Supreme Court - Daily Orders
Ajeet Singh @ Jeet Singh vs The State Of Haryana And Ors. on 16 July, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2018
(Arising out of SLP(C) Nos.14298/2017)
AJEET SINGH @ JEET SINGH APPELLANT(S)
VERSUS
STATE OF HARYANA AND ORS. RESPONDENT(S)
O R D E R
1. In view of the order that we have proposed to pass we do not consider it necessary to issue notice in the present proceedings.
2. Leave granted.
3. The present appeal is allowed in terms of the order dated 06.12.2017 passed in Civil Appeal No.21014- 21016 of 2017 titled as 'Premwati & Ors. Etc. Etc. vs. State of Haryana & Anr. Etc.' Consequently, the impugned judgment and order of the High Court is set aside and the matter is remanded to the High Court for fresh disposal in accordance with the directions and observations contained in the order dated 06.12.2017. The High Court is requested to decide the matter as expeditiously as its business would permit.
....................,J.
(RANJAN GOGOI) Signature Not Verified ....................,J.
Digitally signed by NEETU KHAJURIA Date: 2018.07.16 (R. BANUMATHI) 18:05:58 IST Reason: NEW DELHI JULY 16, 2018 ITEM NO.4 COURT NO.2 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). 14298/2017
(Arising out of impugned final judgment and order dated 02-11-2015 in RFA No. 8887/2014 passed by the High Court Of Punjab & Haryana At Chandigarh) AJEET SINGH @ JEET SINGH Petitioner(s) VERSUS THE STATE OF HARYANA AND ORS. Respondent(s) Date : 16-07-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Maruf Khan, Adv.
Mr. Prateek Tewari, Adv. Mr. Shashank Singh, Adv. Mr. Ravindra S. Garia, AOR For Respondent(s) Mr. Alok Sangwan, AAG Mr. Utkarsh Srivastava, Adv. Mr. Sunny Kadiyan, Adv. Dr. Monika Gusain, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)