Supreme Court - Daily Orders
Surinder Kumar Etc. vs State Of Haryana . on 11 February, 2015
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
ITEM NO.2 COURT NO.3 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.Nos.7-12/2014, I.A.Nos.13-18/2014 in SLP(C)Nos.4272-4277/2010
SURINDER KUMAR ETC. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(For c/delay in filing application for restoration and restoration
and office report)
Date : 11/02/2015 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
[IN CHAMBER]
For Petitioner(s) Mr. Ravindra Keshavrao Adsure,Adv.(Not present)
For Respondent(s) Mr. Rajiv Kr. Singh,Adv.
Mr. Sanjay Kr. Visen,Adv.
Ms. Naresh Bakshi,Adv.(Not present)
Mr. Kamal Mohan Gupta,Adv.(Not present)
UPON hearing the counsel the Court made the following
O R D E R
Nobody appears for the petitioner.
Mr. Rajiv Kr. Singh, learned counsel, appears for the respondent-State.
Although, there is a delay of 523 days in filing the restoration application, considering the averment that judgment has already been rendered in the connected matters and they have been remanded to the High Court on 18.9.2013 for re-determination of the market value of the Signature Not Verified lands in question, the prayer for condoning the delay in Digitally signed by Sarita Purohit Date: 2015.02.19 11:40:24 IST Reason: restoration is allowed on the condition that the petitioner shall take the required steps as per office 1 note, within four weeks from today.
If the steps are taken within the stipulated period, the application for restoration of the Special Leave Petitions shall also stand allowed and the matters will be restored to their original numbers.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
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