Supreme Court - Daily Orders
Manak Chand (Now Deceased) Thr Lrs. And ... vs State Of Haryana And Anr. And Etc. Etc. on 27 April, 2018
Bench: Ranjan Gogoi, R. Banumathi, A.M. Khanwilkar
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).4570-4584 OF 2018
(Arising out of SLP(C) Nos.3387-3401/2018
MANAK CHAND (NOW DECEASED)
THR LRS. ETC. ETC. APPELLANT(S)
VERSUS
STATE OF HARYANA AND ANR. ETC. ETC. RESPONDENT(S)
O R D E R
1. In view of the order that we have proposed to pass we do not consider it necessary to issue notice in the present proceedings.
2. Leave granted.
3. The present appeals are allowed in terms of the order dated 06.12.2017 passed in Civil Appeal No.21014-21016 of 2017 titled as 'Premwati & Ors. Etc. Etc. vs. State of Haryana & Anr. Etc.' Consequently, the impugned judgment and order of the High Court is set aside and the matters are remanded to the High Court for fresh disposal in accordance Signature Not Verified Digitally signed by NEETU KHAJURIA with the directions and observations contained in the Date: 2018.05.02 16:48:42 IST Reason: order dated 06.12.2017. The High Court is requested 2 to decide the matters as expeditiously as its business would permit.
....................,J (RANJAN GOGOI) ....................,J.
(R. BANUMATHI) ....................,J.
(A.M. KHANWILKAR)
NEW DELHI
APRIL 27, 2018
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ITEM NO.10 COURT NO.3 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). 3387-3401/2018
(Arising out of impugned final judgment and order dated 18-11-2016
in RFA Nos. 1380/2016, 1381/2016, 1382/2016, 1383/2016, 1384/2016,
1385/2016, 1386/2016, 1387/2016, 1388/2016, 1389/2016, 1390/2016,
1392/2016, 1393/2016, 1394/2016, 1400/2016 passed by the High Court
Of Punjab & Haryana At Chandigarh) MANAK CHAND (NOW DECEASED) THR LRS. ETC. ETC. Petitioner(s) VERSUS STATE OF HARYANA AND ANR. ETC. ETC. Respondent(s) Date : 27-04-2018 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE A.M. KHANWILKAR For Petitioner(s) Mr. Daya Krishan Sharma, AOR Mr. Rohit Vats, Adv.
Mr. Kr. Surender Singh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are allowed in terms of the signed order.
In view of the above, all pending application(s) shall stand disposed of.
(NEETU KHAJURIA) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER BRANCH OFFICER
(Signed order is placed on the file.)