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Supreme Court - Daily Orders

State Of Haryana And Ors. vs Karambir Nain And Anr. on 5 March, 2020

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                   1

     ITEM NO.11                            COURT NO.7                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

     Petition(s) for Special Leave to Appeal (C)                No(s).    32734/2014

     (Arising out of impugned final judgment and order dated 11-07-2014
     in CWP No. 5573/2014 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     STATE OF HARYANA AND ORS.                                        Petitioner(s)

                                                  VERSUS
     KARAMBIR NAIN AND ANR.                                              Respondent(s)

     WITH
     Diary No(s). 33490/2018 (IV-B)
     (IA No.154362/2018-CONDONATION OF DELAY IN FILING and IA
     No.154363/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

      Diary No(s). 41870/2018 (IV-B)
     (FOR ADMISSION and I.R. and IA No.180419/2018-CONDONATION OF DELAY
     IN FILING and IA No.180420/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 05-03-2020 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)              Ms. Nidhi Gupta, AAG
                                    Ms. Neha Tyagi, Adv.
                                    Mr. Vishwa Pal Singh, AOR

     For Respondent(s)              Mr.   Parveen Kumar Aggarwal, Adv.
                                    Mr.   Abhishek Grover, Adv.
                                    Mr.   Pareekshit Bishnoi, Adv.
                                    Mr.   Hage Nanya, Adv.
                                    Mr.   Sanjay Jain, AOR

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Heard counsel for the parties. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.03.06 17:30:31 IST Delay condoned.

Reason:

We are not inclined to interfere with the impugned order(s).

2

We are of the opinion that the order passed by the High Court is a self contained and self operating dispensation whereunder the State must examine the case of each vendor on its own merits and in conformity with the directions given by the High Court. We order accordingly.

The special leave petition(s) and pending applications are accordingly dismissed.




 (NEETU KHAJURIA)                       (VIDYA NEGI)
   COURT MASTER                         COURT MASTER