016, C.A.No.2399/2018 @ SLP(C)No.15143/2016, C.A.No.2400/2018 @ SLP(C)No.15141/2016, C.A.No.2401/2018 @ SLP(C)No.15142/2016, C.A.No.2353/2018 @ SLP(C)No.17324/2016, C.A.No.2354/2018 @ SLP(C)No.38368/2016, C.A.No.2402/2018 @ SLP(C)No.23846/2016, C.A.No.2355/2018 @ SLP(C)No.23097/2016, C.A.No.2410/2018 @ SLP(C)No.5577/2018 @ D.24901/2017 Leave granted.
The civil appeals are allowed in terms of the signed order.
WP(C) No.602/2017 :
The writ petition is disposed of in terms of the signed order.
SLP(C)Nos.10742/2008, 31678/2015, 27389/2015, 27383/2015, 34787/2015, 15127/2016, 5182-5184/2017 :
List on 19.2.2018.
C.A.Nos.4835/2015, SLP(C)Nos.25289/2015, 22356/2015, 30577- 80/2015, 10190-200/2017, 15213-17/2017, 19804-5/2016, 22127- 18 28/2016, 21997-98/2016 and C.A.No.20982/2017 :
List on 20.2.2018 (Sarita Purohit) (Jagdish Chander) Court master Branch Officer (Signed order is placed on the file)