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District Education Officer, Sonepat On ... vs Om Prakash (Dead) Thr. Lrs. on 24 April, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.35                              COURT NO.8                   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)....../2015
                                   (CC No(s). 2228/2015)
     (Arising out of impugned final judgment and order dated 29/07/2013
     in CRP No. 4482/2013 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     DISTRICT EDUCATION OFFICER, SONEPAT ON BEHALF OF STATE OF HARYANA
                                                           Petitioner(s)

                                                       VERSUS

     OM PRAKASH (DEAD) THR. LRS.                        Respondent(s)
     I.A. 1/2015(with c/delay in filing SLP & Exemption from filing
     O.T., substitution, impleadment and c/delay in filing substitution)

     Date : 24/04/2015 This application was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                Mr.   Arun Bhardwaj,AAG
                                      Ms.   Kiran Ahlawat,Adv.
                                      Mr.   Ashwani K. Upadhyay,Adv.
                                      Mr.   Piyush Gaur,Adv.
                                      Mr.   Rajesh Bhardwaj,Adv.
                                      Dr.   Monika Gusain,Adv.
     For Respondent(s)
               UPON hearing the counsel the Court made the following
                                  O R D E R

Exemption from filing O.T is allowed. Delay in filing the special leave petition is condoned.

Delay in filing substitution of the L.R.s of deceased Respondent No.1 is condoned.

I.A. for substitution is allowed. I.A. for impleadment is allowed. Issue notice.

There shall be stay of operation of the Digitally signed by Madhu Bala Date: 2015.04.25 12:44:49 IST impugned order of the High Court.

                      (MADHU BALA)                                     (ASHA SONI)
                      COURT MASTER                                     COURT MASTER