Supreme Court - Daily Orders
State Of Haryana vs Dalip Singh And Anr.. Etc. Etc. on 6 January, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.39 COURT NO.10 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)......CC No(s).
25229-25246/2016
(Arising out of impugned final judgment and order dated 09/02/2016
in RFA No. 1526/2012 09/02/2016 in RFA No. 1527/2012 09/02/2016 in
RFA No. 1528/2012 09/02/2016 in RFA No. 1529/2012 09/02/2016 in RFA
No. 1530/2012 09/02/2016 in RFA No. 1531/2012 09/02/2016 in RFA No.
1532/2012 09/02/2016 in RFA No. 1533/2012 09/02/2016 in RFA No.
1534/2012 09/02/2016 in RFA No. 1535/2012 09/02/2016 in RFA No.
1536/2012 09/02/2016 in RFA No. 1537/2012 09/02/2016 in RFA No.
1538/2012 09/02/2016 in RFA No. 1539/2012 09/02/2016 in RFA No.
1575/2012 09/02/2016 in RFA No. 1720/2012 09/02/2016 in RFA No.
1964/2012 09/02/2016 in RFA No. 6218/2012 passed by the High Court Of
Punjab & Haryana At Chandigarh)
STATE OF HARYANA Petitioner(s)
VERSUS
DALIP SINGH AND ANR.. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 06/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Anil Grover, AAG
Mr. Gaurav Yadav, Adv.
Mr. Sanjay Kumar Visen,Adv.
Ms. Noopur Singhal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed. Signature Not Verified Pending applications, if any, stand disposed of.
Digitally signed by SUKHBIR PAUL KAUR Date: 2017.01.07 12:10:03 IST Reason: [TAPAN KR.CHAKRABORTY] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S.