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Pat Ram vs The State Of Haryana on 5 July, 2018

Bench: Arun Mishra, Navin Sinha

                                           IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION



                               CIVIL APPEAL NOS.6460-6464 OF 2018
                 (Arising out of SLP(C)Nos.17350-17354/2018 @ D.No.19464/2018)



                         HARYANA STATE INDUSTRIAL AND
                         INFRASTRUCTURE DEVELOPMENT
                         CORPORATION LTD. & ORS.                     ... APPELLANT(S)


                                                         VS.


                         DAL CHAND ETC.ETC.                          ... RESPONDENT(S)



                                                    O R D E R

1. Delay condoned.

2. Leave granted.

3. We are not issuing notice as we do not want to burden the respondents unnecessarily. In view of the fact that the case is covered by the decision of this Court rendered on 21.9.2017 in Civil Appeal Nos………/2018 @ SLP(C)Nos.20497- 20500 of 2016 (Bharti & Anr.Etc.Etc. Vs. The State of Haryana & Ors.) and batch, the instant appeals are allowed.

4. Pending application, if any, shall stand disposed of accordingly.

..2/-

SARITA PUROHIT Date: 2018.07.11 17:09:21 IST Reason:  .2.

5. The respondents are at liberty to draw the attention of this Court, given the respondents find that the case is not covered by the aforesaid decision.

...........................J. [ARUN MISHRA] ...........................J. [NAVIN SINHA] New Delhi;

5th July, 2018.

ITEM NO.4 + 59             COURT NO.8                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

Item No.4 :

SPECIAL LEAVE PETITION (CIVIL) ….…./2018 (Diary No(s). 14531/2018) (Arising out of impugned final judgment and order dated 02-02-2017 in RFA No. 4304/2016 passed by the High Court Of Punjab & Haryana At Chandigarh) PAT RAM & ANR. Petitioner(s) VERSUS THE STATE OF HARYANA & ORS. Respondent(s) (With application for c/delay in filing SLP) WITH Diary No(s). 14529/2018 (IV-B) (With application for c/delay in filing SLP) Item No.59 :

SLP(C)No……….D.No.19464/2018 (With appln.(s) for c/delay in filing SLP) Date : 05-07-2018 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Devashish Bharuka,AOR For Respondent(s) Mr. Alok Sangwan,Adv. (AAG) Dr. Monika Gusain,AOR Mr. Sunny Kadiyan,Adv.

Mr. Utkarsh Srivastava,Adv.

UPON hearing the counsel the Court made the following O R D E R SLP(C)No……….D.Nos.14531 & 14529 of 2018 :

Delay condoned.

..2/-

 .2.

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.

SLP(C)Nos.....................D.No.19464/2018 :

1. Delay condoned.

2. Leave granted.

3. The appeals are allowed in terms of the signed order.

(Sarita Purohit) (Jagdish Chander) Court Master Branch Officer (Signed order in D.No.19464/2018 is placed on the file)