Supreme Court - Daily Orders
Chhotu Ram (D) Thr. Lrs. vs The State Of Haryana on 6 December, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.5 COURT NO.8 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).
22973/2016
(Arising out of impugned final judgment and order dated 01/05/2012
in RFA No. 1652/2011 passed by the High Court of Punjab & Haryana
at Chandigarh)
CHHOTU RAM (D) AND ANR Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 06/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Harikesh Singh,Adv.
Mr. Satyendra Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned on the condition that in the event of any enhancement, the petitioners shall not be entitled for any statutory benefits for the period of delay.
Application for substitution of the Legal Representatives of deceased petitioner is allowed.
Issue notice.
Tag with SLP(C) No.33017 of 2016 @ CC No.20414/2016.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by (RENU DIWAN) NARENDRA PRASAD COURT MASTER Date: 2016.12.07 14:15:14 IST ASSISTANT REGISTRAR Reason: