Supreme Court - Daily Orders
Ram Sarup (Since Deceased) Thro. Lr Etc vs State Of Haryana on 9 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
1
ITEM NO.3 COURT NO.3 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
Petition(s) for Special Leave to Appeal (C) No(s).26911-26914/2015
(Arising out of impugned final judgment and order dated 18-09-2012
in RFA NoS. 1798/1999, 1799/1999, 1800/1999, 1801/1999 passed by
the High Court Of Punjab & Haryana At Chandigarh)
RAM SARUP (SINCE DECEASED) THRO. LR ETC Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(IA 1/2015 FOR PERMISSION TO FILE SLP
IA 2/2015 FOR CONDONATION OF DELAY IN FILING
IA 3/2015 FOR APPLICATION FOR SUBSTITUTION
IA 4/2015 FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.
IA 5/2015 FOR EXEMPTION FROM FILING O.T.
IA 6/2015 FOR CONDONATION OF DELAY IN REFILING
WITH
SLP(C) No. 10253-10266/2013 (IV-B)
Date : 09-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. A.P. Bhandari, Adv.
Mr. Dinesh Verma, Adv.
Mr. Subhasish Bhowmick, AOR
Mr. Surinder Singh, Adv.
Mr. Arvind Gupta, Adv.
Mr. Devesh Kumar Tripathi, AOR
For Respondent(s) Dr. Monika Gusain, AOR
Ms. Manpreet Kaur Bhalla, Adv.
Mr. Tarun Kumar, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by NEETU KHAJURIA Date: 2018.02.09 It appears that there are several connected 17:27:24 IST Reason: matters which have to be heard analogously. Two of 2 the special leave petitions which are not listed today but are connected to the present special leave petitions are SLP(C) Nos.32367-32368 of 2014. Office to verify and list all the cases analogously for final disposal on 8th May, 2018.
(NEETU KHAJURIA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER BRANCH OFFICER