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Supreme Court - Daily Orders

The State Of Haryana And Ors. vs Swaran Jyoti Ews Cooperative Group ... on 3 January, 2017

Bench: R.K. Agrawal, R. Banumathi

     ITEM NO.19                            COURT NO.10                   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)....../2017
                                            (CC No.22015/2016)

     (Arising out of impugned final judgment and order dated 24/02/2016
     in CWP No. 26764/2014 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     STATE OF HARYANA AND ORS.                                           Petitioner(s)

                                                   VERSUS

     SWARAN JYOTI, EWS COOPERATIVE GROUP HOUSING
     SOCIETY AND ANR.                                                     Respondent(s)
     I.A. 1/2016(with c/delay in filing slp)


     Date : 03/01/2017 This application was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE R.K. AGRAWAL
                         HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)              Mr.   Arun Bhardwaj,AAG
                                    Mr.   Sumit Sharma,Adv.
                                    Mr.   Ashish Pandey,Adv.
                                    Mr.   Ronak Karanpuria,Adv.
                                    Mr.   Narendra D.,Adv.
                                    Mr.   Vishwa Pal Singh,Adv.

     For Respondent(s)              Mr. Manish Pitale,Adv.
                                    Mr. Rajat Gour,Adv.
                                    Mr. Chander Shekhar Ashri,Adv.


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

As prayed, four weeks' time is granted to file additional documents.

(Anita Malhotra) Signature Not Verified (Chander Bala) Court Master Digitally signed by ANITA MALHOTRA Date: 2017.01.04 Court Master 16:15:01 IST Reason: