Supreme Court - Daily Orders
The State Of Haryana vs Rajbir Singh on 9 February, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.18 COURT NO.11 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39907/2017
(Arising out of impugned final judgment and order dated 14-12-2016
in CWP No. 22038/2013 (O&M)passed by the High Court Of Punjab &
Haryana At Chandigarh)
THE STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
RAJBIR SINGH & ANR. Respondent(s)
(IA No.836/2018-CONDONATION OF DELAY IN FILING and IA
No.837/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 09-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Dr. Monika Gusain, AOR
Ms. Manpreet Kaur Bhalla,Adv.
Mr. Tarun Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
This petition is disposed of in terms of the judgment of this Court dated 8th February, 2018 in Civil Appeal No. 20982 of 2017 Indore Development Authority Vs. Shailendra(Dead) Through Lrs. & Ors. as it is stated that the matter is covered thereby.
Pending application(s), if any, shall also stand disposed of.
If aggrieved, respondents are at liberty to Signature Not Verified move this Court.
Digitally signed by MADHU BALA Date: 2018.02.10 11:29:23 IST Reason:(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER