Supreme Court - Daily Orders
Rajender Singh Etc. vs State Of Haryana & Ors. Etc. on 9 May, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NOS.30+54 COURT NO.11 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C)......... of 2016
(CC Nos. 8634-8635/2016)
(Arising out of impugned final judgment and order dated 03/11/2015
in RFA No. 5282/2011 passed by the High Court of Punjab & Haryana
at Chandigarh)
RAJENDER SINGH ETC. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
SLP(C) No. 13327-13328/2016
(With Office Report)
with
SLP ( C).....Nos. 8807-8810/2016
(with appln. for c/delay in filing substitution appln. and
permission to file SLP and substitution and office report)
with
SLP ( C).....Nos. 8938-8959
(with appln. for c/delay in filing substitution appln. and
permission to file SLP and setting aside an abatement and
substitution and office report)
Date : 09/05/2016 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Aditya Singh,Adv.
Mr. Rajiv Dalal, Adv.
Mr. Vikas Verma, Adv.
Mr. Sanjeev K. Saroha, Adv.
Ms. Kirti Kumar, Adv.
Signature Not Verified
Mr. Anjani Kumar Mishra,Adv.
Digitally signed by
Rajni Mukhi
Date: 2016.05.10
18:13:59 IST
Reason: Mr. Ugra Shankar Prasad, Adv.
For Respondent(s)
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP (C)....CC Nos. 8807-8810/2016 and 8938-8959/2016 is granted.
Abatement is set aside.
Delay condoned.
Applications for substitution are allowed. Issue notice.
Tag with SLP (C) No. 11275/2016.
(Rajni Mukhi) (Renu Diwan)
SR. P.A. COURT MASTER