Supreme Court - Daily Orders
Smt. Murti Devi (Dead) Through Lrs vs State Of Haryana on 7 November, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.31 COURT NO.6 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).
18142/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 13/12/2006
IN RFA NO. 1313/2002 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
SMT. MURTI DEVI (DEAD) THROUGH LRS PETITIONER(S)
VERSUS
STATE OF HARYANA AND ORS RESPONDENT(S)
I.A. 1/2016(WITH C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 07/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Somvir Singh Deswal, Adv.
Mr. Satbir Singh Dillania, Adv.
Ms. Amit Kumari, Adv.
Mr. Nischal Kumar Neeraj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
There is inordinate delay of 3468 days in filing the Special Leave Petition for which no satisfactory explanation has been furnished. The Special Leave Petition is, accordingly, dismissed on the ground of delay.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.11.08
17:46:08 IST
Reason: