Supreme Court - Daily Orders
Raghbir Singh & Anr. Etc. Etc. vs State Of Haryana & Anr. Etc on 22 August, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.11 COURT NO.2 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) No(s).12331-12338/2016
(Arising out of impugned final judgment and order dated 20/11/2015
in RFA No.3810, 3812, 3815, 6142, 6143, 6144 & 6534 of 2013 (O&M)
and RFA No.2252/2015 (O&M) passed by the High Court Of Punjab &
Haryana At Chandigarh)
RAGHBIR SINGH & ANR. ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. ETC Respondent(s)
(With office report)
WITH
SLP(C)No......../2016 (CC No.8088/2016)
SLP(C)No......../2016 (CC No.9488/2016)
(With appln.(s) for permission to file SLP, c/delay in filing
substitution appln. and substitution and Office Report)
SLP(C)No......../2016 (CC No.8109/2016)
SLP(C)No......../2016 (CC No.8105/2016)
SLP(C)No......../2016 (CC No.9502/2016)
SLP(C)No......../2016 (CC No.9506/2016)
SLP(C)No......../2016 (CC No.8096/2016)
SLP(C)No......../2016 (CC No.10384/2016)
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C)No.........../2016 (CC Nos.11714-11733/2016)
(Withappln.(s) for permission to file SLP, c/delay in filing
substitution appln. and substitution and Office Report)
Date : 22/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Neeraj Kumar Jain,Sr.Adv.
Mr. Sanjay Singh,Adv.
For Mr. Ugra Shankar Prasad,Adv.
Mr. Ravi Kant Jain,Adv.
Signature Not Verified
Mr. Vibhuti Sushant Gupta,Adv.
Digitally signed by
SARITA PUROHIT
Date: 2016.08.23
Mr. K.V. Kumar Swami,Adv.
16:51:07 IST
Reason: For Dr. Kailash Chand,Adv.
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Mr. Kamlesh Khatri,Adv.
For Dr. Kailash Chand,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Substitution allowed.
Permission to file SLPs is granted. The learned counsel for the petitioners seeks permission to withdraw these petitions so as to file review applications before the High Court.
Permission is granted.
The special leave petitions are disposed of as withdrawn.
(Sarita Purohit) (Sharda Kapoor)
Court Master Court Master
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