Supreme Court - Daily Orders
Baljit Singh vs The State Of Punjab on 7 May, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.59 COURT NO.4 SECTION IV-B
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). 1798/2018
(Arising out of impugned final judgment and order dated 12-01-2018
in CWP No. 12664/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
BALJIT SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(IA No.31011/2018-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)
WITH
SLP(C) No. 2152/2018 (IV-B)
SLP(C) No. 2115/2018 (IV-B)
SLP(C) No. 4428/2018 (IV-B)
SLP(C) No. 4077/2018 (IV-B)
(FOR I.R. and IA No.19013/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 3810/2018 (IV-B)
SLP(C) No. 3839/2018 (IV-B)
SLP(C) No. 3789/2018 (IV-B)
(FOR I.R. and IA No.18004/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 3801/2018 (IV-B)
SLP(C) No. 3796/2018 (IV-B)
SLP(C) No. 3802/2018 (IV-B)
SLP(C) No. 3868/2018 (IV-B)
SLP(C) No. 3861/2018 (IV-B)
SLP(C) No. 3856/2018 (IV-B)
Signature Not Verified
SLP(C) No. 3863/2018 (IV-B)
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.05.07
17:31:21 IST
Reason:
SLP(C) No. 3867/2018 (IV-B)
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SLP(C) No. 3864/2018 (IV-B)
SLP(C) No. 3880/2018 (IV-B)
SLP(C) No. 3774/2018 (IV-B)
SLP(C) No. 3848/2018 (IV-B)
SLP(C) No. 3769/2018 (IV-B)
SLP(C) No. 3890/2018 (IV-B)
SLP(C) No. 3794/2018 (IV-B)
SLP(C) No. 3815/2018 (IV-B)
SLP(C) No. 3833/2018 (IV-B)
SLP(C) No. 3792/2018 (IV-B)
SLP(C) No. 3807/2018 (IV-B)
SLP(C) No. 3805/2018 (IV-B)
SLP(C) No. 3791/2018 (IV-B)
SLP(C) No. 3795/2018 (IV-B)
SLP(C) No. 3825/2018 (IV-B)
SLP(C) No. 3832/2018 (IV-B)
SLP(C) No. 3813/2018 (IV-B)
SLP(C) No. 3806/2018 (IV-B)
SLP(C) No. 3824/2018 (IV-B)
SLP(C) No. 3808/2018 (IV-B)
SLP(C) No. 3803/2018 (IV-B)
SLP(C) No. 3834/2018 (IV-B)
SLP(C) No. 3930/2018 (IV-B)
SLP(C) No. 4446/2018 (IV-B)
(FOR I.R. and IA No.20740/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 07-05-2018 These petitions were called on for hearing
today.
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CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Gurminder Singh, Sr. Adv.
Mr. Pushpinder Singh, Adv.
Ms. Shalini Kaul, AOR
Mr. Gurminder Singh, Sr. Adv.
Ms. Kaveeta Wadia, AOR
Mr. R.P.S. Bara, Adv.
Mr. Shashank Tripathi, Adv.
Mr. Merusagar Samantaray, AOR
Mr. Nikhil Jain, AOR
For Respondent(s) Mr. P. Chidambaram, Sr. Adv.
Mr. H.P. Raval, Sr. Adv.
Ms. Rameeza Hakeem, AAG
Ms. Uttara Babbar, AOR
Ms. Akanksha Choudhary, Adv.
Ms. Bhavana Duhoon, Adv.
Mr. Aditya Arora, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing c/c of the impugned judgment is allowed. It is stated by Mr. P. Chidambaram, learned senior counsel appearing on behalf of State of Punjab that the offer is made to the petitioners to resolve the entire controversy. This offer was also made before the High Court and forms part of the impugned judgment of the High Court. It is mentioned in para 6 of the impugned judgment and order of the High Court. 3 The offer is to the following effect:
“The petitioners will surrender their respective contracts after receiving in advance the profit for the balance term of their respective contract as per the agreement. This could be worked out by multiplying the quantity of balance extractable minor mineral by the bid price and subtracting the expenses from it.” It is stated by learned senior counsel of the State of Punjab that this is a firm offer and will be put down on affidavit. The affidavit will be filed on or before 09.05.2018. The petitioners may proceed to take instructions on the basis of this firm offer without waiting for the affidavit.
List the matter on 10.05.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
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