Supreme Court - Daily Orders
Puran Singh And Ors Etc Etc vs Puran Singh Etc Etc on 25 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.30 COURT NO.11 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)......CC No(s).
7618-7629/2016
(Arising out of impugned final judgment and order dated 04/09/2015
in RFA No. 7170/2014 04/09/2015 in RFA No. 7171/2014 04/09/2015 in
RFA No. 3304/2014 04/09/2015 in RFA No. 5968/2014 04/09/2015 in RFA
No. 3022/2014 04/09/2015 in RFA No. 3018/2014 04/09/2015 in RFA No.
3306/2014 04/09/2015 in RFA No. 3305/2014 04/09/2015 in RFA No.
3308/2014 04/09/2015 in RFA No. 3017/2014 04/09/2015 in RFA No.
7169/2014 04/09/2015 in RFA No. 3307/2014 passed by the High Court
Of Punjab & Haryana At Chandigarh)
PURAN SINGH AND ORS ETC ETC Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 25/04/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Arguing counsel
with Mr. Shankar Divate, Adv.
(Appearance not given despite request)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
However, we direct the Reference Court to dispose of the Signature Not Verified Reference pending before it, and which is the subject matter of Digitally signed by JAYANT KUMAR ARORA Date: 2016.04.27 15:24:06 IST Reason: these Special Leave Petitions, within six months from the date of production of a copy of this order before the Reference 2 Court.
A copy of this order be given Dasti to the learned counsel for the petitioners.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master