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Gajraj Singh (Dead) Thr. L.R'S vs State Of Haryana And Others on 27 July, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit

     ITEM NO.37                                COURT NO.7                     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). 9253/2015

     (Arising out of impugned final judgment and order dated 09/12/2010
     in RFA No. 2985/2009 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     GAJRAJ (DEAD) THR. L.R'S & ORS.                                           Petitioner(s)

                                                       VERSUS

     STATE OF HARYANA AND OTHERS                                               Respondent(s)

     I.A. 1-9/2015(with permission to file SLP, substitution of LRs. Of
     deceased petitioner, c/delay in filing substitution application and
     office report)

     Date : 27/07/2015 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                    Mr. Siddharth Mittal,Adv.
                                          Ms. Usha Nandini V.,Adv.
     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                                  O R D E R

Permission to file special leave petition is granted. Since the delay in filing the special leave petition is about four years, the delay is condoned subject to payment of costs of Rs.10,000/- with the Supreme Court Employees' Welfare Mutual Fund, within four weeks from today.

Subject to compliance of the above condition, let notice be issued on the application for condonation of delay in filing substitution applications, application for substitution as well as on the special leave petition.

             (NARENDRA PRASAD)                                        (SHARDA KAPOOR)
               COURT MASTER                                            COURT MASTER